SUDHAKAR RAGHUNATH DESHPANDE Vs. UNION OF INDIA

JUDGEMENT

(1.) THE OA is filed for quashing and setting aside the order dated 5.5.2005 regarding the recovery of Debit amount of Rs. 54,888 from settlement dues of applicant by deducting the same from dearness relief on pension, the order dated 20.9.2004 addressed to Bank of Maharashtra to recover the-amount from dearness relief on pension and remit the same to Chief Cashier, Central Railway, Mumbai CST and order dated 15.10.2004 and also directing the respondents to respondents to restore the full pension as per original PPO with direction to bank authority to restore the pension as if recovery is not ordered and refund the amount already recovered.

(2.) The applicant's case is that he is a pensioner from Central Railway, Mumbai Division. He retired on superannuation on 31.7.2001. He was working as a Station Master at the time of retirement. He was required to control Operational system. It is contended that the commercial staff such as cashier, Booking clerk, etc. were working under direct Commercial Supervisory Staff. Commercial staff working is responsible for commercial work. The Pension of the applicant is being disbursed through Manager, Bank of Maharashtra, Dombivili. It is contended that applicant got the information vide letter dated 15.10.2004 from Bank Manager that there was a cut in his pension by orders from Railway Authorities.

(3.) THE applicant also filed the rejoinder.