Madhya Pradesh High Court
D.K.Basal vs The State Of M.P. And Ors on 28 June, 2013
W.P.S No.254/2004
D. K. Basal vs. State of M.P. & Ors.
1
28.06.2013
Shri R. K. Verma learned counsel for the petitioner.
Shri R. P. Tiwari, learned Govt. Advocate for the
respondent/State.
Shri Devendra Gangrade, learned counsel for respondent no.3.
Heard.
Though the petitioner has filed this petition claiming several reliefs, it is however stated that during the pendency of this petition the reliefs claimed by the petitioner have been granted to him by the respondent no.3 and others and the petitioner has also been fixed in the scale of Rs.3500-5200 by order dated 24.11.2005. It is, however, stated that pursuant to the aforesaid refixation the respondent authorities have not revised and redetermined the petitioner's pension and gratuity.
The learned counsel for the respondent no.3 submits that they have already forwarded the papers regarding refixation and redetermination of pension to respondent no.2 and the matter is pending decision.
The learned Govt. Advocate submits that the aforesaid remaining issues including the claim of interest shall also be considered and decided expeditiously in accordance with law.
In view of the aforesaid, the petition filed by the petitioner is disposed of with a direction to the effect that in case the petitioner files a fresh representation before the respondent authorities within fifteen days from today alongwith a copy of the order passed today and a copy of W.P.S No.254/2004 D. K. Basal vs. State of M.P. & Ors.
2the petition, the concerned authority shall consider and decide the claim of the petitioner expeditiously in accordance with law preferably within a period of two months thereafter.
It is made clear that the petitioner may also claim any other amount due to him towards interest in accordance with the Rules.
With the aforesaid direction, the petition, filed by the petitioner, stands disposed of.
C.C as per rules.
( R.S. JHA ) JUDGE mms/-