PATHERYA,J. - (1.) By this writ petition, the petitioner seeks to challenge the overdrawal in pay aggregating Rs. 1,30,861/-.
(2.) The case of the petitioner is that he opted for ROPA, 1981 and therefore, on his retirement in 1992, was given an extension for five years. Therefore, the petitioner worked till 1997. On his retirement, he was entitled to all the retiral benefits and issuance of Pension Payment Order. Such Pension Payment Order was issued on 12th March, 2001 and from the said Pension Payment Order for the first time the petitioner came to know that sums have been deducted. It is this deduction, which has been challenged by the petitioner and orders sought for payment of the said deducted sums.
(3.) Counsel for the State respondent submits that by letter dated 9th November, 1998, the petitioner undertook adjustments of sums paid under ROPA, 1981 as he sought for extension of the benefits under ROPA, 1990. By the said communication, the petitioner also intended that in case adjustments were made, he would have no objection. Therefore, it was in the light of the declaration made by the petitioner that sums have been deducted from his Pension Payment Order. This writ petition therefore warrants no order.;