NAHAR SINGH Vs. HARYANA STATE

JUDGEMENT

(1.) NAHAR Singh, the petitioner, has filed the present writ petition under Articles 226/227 of the Constitution of India and he has prayed for the issuance of a writ in the nature of certiorari/mandamus against the respondents directing them to revise the pensionary benefits, including pension, commutation of pension, leave encashment, Death -cum -Retirement Gratuity, etc., on the basis of selection grade of Rs. 400 -500 which was granted to him w.e.f. 1.4.1972 vide order dated 31.5.1995 passed by the office of respondent No. 2, keeping in view the law laid down by this Hon'ble Court in CWP 1179 of 1997 decided on 7.5.1997.

(2.) SOME facts can be noticed in the following manner : -

(3.) THE case set up by the respondents is that the petitioner is not entitled to pensionary benefits, such as, commutation of pension, leave encashment, etc. because he had retired from service w.e.f. 31.1.1986.