CHANDRA SINGH Vs. MUKHYA LEKHADHIKARI,VIBHAG-CHAR (PENSION ANUBHAG),U.P.POLICE MUKHYALAYA,ALLAHABAD & ANR.

JUDGEMENT

(1.) BY the present writ petition, the petitioner has prayed for the issue of a writ, order or direction in the nature of mandamus commanding the respondents to make the actual amount of pension to the petitioner, which he was getting prior to revised pension in accordance with the old calculation.

(2.) BRIEF facts giving rise to the writ petition are that the petitioner was Constable Driver in Civil Police of U.P. and he was in service for the last 26 years. The petitioner has retired on 1-4-1986 from Pithoragarh under the voluntary retirement scheme.

(3.) THE recommendation of revised pension payable to the petitioner was sent on 8th May, 1990. However, pension has been wrongly calculated to the extent of Rs. 482/-per month according to the revised pay-scale which was payable after deducting Rs. 173/-per month and, therefore, a sum of Rs. 309/-along has left for the petitioner.