R N RAJANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) The above appeal has been filed challenging the order of a Division Bench of the Karnataka High Court dated 17.6.2002 in Writ Petition No. 26400 of 1998 (S-KAT), rejecting the grievance sought be made against the orders of the Karnataka Administrative Tribunal at Bangalore dated 19.12.1997 and 27.3.1998 in the matter of re-fixation of the appellants pension, which the appellant unsuccessfully attempted have before the Departmental Authorities and the Tribunal below.

(3.) The appellant claims have joined services of the State Government on 17.12.1953 in the Animal Husbandry Department and his services were said have been lent Agricultural Dairy Finance Corporation during 1971-1977 and thereafter during 3.8.1978 8.4.1981 the Karnataka Dairy Development Corporation (a Public Secr Undertaking of the Karnataka State in the field of Dairy industry) for being appointed as Officer on special duty on foreign service basis. Even while on such deputation the appellant ok voluntary retirement on 8.4.1981 at the age of 54 years, 10 months and 21 days after rendering a qualifying service of 27 years, 3 months and 21 days, when he was holding the post of Deputy Direcr, Animal Husbandry on deputation, with his basic pay at Rs. 1600/- per month, which subsequently came be revised as Rs. 1825/- per month. Thereupon the pension of the appellant was said have been fixed initially at Rs. 670/- per month and subsequently by order dated 20.11.91 at Rs.755/- per month.