D BMATHUR Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) THE petitioner impugns fixation of pay on re-employment with Punjab National bank after his retirement from Army.

(2.) THE petitioner had joined employment with New Bank of India on 14. 8. 89 as a security Officer. New Bank of India has since then merged with Punjab National bank, the respondent herein.

(3.) CONSEQUENT upon his re-employment with the Bank, salary of the petitioner was fixed at the minimum of the pay scale of Rs. 2100-120-3900/ -. After adding dearness allowance, the petitioner upon re-employment was entitled to total emoluments of Rs. 2,871/- per month. At the time of retirement in the Army, the petitioner was working as a Captain drawing a basic pay of Rs. 1550/-, dearness allowance of Rs. 940/- and his total emoluments was Rs. 2,480/- per month.