Kuldip Singh, J. - (1.) CM No. 12931 of 2015 Prayer in this application filed under Order 6, Rule 17 read with Section 151 CPC is for amendment of the writ petition. Heard. The application is allowed and the amended petition is taken on record. CM No. 6828 of 2015 This Court vide order dated 01.05.2012 adjourned the main CWP No. 4519 of 2009 sine die and ordered to list the same after the decision of SLP No 25856 of 2008 titled as State of Punjab v. Gian Singh . Learned counsel for the applicant-petitioner states that the present case was tagged with bunch of cases and therefore, it could not be heard and is kept pending. In the application there is also a prayer for stay of deduction of Rs. 7,233/-. In view of the above, the main case is taken on board today for hearing. Learned counsel for the parties are ready to address arguments. CWP No. 4519 of 2009 Brief facts of the present case are that the petitioner was working as PCMS Doctor. He retired from service on 31.03.2006 on attaining the age of superannuation. The short controversy in the present case is that as per notification of the Government dated 29.07.2003 (Annexure P-1) for the commuted value of the pension the formula 6.21 was applied. Later on the Government issued another notification dated 31.10.2006 (Annexure P-3) wherein the said formula was revised to 10.46. The perusal of the notification dated 31.10.2006 (Annexure P-3) shows that this was made applicable to the cases of retirement arising on or after 31.10.2006. Since, the petitioner had retired from the service before the said date, therefore, he could not avail the benefit of notification dated 31.10.2006 (Annexure P-3). However, the petitioner submitted an application dated 14.12.2006 (Annexure P-4) seeking commutation of pension on the formula of 10.46. The extract from the application, which would indicate the exact request of the petitioner, are reproduced is under:- "Punjab Government vide its order No. 3/13/2001- 3FPPC/6587 dated 31.10.2006 has revised the formula of Commutation of Pension to the original one which existed before 01.08.2003 and as such has restored the original benefit w.e.f. 31.10.2006 by reducing the discount rate from 8% to 4.75%. I hereby opt for commutation of 40% of my pension at the revised discount rate of 4.75% under Rule 11.2 (2) of Punjab Civil Services Rule Vol. II. The commutation value as calculated at the restored discount rate of 4.75% is as under:- 18084 X 40% = 7233.6 X 10.46 = 75663.456 X 12 = 9,07,961/- (Rupees Nine lakh seven thousand nine hundred and sixty one) The commutation at the discount rate of 4.75 may be done and the amount given to me. The requisite Performa dully filled is enclosed."
(2.) The authorities after considering the request and without informing the petitioner that he is not entitled to the benefit of new pension formula 10.46, rather commuted the pension @ 6.21 and issued the order dated (Annexure P-7) whereby commutation value of the pension was fixed as Rs. 5,39,004/- and the amount was accordingly deposited in the account of the petitioner on 24.01.2007. The petitioner then shot a letter dated 20.03.2007 to the office Accountant General (AE) Punjab requesting that he had given option of payment of pension with multiplier of 10.46 for a sum of Rs. 9,07,961/- but the same was not allowed therefore, either he should be given the amount Rs. 9,07,0961/- as a commuted value as per his option or the earlier sanction of the commuted pension may kindly be reversed. Vide letter dated 30.07.2007 (Annex-ure P-11), the office of the Accountant General (AE) Punjab informed the petitioner that the office has already commuted authorised commutation on 24.01.2007. He was further informed that his conditional application was received on 16.03.2007 which could not be acceded to as per Rule 11.7 of the Punjab CSR Volume II. In another letter dated 16.01.2008 (Annexure P-17), of the office of Accountant General (AE), the same stand has been taken as in letter dated 30.07.2007 (Annexure P-11). In this way, the request of the petitioner was declined. The petitioner prayer of the petitioner is that either he should be allowed commuted pension as per the formula of 10.46 or the entry of commuted value of pension should be reversed and he should be paid full pension.
(3.) I have heard learned counsel for the parties.;