V VASANTHA RAJ Vs. ACCOUNTANT GENERAL TEYNAMPET

JUDGEMENT

(1.) IN this writ petition, petitioner seeks a direction to the respondents to pay DCRG, computation of pension and to pay proper quantum of pension with interest within a short period.

(2.) THE brief facts necessary for disposal of the writ petition are as follows:-

(3.) A counter affidavit has been filed by the first respondent wherein it is stated that the Special Tahsildar, Adi Dravidar Welfare, Ambattur forwarded pension proposal on 22. 1. 2001 with last pay drawn as Rs. 11,300/- in the scale of pay of Rs. 9100-275-14050. The proposals were returned on 15. 2. 2001 by raising certain queries. The said queries were answered by the Special Tahsildar, Ambattur, stating that the special grade in the Middle School Headmaster post to the petitioner was awarded by the District Adi Dravidar Welfare Officer on 5. 8. 199 1 and stepping up of his pay on par with his junior was as per the order dated 30. 10. 1995 of the District Adi Dravidar Welfare Officer. However, the first respondent in the counter affidavit stated that in spite of the said reply given by the Special Tahsildar, the pensionary benefits of the petitioner was fixed by order dated 3. 5. 2001 reckoning the last pay drawn as Rs. 8,000/- i. e, minimum time scale of selection grade for Middle School Headmaster.