DEV RAJ Vs. DIRECTOR GENERAL MANAGER

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking directions to respondents to revise his pension as per last drawn pay.

(2.) The petitioner joined United India Insurance Company Limited as Development Officer on 27/6/1988 and he was regularized on 12/12/1990. He retired on 31/3/2013 and at that point of time, his basic salary was revised from Rs.29,395.00 to Rs.56,060.00 per month. His pension was initially fixed at Rs.11,135.00+DA per month.

(3.) As per petitioner, the correct amount of his pay was Rs.56,060.00 and respondent has fixed his pension without considering correct amount of last drawn pay. The petitioner served upon respondent legal notice dtd. 25/2/2017 which was answered by respondent vide letter dtd. 30/8/2017. The petitioner again served legal notice upon respondent on 10/8/2023 which has been answered vide communication dtd. 24/8/2023.