SYED MD. HOOD KABRI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Several authorities holding therein that it is the salary drawn by the officer, which is the determining factor for fixation of pension.

(2.) IN view of this, the point raised by the petitioner -appellant that his pension was wrongly fixed on the basis of the scale of pay, is not legally sustainable and hence this appeal is dismissed, in view of the catena of the authorities referred to hereinabove.