MONORANJAN SARKAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner has made a valiant attempt to confuse the issue and procure an undeserving order.

(2.) The petitioner retired from the Railway Protection Force at the end of 1997. The grievance of the petitioner is that the petitioner has not been given the pension due to the petitioner under a memorandum of January 28, 2013 applicable to the pre -2006 pensioners with effect from January 1, 2006 in terms of the sixth pay commission.

(3.) According to the petitioner, the petitioner was in the pay band of Rs.8,000/ - to 13,500/ - at the time of his retirement and the petitioner's basic pay last drawn was Rs.9,650/ -. The petitioner has relied on a chart at page 38 of the petition that shows that the revised pay band of Rs.15,600/ - to 26,650/ - would have corresponded to the pay band that covered the petitioner immediately prior to his retirement. The petitioner's last basic drawn of Rs.9,650/ - corresponds to Rs.17,950/ - in the revised pay band. To this basic pay of Rs.17,950/ -, the petitioner adds the grade pay of Rs.5,400/ - to arrive at a total of Rs.23,350/ - and claim 50% of such amount as the monthly pension due to the petitioner.