GANDHI PRADIPKUMAR AMRUTLAL Vs. TALUKA DEVELOPMENT OFFICER

JUDGEMENT

(1.) Rule. Mr, Sompura, LAGP waives service for the respondents.

(2.) The petition deserves to be allowed for the simple reason that while computing the income of the petitioner for the purpose of considering his request for giving appointment on compassionate ground, the Government by its own letter addressed to the Section Officer, has missed an important part of G.R. dated 4.11.1988. The said letter is at Annexure C page 16 and the G.R. is at Annexure D page 22.

(3.) Under the existing pension Rules for the first 7 years double the amount of family pension is being paid and it being Rs. 825.00 in the petitioner's case, the amount for the pension purpose to be taken is Rs. 450.00 . That is the ordinary rate of pension. But the Dearness Allowance to be calculated is on the ordinary rate of pension i.e. on Rs. 450.00 only. But the instructions received by the learned AGP is that on the entire amount of pension the D.A. is calculated and it is Rs. 495.00 .