1. On the case being taken up for hearing Shri R. Chandra, Ld. Counsel for the applicant and Shri R.C. Shukla, Ld. Counsel for the respondents are present.
2. Objection to the 7 compliance report filed by the applicant is taken on record.
3. We have gone through the compliance report as well as objection filed thereon and it appears that earlier, in compliance of order passed in Original Application, two P.P.O.s were issued in respect of disability element only.
4. Subsequently, a fresh P.P.O. in respect of service element was also issued in March, 2021 under the order of this Tribunal and disability element being Nil in the said P.P.O. the Bank started deducting income tax from the service element. It also appears that respondents have issued another P.P.O. in the month of July, 2021 in respect of disability element. Thus, the position which stands at present is that two P.P.O.s have been issued in respect of disability pension, one for the service element issued in the month of March, 2021 and other for disability element issued in the month of July, 2021 and Bank is deducting income tax from service element which is not correct as income tax is not deductable from disability pension.
5. In the aforesaid circumstances, we think that above anomaly can be removed by issuing a composite P.P.O. in respect of service element and disability element.
6. Accordingly, respondents are directed to issue composite P.P.O as aforesaid within six weeks from today.
7. It also appears that respondents have not deposited the cost. They are directed to deposit the cost by the next date fixed.
8. List on 11.11.2021.
9. Let copy of order be supplied to the Ld. Counsel for the respondents within two days for compliance.