SIYA RAM SINGH Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) Petitioner is aggrieved because his pension has been fixed in terms of annexure -15 at a much lower scale than at which he was entitled to by virtue of his pay fixation made earlier. Petitioner 'scase is that he was granted pay scale of Rs. 5,530 - 11,020/ - based on a calculation and office order issued by the respondents Electricity Board in terms of annexure -10 dated 30.10.2003. The above position also came to be certified in the order dated 27.4.2006 issued by the concerned authority as would be evident from annexure -14. In terms of asnnexure -14 the last pay which the petitioner was allowed to draw was Rs. 11,020/ -. The Court notes the submission of the petitioner that way back 30.6.1973 he was granted three advance increments by way of reward for honesty and dedication to the Board shown at a time in question. This benefit granted to the employee of the time was carried by the petitioner on all the subsequent post when the promotions came to be conferred upon him. There is evidence on record that when the issue was raised on the pay scale and entitlement of the petitioner by virtue of the three advance increments given to him in the year, 1973, the matter came to be clarified and settled in terms of the order contained in annexure -8. The above decision as already noticed above came to be settled by the Board by a subsequent notification dated 30. 1.2003 contained in annexure -10 followed by office order dated 27.4.2006 which is contained in annexure -14 to the writ application.

(3.) THE respondents in their counter affidavit have annexed a hand noted working which is supposed to be calculation made by the Audit while calculating the pay scale of the petitioner. It is the basis on which the petitioner 'spension has been fixed at a lower scale and he apprehends that even recovery will be made on the said working or objection of the audit. The respondents do not deny that the petitioner was granted three advance increments for exemplary work at the relevant time but they take a stand that there is mistake with regard to the actual calculation in this regard.