GYAN CHAND Vs. DIRECTORATE, ACCOUNTS AND OTHERS

JUDGEMENT

(1.) This Court, on 21.05.2014, had passed an order in Writ Petition no. 978 of 2010 (S/S), captioned as Bodhan Singh vs State of Uttarakhand and others, to the effect that:

(2.) Petitioner, who was in service with the Irrigation Department reached the age of superannuation and retired from service in September, 2009 as Junior Engineer. Case of the petitioner before this Court is that pension has been wrongly fixed as the second promotional pay scale has not been given to the petitioner while fixing his pension.

(3.) Brief facts of the case are that petitioner was initially appointed as a Tubewell Operator in the Irrigation Department on 20.09.1969. According to the petitioner, in the year 1982, having faced a selection process to the post of Section Mistri in the Technical cadre, of the Irrigation Department he was appointed and the petitioner joined his service on the post of Section Mistri on 1st April, 1982. Thereafter, he was granted first promotional pay scale on 01.04.1996 which was for the post of Junior Engineer and petitioner was promoted as Junior Engineer on 15.01.1999. He was hence entitled to be given a promotional pay scale after putting six years of service.