JAGDISH RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to the respondents to fix his pension in revised scales.

(2.) Learned counsel for the petitioner inter alia contends that petitioner is an ex-employee of State of Punjab and he is residing in Himachal Pradesh, thus, he is getting his pension through office of Accountant General, Shimla, Himachal Pradesh. The respondent has not revised his pension as per 5th and 6th Pay Commission recommendations.

(3.) Reply dtd. 13/5/2024 by way of affidavit of Rajpal Singh Hundal, PPS, Superintendent of Police, Headquarters, Rupnagar filed on behalf of respondents No.1 to 3 is taken on record. Registry is directed to tag the same at appropriate place.