- (1.) Leave is granted to the writ petitioner to add the Director of Pension, Provident Fund and Group Insurance, as party respondent to this writ application.
(2.) Mrs. Sima Sengupta, learned Advocate appearing for the State, submits that she can represent the added respondent. In view of such submission, service of the writ petition upon the added respondent is dispensed with. This writ application is treated to be ready as regards service.
(3.) The writ petitioner has impugned the Pension Payment Order, being Memo No. 7278/P dated 30th September, 2003 whereby and whereunder the authorities concerned have unilaterally adjusted and/or deducted a sum of Rs. 1,84,387/- as overdrawal.;