RAMESHWAR SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The appellant retired as a District & Sessions Judge. He filed a writ petition seeking direction to the respondents to fix his pension by multiplying the pension amount of Rs.18,632.00 by a factor of 3.07 without deducting dearness pay from Rs.18,632.00. His writ petition was dismissed. Aggrieved, he has filed the instant appeal.

(2.) Facts.

(3.) Petitioner filed a writ petition praying for a direction to the State to revise his pension by treating Rs.18,632.00 as his basic pension and to multiply it by 3.07 times. His prayer was turned down by the leaned Single Judge. Learned Single Judge did not find favour with the contentions of the petitioner. The pension of the petitioner was found to be fixed in accordance with the applicable rules, directions, orders and office memorandums. His writ petition was dismissed. Aggrieved, the petitioner has preferred the instant appeal.