SUNDER SHAM ARORA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner claims a writ in the nature of mandamus directing the respondents to pay revised pension and other pensionery benefits such as Dearness Allowance, Old Age Allowance, Domestic Allowance and amount in lieu of Travel Concession.

(2.) THE petitioner retired as District and Sessions Judge on 31.10.2001 after putting more than 33 years of service. At the time of retirement, the petitioner was being paid salary of Rs.23,350/ - in the old selection grade of Rs.18750 -400 -19150 -450 -21850 -500 -22850 in the master scale going up to Rs.24,850/ -. The petitioner was thus being paid pension at the rate of Rs.11,675/ - per month.

(3.) THE grievance of the petitioner is that he is not being granted pension at the rate of Rs.35,915/ - corresponding to his revised pay. The petitioner also claims that he has attained the age of 70 years and thus, he is entitled to Old Age pension in terms of the recommendations of Justice E. Padmanabhan (Retd.) Committee report as well as one month's pension in lieu of Travel Concession in a block of two years.