KRISHNA KISHOR BAJPAI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondent.

(2.) The petitioner was appointed on the post of Constable in Civil Police on 19.09.1963. He retired from service on 30.01.2005. Being aggrieved against the orders dated 28.04.2005, 07.09.2005 and 31.01.2006 passed by respondent no. 2, the petitioner has filed the present writ petition, copies of which have been filed as Annexures 1,2 and 3 to the writ petition.

(3.) The grievance of the petitioner is to the effect that after his retirement, he was given provisional pension in the year 2005 and it was continued to be paid till February, 2006 @ Rs. 4,991/- per month. Thereafter for a certain period, the pension of the petitioner was stopped and then it was continued. However, it was reduced to Rs. 3,357/- per month.