Rajesh Singh Chauhan,J. - (1.) Heard Sri B.R. Singh, learned counsel for the petitioner and the learned Standing Counsel for the State-respondents.
(2.) By means of this writ petition, the petitioner has prayed for the following reliefs:- "(i)? to issue a writ, order or direction in the nature of certiorari quashing the order, as contained in Annexure No.1, dated 16.01.2020 passed by the opposite party No.4 and the letters dated 28.05.2020 and 18.07.2019, as contained in Annexure Nos.2 and 3, passed by the opposite party No.2. (ii)?? to issue a writ, order or direction in the nature of mandamus commanding the opposite parties not to reduce the pension of the petitioner in pursuance of Annexure No.1. (iii)? to issue a writ, order or direction in the nature of mandamus commanding the opposite parties to pay the arrears of pay fixation dated 09.01.2018 in tune of Rs.315145/- to the petitioner and other arrears."
(3.) Learned counsel for the petitioner has contented that the petitioner retired from service on 31.01.2018 and before his retirement? his? final salary has been determined vide office memo dated 09.01.2018 (Annexure No.13) to the tune of Rs.83300/- and on the basis of said salary the pension of the petitioner was fixed as Rs.41650/-, as indicated in Annexure No.15 to the writ petition.? After about 2 years from his retirement, the impugned office memo dated 16.01.2020 has been issued by the Executive Engineer concerned reducing the final pay of the petitioner to Rs.80900/- thereby reducing the pension of the petitioner.;