MUTUK SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner in this writ application, has prayed for a direction upon the respondents for re -fixation of his pension after giving him the benefits of two time bound promotions. Petitioner has claimed that since the date of his initial appointment as a Matric Trained Teacher in the year 1959, he had worked continuously for 38 years 2 months and 27 days as an Assistant Teacher in the Primary School, but throughout the entire period of his service and till the date of his retirement on 28.2.1998, he was never given either the first or second time bound promotion and thereby, he was made to suffer loss of monetary benefits of such promotions and his pension has been fixed on the basis of the last pay drawn by him which, according to him, should have been much higher than what was paid.

(3.) COUNSEL for the petitioner would explain that the petitioner was not given the benefit of time bound promotions to which he was entitled to upon completing 12 years of service and subsequently upon completing 25 years of service. Instead, he was given Senior Selection Grade after 28 years of service on 28.4.1988 with effect from Arun Choudhury Versus State Of Jharkhand 1.4.1981 in the scale of Rs. 730 -15 -820 -20 -980 -D.A. A.20 -1080. On the above scale, he has retired and the last salary drawn by him was Rs. 6,800/ - per month. On the basis of this salary, his pension was fixed at Rs. 3,400/ -.