P SILAS VIJAYAKUMAR Vs. HEMANTHKUMAR

JUDGEMENT

(1.) ALLEGING disobedience of Court's order in W.P.No.31172 of 2005 dated 06.09.2007, the petitioner has filed this Contempt Petition.

(2.) FOR proper appreciation of the contentious points raised by the petitioner factual background of the matter has to be briefly referred. The petitioner was appointed as Ticket Examiner w.e.f. 16.11.1950 and retired on superannuation on 30.06.1986 as Chief Traveling Ticket Inspector on basic pay of Rs.760/- in pay scale Rs.700-900. Based on his pay at the time of his retirement and also taking into account the officiating period, the pension of the petitioner was fixed at Rs.1035/-. The petitioner was insisting that his pension was to be fixed at Rs.1078/-. The petitioner filed O.A.No.901/1997 for fixation of his pension at Rs.1078/-. The Tribunal directed to rework the pension in accordance with law. Aggrieved by the orders of the Tribunal in O.A.No.901 of 1997, respondents filed W.P.No.1409 of 2000, which was dismissed by this Court observing that the difference between the amount sanctioned as pension ie., Rs.1035/- and the amount sought by the petitioner as his due pension ie., Rs.1078/- is trivial and directed the respondents to grant the same. Based on the orders of this Court, the respondents issued a revised pension payment order sanctioning the petitioner Rs.1078/- as his pension.

(3.) WE have heard the petitioner - Party in person and the learned counsel for the respondents Railways.