SHYAM SINGH SINSINWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) DURING pendency of petition, petitioner died and his legal heirs were brought on record under the orders of this court dt. 4th January, 2008.

(2.) PETITIONER, who stood retired from service on 31st May, 2000 while holding the post of Deputy manager in Rajasthan State Co-operative Bank limited is aggrieved to the extent that after revision of pay w. e. f. 1. 1. 99, payment of encashment of privileged leave and arrears of dearness allowance has been arbitrarily withheld by the respondents.

(3.) AFTER the petitioner retired from service on 31st May, 2000, pay scales were revised retrospectively w. e. f. 1. 1. 999 and however, all other retiral benefits were paid to him including gratuity and revision of pay. But his grievance remains that once his pay stood revised retrospectively encashment of privileged leave and arrears of dearness allowance also stood revised and after its due computation, he became entitled for payment of balance amount which was due and payable to him.