Sujit Narayan Prasad, J. - (1.) THE petitioner has challenged the order as contained in memo No. 1542 dated 19.2.2014 by which the decision has been taken to deduct 5% amount from the pension of the petitioner.
(2.) HEARD the parties and perused the record. The submission has been made on behalf of the learned counsel for the petitioner that he had joined government service on 14.4.1972 on the post of E.A. and after rendering continuous and satisfactory service of about 34 years retired as Chief Engineer, I.F. & P.I. Deptt. Ranchi on 30.11.2006 while working under the Water Resources Department, Government of Jharkhand.
(3.) AFTER retirement, the pension of the petitioner was fixed and he started receiving his pension from Sachivalaya Treasury, Sinchai Bhawan, Patna.;