UNION OF INDIA & ANR Vs. SATYA PAL

JUDGEMENT

(1.) The petitioner has challenged the order dated 22nd November, 2012 allowing the O.A.No.3062/2011. The facts giving rise to the instant petition are within a narrow compass. The respondent retired from the post of Assistant Controller of Stores at the Wheel and Axle Plant, Yelahanka, Bangalore and his settled dues were based by the respondents on the pay he was drawing at the time of his superannuation.

(2.) The respondent's appointment as Assistant Controller, Stores (liaison) Group B was by way of a promotion from the post of Officer Superintendant to which he had been given promotion with effect from 1st April, 1990. The petitioner was promoted as the Assistant Controller Stores (Liaison) with effect from 9th April, 1991. The promotion was on actual basis.

(3.) It appears that a letter was written to the petitioner to review his pay fixation and retirement benefits which were not correctly fixed resulting in the filing of the application before the Tribunal which was accepted by the order impugned before us.