ARUN PRATAP SRIVASTAVA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Raj Kumar Upadhyay, learned counsel for the petitioner and learned Additional Chief Standing Counsel for the State respondents.

(2.) Petitioner, who has retired on 31/3/2017 as Senior Assistant from the office of District Magistrate, Varanasi, is aggrieved by the order dtd. 15/5/2017 passed by the Collector, Varanasi disputing the grade pay of 4600 with an additional one increament given to the petitioner on 22/12/2011 reducing his pay to 50,500/- on the date of his superannuation as against 52,000/- as per the chart issued from the office of Collector, Varanasi under his signature and appended as Annexure - 13 to the writ petition.

(3.) Two fold arguments have been advanced by learned counsel for the petitioner: