BRIJEES DURRANI Vs. STATE OF M P

JUDGEMENT

(1.) With consent of learned counsel for the parties the matter is heard finally.

(2.) Non implementation of periodical pay revision since 1995 leading to nonsettlement of pension is the grievance which is being raised vide this petition by the petitioner who retired from the service of the respondents from the post of Tracer on attaining the age of superannuation w.e.f 26.2.2010.

(3.) Petitioner was initially appointed as Tracer on ad hoc basis on a fixed pay of Rs.169/- per month + usual allowances as sanctioned by the Government from time to time vide office order No. 2201/E-23-4- of 74 dated 31.12.1974 issued by Superintending Engineer, Public Works Department, National Highway, Circle Bhopal.