NAROTTAM RAM THAKUR Vs. HPSEB AND ORS.

JUDGEMENT

(1.) THE Petitioner, by means of this petition, has claimed that his retrial benefits have not been paid despite the fact that he retired on 31st March, 2010. This petition was filed in this Court on 10th November, 2010 and notice was issued on 12th November, 2010.

(2.) ON 26.11.2010 pension case of the Petitioner was prepared and PPO was issued on 30.11.2010 and the arrears of pension were credited to the Saving Bank Account of the Petitioner on 23.12.2010. Similarly, computed value of pension was calculated on 30.11.2010 and credited to his Saving Bank Account on 20.12.l2010. The retirement gratuity was fixed on 1.12.2010 and paid on 16.12.2010.

(3.) NORMALLY , in pension cases the Department is expected to ensure that all processes are completed before the retirement of an employee. In fact, in this case also the Department in November, 2009 had started the process for fixing the pension and other retrial benefits due and payable to the Petitioner. However, in the meantime revision of pay scales took place w.e.f. 1.1.2006 and the revised pay scales were made applicable to the employees of the Board. Therefore, the pay of the Petitioner was again revised and submitted on 4.3.2010 for finalization of pensionary benefits. According to the Board, there has been delay in processing the case of the Petitioner. The explanation of the Board is that due to revision of pay, pension of as many as 11000 retired employees of the Board had again to be revised and 100 employees are retiring every month. In all these cases, the impact of the revised pay scale was required to be taken into consideration.