RAM KUMAR Vs. STATE OF J & K

JUDGEMENT

(1.) Petitioner in this petition seeks quashment of Communication No. PNR-1/S-1/2019-20/916 dated 04.07.2019, whereby respondent No. 4 review/re-examine the benefit which was granted under SRO 59 of 1990 in violation of Article 242 of J&K Civil Services Regulations.

(2.) It is submitted that the petitioner was appointed as Daily Wager on 01.04.1979 and was regularized w.e.f. 01.08.1985. In terms of SRO 59 of 1990, the petitioner was placed in the pay scale of 950-1500 w.e.f. 18.09.1989. Thereafter the petitioner was granted higher standard pay scales from time to time in terms of SRO 14 of 1996. The petitioner superannuated from service on 30.04.2019 but respondent No. 4 is not settling the pension case of the petitioner as per the last pay drawn by him.

(3.) Learned counsel for the petitioner submits that the petitioner would feel satisfied, if the writ petition is disposed of at this stage by directing respondents to settle the pension case of the petitioner as per the last pay drawn by the petitioner at the time of retirement.