DEEPSINH G. RATHOD Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) A senior citizen aged about 89 years is still awaiting for actual arrears of pay for the service rendered by him before his retirement.

(2.) The petitioner was serving as a Social Education Officer and he retired on reaching the age of superannuation on 31.07.1989. It appears that after his retirement, the petitioner was conferred the benefits of two higher pay-scales in pursuance to the government policy vide order dated 20.02.2002. Since the aforesaid order was not implemented and no benefits arising from the aforesaid order were granted, he was constrained to file the present writ petition claiming the actual arrears and interest.

(3.) Learned advocate Mr.Ankit Shah appearing for the petitioner has submitted that pursuant to various orders passed by this Court, respondent authorities ultimately passed an order dated 04.09.2010 fixing the higher pay-scale of the petitioner and also making relevant entries in his service book. He has submitted that despite the aforesaid order till 2017, the petitioner was not granted the benefits and his pension payment order was also not finalized. Thus, he has submitted that appropriate orders may be passed conferring the benefit of interest on the amount of Rs.72,270/- to the petitioner.