SUKH RAM S/O SHRI LEKH RAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this OA, applicant has sought the following reliefs:

(2.) It is stated by the applicant that he joined the Railway as Substitute (casual Gangman) in 1963 and retired on 29.2.1996. He was not given any retiral benefits. Therefore, he had earlier filed OA 2232/1996 which was rejected. Being aggrieved he filed C.W.P. No. 6846/1999 which was allowed by the Hon�ble High Court vide its order dated 23.9.2003. Thereafter applicant was informed vide order dated 6.10.2003 that pensionary benefits under the extant rules have been sanctioned in favour of applicant. Accordingly he was called upon to fill up settlement form. Applicant executed the necessary pension form and respondents paid all the arrears of pension to the applicant through the Canara Bank and even his pension was revised from time to time in accordance with the Government instructions.

(3.) RESPONDENTS have filed their reply wherein in para 3 they have stated that Railway administration has not issued any order for reduction of pension of applicant from Rs. 3044 to Rs. 2099/-. On the contrary, letter dated 29.6.2006 has been written to the banker to check up pension disbursing record of applicant and to explain under what circumstances, the pension has been reduced but reply thereto is still awaited.