- (1.) Counsel for the petitioner submitted that petitioner took his voluntary retirement in February, 2006 and under Voluntary Retirement Scheme, he was getting the provisional pension from the respondent No. 2 peacefully and without any objection upto June, 2008 and, thereafter, the same has been stopped without any basis.
(2.) Counsel for the respondent No. 2 submitted that they are ready and willing to make the payment but there is change of bank account number of the petitioner and, therefore, this amount has not been paid and if a correct bank account number is provided by the petitioner through the proper channel, i.e. respondent No. 1, the same will be deposited in his bank account.
(3.) Counsel for the petitioner submitted that he is ready and willing to give the correct bank account number;