LAISHRAM BIJOYCHANDRA SINGH Vs. GENERAL MANAGER, PERSONNEL DEPARTMENT (PENSION)

JUDGEMENT

(1.) Heard Mr. H. Ishwarlal, learned senior counsel appearing for the petitioner and Mr. Th. Babloo, learned counsel appearing for the respondents.

(2.) The present writ petition had been filed with a prayer for issuing a writ of mandamus directing the respondents, particularly the respondent No. 2 to pay the pensionary benefits and commutation w.e.f. 31/3/2016.

(3.) The case of the petitioner is that he was initially appointed to the post of Clerk-cum-Typist in the United Commercial Bank (UCO), North- Eastern Division, Imphal Branch by an order dtd. 5/10/1997. While he was serving as an Assistant Manager, UCO Bank, Bishnupur Branch, the petitioner applied for pension option on 3/8/2010 by submitting duly filled up option form along with all the necessary/ related documents to the concerned authorities through the then Manager of UCO Bank, Bishnupur Branch namely, N.L. Singh. After submission of the pension option form, an amount equal to 2.8 times of his monthly salary i.e., Rs.69,720.00 was debited from the petitioner's monthly salary and credited to the pension fund as his share in the 30% contribution fund for payment of pensionary benefits. Thereafter, the authorities of the UCO Bank deducted a sum of Rs.5,134.00 from the monthly salary of the petitioner every month upto February, 2016 and in the month of February, 2016, a sum of Rs.5003.00 was deducted from his salary and the same were contributed to the pension fund for payment of pensionary benefits to the petitioner.