INDRA SINGH BHAURIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BEFORE the State of Uttarakhand was created by bifurcating the State of Uttar Pradesh, petitioner retired in the year 1999. Petitioner, before his retirement, was Principal of Lal Bahadur Shastri Inter College, P.O. Sanethi, District Bageshwar, as such, he was an employee of the State of Uttar Pradesh. In 1998, the State of Uttar Pradesh revised the salary payable to its employees, including the Principals of Government Colleges, w.e.f. 1st January, 1996. According to petitioner, despite such revision having been effected, he has not been given benefit thereof.

(2.) THE State of Uttar Pradesh has not filed counter affidavit. THE liability, if any, on account of revision of pay and fixation of revised pension of the petitioner, vests in the State of Uttar Pradesh. We, accordingly, direct the petitioner to serve copy of this order upon the Secretary, Secondary Education Department, Uttar Pradesh, who is directed to call for the service records of petitioner and to ascertain whether petitioner has been given benefit of the revision w.e.f. 1st January, 1996, and if not, to accord the same and pay the entitlement of petitioner and thereupon, to recalculate pension and other terminal dues to petitioner on the basis of such revision.