PARMA NAND SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of memo/replies dtd. 6/11/2003 and 20/11/2003 (Annexures P-5 & P-6) whereby respondent has rejected his claim for higher pension.

(2.) The petitioner was promoted as Deputy Superintendent of Police ('DSP') w.e.f. 14/7/1981. He was granted senior pay scale of Rs.2200.004000/- w.e.f. 18/7/1986. He retired on 31/5/1987. He claims that as per Government instruction dtd. 7/1/1998 pay scale of DSP after 5 years of regular satisfactory service is Rs.10,000.0013,900/-. As per Government instruction dtd. 7/1/2002, pension of the petitioner needs to be refixed in the pay scale of Rs.10,000.0013,900/-. The respondent has rejected petitioner's claim on the ground that pay scale of Rs.10,000.0013900 is payable to directly appointed DSP. The petitioner was granted pay scale as per his entitlement.

(3.) There is no representation on behalf of the petitioner. It appears that with the efflux of time, he has lost his interest to pursue the present petition.