B K GUPTA Vs. CANTONMENT BOARD

JUDGEMENT

(1.) This petition was heard on 20th March, 2006. Submissions had been made on behalf of respondents though the order-sheet for the date does not disclose appearance of counsel for the respondents.

(2.) The petitioner has claimed a direction to the respondents to correctly calculate the provisional pension fixed.

(3.) The facts emereing from the pleadings of the parties are that the petitioner joined the respondent No.1 in its school, as an Assistant Teacher in the year 1963. He was promoted as Head Master in 2001. On 17/5/2001 the petitioner was arrested pursuant to a First Information Report. He was therefore placed under suspension by order dated 24th September, 2001. The petitioner was admitted on bail on 19/12/2001. After he represented, the respondent Board granted subsistence allowance admissible to him on 4/1/2002. It is undisputed case of the parties that later on 6.6.2002 subsistence allowance was increased to 75% of the salary and emoluments.