SARYU PANDEY Vs. ACCOUNTANT GENERAL

JUDGEMENT

(1.) Heard Mr. Ajay Kumar, the learned counsel for the petitioner, Mr. Rewati Kant Raman, the learned AC to SC11 and the learned counsel appearing on behalf of the Accountant General.

(2.) The petitioner by filing this writ petition seeks following reliefs: For a direction to the Accountant General, Bihar, Patna to revise the pension of the petitioner after granting 1st ACP and 2nd ACP duly sanctioned by the Chief Engineer through the office order dated 02/02/2007 and further to direct the Account General not to slash down the pension of the petitioner from the scale of Rs.3050.00 to Rs.4590.00 to Rs.2650.00 to Rs.4000.00 without affording any opportunity to the petitioner. The petitioner further seeks direction to the Accountant General, Bihar to issue fresh PPO in pursuance of the order dated 02/02/2007 (Annexure-3) by which the Chief Engineer duly sanctioned the grant of 1st ACP and 2nd ACP to the petitioner in the next scale of Rs.3050.00 to Rs.4590.00and further direct to make payment of interest.

(3.) During the pendency of this writ petition, the petitioner filed LA. No.1 of 2019 with a prayer for quashing the impugned order dated 10.04.2019 and 15.04.2019 (Annexure-14 series), which have been issued during he pendency of this writ petition and further to quash the order dated 08.12.2003, issued under the signature of the Chief Engineer by which the Chief Engineer ordered for cancellation of 1st ACP to the petitioner w.e.f. 01.03.1984 and held that the petitioner is entitled to get pay in the pay scale of Rs.825.00 to Rs.1200.00.