HEAMENDER KUMAR SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has retired from the post of Senior Executive Engineer (E) from respondent No.2 Board. He has approached this Court, by way of present petition filed under Art. 226 of the Constitution of India, praying therein for the following main relief(s):

(2.) Subsequent to his retirement/superannuation office order was issued revising the petitioner's pay scale with effect from 1/1/2016, in pursuance to Himachal Pradesh Civil Service (Revised Pay) Rules, 2022, notified by the Department of Finance (Pay Revision), Government of Himachal Pradesh, vide notification dtd. 3/1/2022, circulated adopted by respondent No.2 vide the Head Office Memorandum dtd. 12/4/2022 Consequently, the petitioner became entitled to get arrears of revised pay with effect from 1/1/2016 to 30/6/2017, but the same, according to the petitioner, has not been paid to him till date. This fact has not been disputed by Counsel for the respondents.

(3.) That apart, pension, gratuity, leave encashment and commutation of pension benefits payable to the petitioner are also required to be revised as per office memorandum dtd. 12/4/2022 issued by the Finance Department for revising the pension, gratuity and leave encashment of pension of the retired employees after 1. 01.2016. The petitioner alleges that this has also not been done.