AJAY BHANOT,J. - (1.) Heard Sri G.P. Gupta, learned counsel for the petitioner, Sri P.N. Tripathi, learned counsel for the respondent Bank and Sri P.K. Pandey, learned counsel holding brief of Sri Sharad Ranjan Nigam, learned counsel for the respondent Railways.
(2.) The petitioner has prayed for quashment of the order dated 21.01.2013 passed by the Chief Account Officer, Uttar Madhya Railway, Allahabad and letter dated 12.04.2013 issued by the respondent Bank and for release of the excess amount to the extent of Rs. 5,59,690/which has been recovered from the petitioner. The further prayer of the petitioner is as under: "issue a writ, order or direction in the nature of mandamus commanding the respondents to pay the medical allowance and pension as per revised P.P.O. And increase pension by virtue of implementation of Vith Pay Commission w.e.f. 01.01.2006 as per Annexure 1 to this writ petition."
(3.) The petitioner has assailed the recovery of excess pension paid to the petitioner seven years after his superannuation. The recovery was effected by letter dated 12.04.2013 issued by the respondent Bank.;