Siddharth, J. - (1.) Heard Sri Arvind Srivastava III, learned Counsel for the petitioner and Sri Santosh Kumar Mishra and Sri P.N.Tripathi, learned Counsel for the respondents.
(2.) The petitioner has filed the above noted writ petition praying for quashing of the orders dated 19.09.2013 and 09.10.2013, issued by Senior Account Officer and Pay & Accounts Officer, Central Pension Accounting Office, Government of India, New Delhi, direction for granting of entire recovery proceedings initiated by the Allahabad Bank Tharvai Branch, Allahabad against the petitioner and direction for refund of the amount already recovered from the pension of the deceased husband of the petitioner and also from the family pension of the petitioner along with interest has also been sought.
(3.) The husband of the petitioner, late Ramphal was working as "Picker" in Food Corporation of India Office at Allahabad, he superannuated on 31.07.1995 and ultimately died on 30.07.2014. After the death of her husband, the petitioner discovered that the pension of her husband, which was Rs.25,668/- in May, 2014 was reduced to Rs.8,405/- in June, 2014 and Rs.10,167/- in July, 2014 without any notice or opportunity of hearing. After various applications under the Right to Information Act to the Regional Manager, Food Corporation of India, Finance Controller of the Food Ministry, Principal Accounts Officer, Allahabad Bank, etc., when no information was given to the petitioner, he filed a Writ Petition No.2632 of 2016, before this Court, which was finally disposed off vide order dated 21.01.2016, directing the Regional Manager of the Corporation to consider the grievance of the petitioner and passed reasoned and speaking order. Accordingly, the Regional Manager of the Corporation has passed an order dated 11.05.2016 referring to the impugned orders dated 19.09.2013 and 09.10.2013 of the Senior Account Officer and Pay & Accounts Officer Central Pension Accounting Office, Government of India, New Delhi.;