RAM DULAREY PRASAD Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Shri C.B. Gupta, learned Counsel for the Petitioner. Learned Standing Counsel appears for the State Respondents.

(2.) The Petitioner is challenging the order dated 11.3.2011 by which the second promotional pay-scale allowed to him on 29.8.2003 has been cancelled, and the consequential recovery of the difference of pay is to be made from the Petitioner's retiral dues. He has also prayed for quashing the order dated 25.3.2001 passed by the Additional Director, (Treasury and Pension)-Respondent No. 6, and for directions to Respondents to make the payment of pension in the grade of Rs. 8000-275-13500, as per letter dated 29.8.2003. He has also prayed for payment of gratuity on the aforesaid pay-scale and the revision of the payment of retiral dues.

(3.) The Petitioner was appointed as Assistant Agriculture Inspector-a Class III post in the Department of Agriculture, Government of U.P., on 17.8.1968. He received his first promotion as Assistant Development Officer (Agriculture)-Class II post on 30.5.1978, and was given first promotional pay-scale on 19.3.1995, on completing 16 years of service, and retired as Additional Sub-Divisional Agriculture Extension Officer-Class-I, on attaining the age of superannuation on 31.12.2009.