RAMJI LAL JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THERE is no dispute that the petitioner was initially appointed as Gram Sevak in the year 1953. THEREafter he was promoted on the post of Panchayat Extension Officer w. e. f. 1. 1. 1965. Subsequently being selected on the post of Vikas Adhikari, the petitioner was posted as Vikas Adhikari in Panchayat Samiti Kathumar on 1. 2. 1980. The petitioner continued to work as Vikas Adhikari till his date of retirement, i. e. 30. 9. 1992. Having denied revision of pay-scale on the post of Vikas Adhikari and further pension and other retrial benefits on the basis of last pay drawn by him from the post of Vikas Adhikari, the present writ petition has been filed by the petitioner with the prayers, as referred above.

(2.) THE only defence as taken by the respondents in the reply has been that at the time of retirement, a disciplinary inquiry was already pending against the petitioner and subsequent to the retirement, a punishment of stoppage of 20% pension for five years was imposed on the petitioner.