POORAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this writ petition is to the orders dated July 28, 2011 in O.A No.2692/2011 and September 28, 2011 passed in R.A No.298/2011 in O.A No.2692/2011, whereby the O.A, as well as the review petition filed by the petitioners were dismissed.

(2.) The claim of the petitioner in the O.A is that he may be granted salary in the pay scale of Rs. 110-155 (2nd Pay Commission) revised to Rs. 260-350 (3rd Pay Commission) and further revised to Rs. 950-1500 (4th Pay Commission) retrospectively with 18% interest per annum.

(3.) It is noted that during the course of hearing the petitioner had confined his prayer for grant of pay scale of Rs. 260-350. It is further noted that the petitioner had superannuated on February 28, 1998.