- (1.) Leave granted.
(2.) This is an appeal by the appellant (party-in-person) against the judgment of the Central Administrative Tribunal, Chandigarh Bench, in O. A. No. 423/hr/94 dated 11-10-96. At the time of the admission of the Special Leave Petition on 17-2-98, limited notice had been issued restricting the dispute to the question whether pension and retiral benefits are to be computed on the basis of revised scales of pay. That order reads as follows : "The grievance of the petitioner appears to be that though pension payment order has been made in his favour but the pension has not been calculated at the revised pay scales. It is submitted that none of the retiral benefits have been calculated at the revised scales. Issue notice to the respondents limited to the said question".
(3.) At the outset, we may state that we are concerned in this case with compulsory retirement of a Government servant as a matter of punishment after a regular disciplinary inquiry. We are not here concerned with a case where a public servant is retired compulsorily in public interest.;