- (1.) By means of the present writ petition, the petitioner has challenged the order dated 8.10.2007 passed by Finance Controller, Public Works Department (Pension Cell) Lucknow, opposite party No. 3. Heard Yogish Kumar Saxena, learned counsel for the petitioner and the learned Standing Counsel appearing on behalf of the respondents.
(2.) In brief, the facts as submitted by the learned counsel for the petitioner, are that the petitioner was working as Junior Engineer in the Public Works Department. During the tenure of his service, respondent No. 1 has issued a Government Order dated 20.11.1979 by which additional dearness allowance was given to the employees of different category.
(3.) In pursuance of the said Government Order, by means of order dated 6.2.1992 the petitioner has been given dearness allowance of Rs. 219 with effect from 1.8.1979. However, the petitioner was not satisfied with the fixation of additional dearness allowance at the rate of Rs. 219/-. As per his version he was entitled for dearness allowance at the rate of Rs. 224/- so he submitted a representation in this regard to respondent No. 2 but nothing has been done in the matter in question.;