K R RAMACHANDRA Vs. MYSORE PAPER MILLS LTD

JUDGEMENT

(1.) PETITIONER has sought for a direction to consider his representation dated 19.6.2012 produced at Annexure-D and for confirming all the benefits/financial benefits to the petitioner in terms of the memo issued by the Company as per Annexure-A dated 21.7.2006.

(2.) UNDER Annexure-A, 5th Pay Commission benefits were were extended to the employees of respondent � Company. Petitioner claims that, he is shortly retiring and the benefits such as revised pay scale and Dearness Allowance are not extended to him, he is deprived of his legitimate right to have the lawful scale of payment.

(3.) PETITIONER's Counsel submits that, the petitioner is retiring w.e.f. 30th September 2012 and his children are studying at Bhadravathi and in the middle of the same, if they are disturbed, he will be put to great hardship. Even his revision of pay scale has not been made.