PRINCIPAL CONTROLLER OF DEFENCE ACCOUNTSKAR Vs. L NARAHARI

JUDGEMENT

(1.) Whether on re-fixation of pay, the respondent (retired Asst. Accounts Officer) is entitled for the benefit of revised option under FR 22(I)(a)(1) and FR 23 is the question that falls for consideration in this writ petition.

(2.) We have heard the learned counsel for the petitioners and the learned counsel for the respondent.

(3.) As the question is required to be examined in the light of the Rules contained in FR 22(I)(a)(1) and FR 23, the said Rules, in so far as they are relevant for the purpose of this petition, are extracted here below:-