GIAN SINGH Vs. STATE

JUDGEMENT

(1.) Issue notice. Mr. K.D.S.Kotwal, Dy.AG accepts notice on behalf of respondent 1 to 3 and Mr. Vishal Sharma, ASGI for respondent No.4.

(2.) It is contended by learned counsel for the petitioner that petitioner after serving the Department of respondents came to be superannuated on 28/2/2019. It is further contended that at the time of superannuation, the petitioner was in the pay scale of Rs.9300.0034800 with GP Rs.4200.00 (Pre- revised). It is also contended that respondents Nos.1 to 3 recommended the case of the petitioner for settlement of pensionary and other retiral benefit according to last pay received by the petitioner, but, respondent no.4 instead of settling the pension of the petitioner and other retiral benefits according to the last pay received by him settled the same on a lower pay scale without taking into consideration the last pay of the petitioner.

(3.) The grievance of the petitioner is that his case for settlement of pensionary benefits though was recommended by the competent authority, but is not being settled by respondent No.4, thereby depriving him and his family of their right to get the only source of sustenance.