Full pension must be restored upon completion of the 15-year commutation period.

The applicant, a retired Railway employee, retired on 31 August 2007. Her Pension Payment Order (PPO) recorded 1 September 2007 as the pension commencement date and 1 September 2022 as the date for restoration of full pension after 15 years of commutation.

She alleged that the commuted portion continued to be deducted after that date and sought restoration of full pension, consequential arrears, refund of ₹92,058, and interest.

The respondents filed no counter despite opportunities, and their opportunity to do so was closed.

At the hearing, the respondents’ counsel accepted her entitlement to restoration from 1 September 2022 and referred to a departmental communication dated 22 March 2024 concerning revision of her pension.

1. Whether the applicant was entitled to restoration of full pension with effect from 1 September 2022, on completion of 15 years from commutation.

2. Whether the respondents were required to issue or implement a revised PPO and pay consequential pension arrears, with interest.

The Tribunal applied the entitlement recorded in the applicant’s PPO: full pension was to be restored upon completion of 15 years from commutation, with the relevant restoration date specified as 1 September 2022.

The order cites no statute, regulation, or judicial precedent; its decision rests on the PPO and the respondents’ acknowledgment of the applicant’s entitlement.

The PPO expressly identified 1 September 2022 as the date for restoration of full pension, and the respondents’ counsel accepted that the applicant was entitled to restoration from that date.

The Tribunal therefore directed the respondents to revise the PPO and ensure restoration, requiring implementation even if the departmental communication of 22 March 2024 had already been sent to the bank.

It further directed payment of consequential arrears with interest at the applicable GPF rate.

The revised PPO was to be issued within one month of receipt of a certified copy of the order, and consequential arrears, with interest at the applicable GPF rate, were to be paid within the same period.

No order as to costs was made.