M.L.Bhat, J. - (1.) The petitioner is a retired employee of the State. In terms of Article 470(b) of the Civil Service Regulations relating to pension, his pension has been reduced to 50 per cent. The petitioner had challenged the impugned order of reduction in pension as also the snow cause notice issued to him for the proposed reduction, before respondent No. 1. Respondent No. 1 has dismissed his claim petition by its order dated August 31, 1982. The petitioner has now challenged the order dated April 4, 1980 as also the judgment of respondent No. 1 dated August 31, 1982, in this writ petition.
(2.) Clause (b) of Article 470 of the Regulations reads as under:" If the service has not been thoroughly satisfactory, the authority sanctioning the pension should make such reduction in the amount as it thinks proper."
(3.) The authorities have invoked the aforesaid provision of the Regulations to effect reduction in the petitioner's pension. It is advantageous to give brief resume of the facts which are set out in the pleadings of the parties and which emerge from the documents annexed to the writ petition.;