CANARA BANK BANGALORE Vs. S RAMALINGAM

JUDGEMENT

(1.) This writ appeal is directed against the order of the learned Single Judge made in WP No.30101 of 2000 dated 6-11-2000.

(2.) By the above said order, the learned Single Judge directed the 1st respondent to consider the case of the petitioner to fix his pay at Rs.590.40 ps. from the date of his permanent absorption under the respondents as per the directives issued by the Government of India, Ministry of Defence vide proceedings dated 28-2-1996 with all consequential and attendant benefits including arrears of pay within a period of six weeks from the date of receipt of the said order.

(3.) According to the writ petitioner, he is entitled for fixation of his salary at Rs.590.40 ps. as per the instructions of the Government of India, Ministry of Defence in their proceedings No.Air/HQ/23043/1004/ SR/PC-3/434/D (Civ-H) dated 28-2-1996. It was also stated that the petitioner was an ex-serviceman served in the Indian Army from 13-2-1959 to 21-11-1967. Thereafter, from 29-3-1968 to 25-6-1979 he served as a Telephone Operator in the Air Force Station, Hakimpet, Secunderabad. Thereafter, he was permanently absorbed in the quota of ex-serviceman in the respondent's Bank with .effect from 26-6-1979 and as such he is entitled for fixation of his salary as per the last pay drawn by him while serving as a Telephone Operator with the Air Force Station at Hakimpet, Secunderabad.