MANAGING DIRECTOR, M.P. POWER TRANSMISSION CO. LTD. AND ANOTHER Vs. GIRISH CHANDRA SHRIVASTAVA AND OTHERS

JUDGEMENT

(1.) . This review petition has been filed by the review petitioner, the original respondent for review of the order dated 08.08.2017 passed by this Court in W.P. No.5613/2015 (Girish Chandra Shrivastava M.P. Purva Keshtra Vidyut Vitaran Co. Ltd. and others).

(2.) Writ Petition No.5613/2015 was filed by the respondent, petitioner therein who is a retired Section Officer of Madhya Pradesh Power Transmission Company Ltd. and was aggrieved by the inaction on the part of respondents in not granting the benefit of one increment w.e.f. 1.1.2006 in the pre-revised pay scale before applying the increment of 6th Pay Commission w.e.f. 1.7.2007.

(3.) Learned senior counsel for the petitioner has submitted that vide the aforesaid order this Court had directed the present petitioner to revise the pension of the petitioner either by (i) stepping up the salary of his junior - Shri S.S. Thakur or (ii) by granting him benefit of left out one increment of 6th Pay Commission firstly w.e.f. 01.01.2006 in the pre-revised pay scale in terms of circular dated 19.03.2012 (which is wrongly mentioned as Annexure P/3 in the judgment) and then w.e.f. 01.07.2006.