CHANDER MOHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner joined service as Overseer on 25.8.1958 in the Irrigation Department of the then State of Punjab. He became an employee of the State of Haryana w.e.f. 1.11.1966 as a result of re-organisation of the erstwhile State of Punjab. He was then promoted as Sub Divisional Officer on 20.9.1978 ;ind continued to hold this post till 31.10.1991 when he retired on superannuation. With effect from 1.5.1989 the petitioner's pay was fixed in the scale of Rs. 4100-5300/- and as on 1.5.1991 the petitioner was drawing salary with basic of Rs. 4350/-.

(2.) When his pension was fixed, the petitioner found that the Government has taken into consideration his average pay as Rs. 1610/- instead of Rs. 2150/-. His grievance is that when his last drawn average pay was Rs. 4350/-, the respondents were duty bound to fix his pension at the rate of Rs. 2150/- plus dearness allowance.

(3.) The respondents have filed reply contesting the claim of the petitioner.