JETHABHAI VIRABHAI PARMAR Vs. DIST PRIMARY EDUCATION OFFICER

JUDGEMENT

(1.) THE grievance, which is voiced in the present petition is non-payment of retiral benefits due and payable to the petitioner i. e. Jethabhai Virabhai Parmar.

(2.) MR. PRANAV Dave, learned Assistant Government Pleader appearing on behalf of respondent State Authority has stated at the Bar, under the instruction from K. B. Rathod, Accountant, District Treasury Office, Palanpur, that the petitioner is already now paid an amount of Rs. 1,90,436/- towards pension, arrears of pension, retiral benefits, etc. He has also produced on record necessary calculation. It is stated that the said amount is already deposited in the bank account of the petitioner, which is not disputed by the petitioner, who is present in person.

(3.) MR. PRANAV Dave, learned Assistant Government Pleader has further stated that the petitioner shall be entitled to pension at basic of Rs. 3,500/- per month and over and above that the petitioner is also entitled to Dearness allowance, etc. It is stated that every month pension due and payable to the petitioner shall be credited in the bank account of the petitioner without fail. Copy of the cheque as well as calculation is directed to be taken on record. Mr. Jethabhai Parmar being party-in-person has stated that he is not aware whether while fixing pension at Rs. 499/- as on 31/12/1995, other increments, etc. are considered or not. The petitioner is served with the calculation with respect to fixation of pension. Still if the petitioner has any grievance with respect to fixation of the pension in that case it will open for the petitioner to prefer detailed representation before the concerned respondent authority. As and when such representation is made, the concerned respondent authority is directed to consider the same in accordance with law and on merits and communicate the outcome of the same to the petitioner. With these, the present petition is disposed of. Rule is discharged.