- (1.) IT is contended on behalf of the petitioner that the impugned order, whereby a direction has been issued to deduct Rs.2000/ - per month from the pension of the petitioner, is completely without jurisdiction in view of the provisions of Section 11 of the Pension Act, as no deduction can be made from the pension.
(2.) LEARNED counsel for the petitioner has placed reliance on a judgment of the Supreme Court in Union of India v. Radha Kissan Agarwala, 1969 AIR(SC) 762; of this Court in B.P. Tandon v. Nawab Mehdi Ali Khan, 1976 LawSuit(All) 508; and of the Punjab and Haryana High Court in Rachhpal Singh v. Balwant Kaur, 2006 LawSuit(P&H) 2026, and Vinod Kumar Sharma v. Guman Singh, 2009 LawSuit(P&H) 710.
(3.) IT is further urged that the petitioner is about 69 years old and in case deduction is made from his pension, he would suffer extreme hardship. In view of the above, the matter needs consideration.;