SYED MOHAMMAD HASHIM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner in this application has prayed for direction to the respondents to pay him his full pension fixing his pay in the pay scale of Rs.6500 -10500/ -, full gratuity, leave encashment for 240 days, and for fixing his pay in the scale of Rs.5500 -9000/ - from 8.12.2000 and for payment of arrears in the said scale.

(3.) PURSUANT to the direction of the High Court, the State of Jharkhand through its letter dated 9.9.2003, revised the pay scale of Rs.5500 -9400/ - to the scale of Rs. 6500 -10,500, for the Forest Ranger Officers w.e.f. 15.11.2000. According to the petitioner, he became entitled to the scale aforesaid from 8.12.2000. The contention of the petitioner is that throughout his career and even at the time of his retirement, there was no departmental proceeding pending against him. Furthermore, having rendered more than 24 years of service, he was entitled to 2nd time bound promotion from 20.9.2000 and the monetary benefits thereof. The grievance of the petitioner is that though he is entitled to pension to be calculated in the pay scale of Rs. 6500 -10500/ - his pension was fixed in the pay scale of Rs. 5500 -9000/ -.