RAM MANOHAR KAPOOR Vs. PUBLIC WORKS DEPARTMENT

JUDGEMENT

(1.) Heard counsel for parties.

(2.) This petition have been filed with the prayer for quashing of impugned order dated 15.12.1995 (Annexure-6 to the writ petition) by which respondents have re-fixed and reduced the petitioner's pay without any basis.

(3.) Brief facts of the case are that the petitioner was a Junior Engineer in Public Work Department, Uttar Pradesh. He Joined in the year 1961 and retired from service on attaining the age of superannuation on 30.4.1995 after rendering more than 34 years of service. The claim of the petitioner is based on an order dated 7.1.1992 by which 142 employees along with the petitioner were given scale of Rs. 690-1,420. On the basis of aforesaid order, the Executive Engineer, National Highway-II, Public Work Department, Allahabad, the respondent No. 2 passed order dated 6.2.1992 fixing petitioner's scale as aforesaid.