Report No. 53

21. Need for change.-

For the above reasons, the drastic provision excluding the right of suit, contained in section 4 of the Pensions Act,1 should not apply to pensions of retired employees of the Government, and a change in the law is required in the interests of social justice and in view of the constitutional status of the right to pension2 under Article 19(1)(f) of the Constitution.

1 Para. 6, supra.

1 Para. 18(f), supra.