- (1.) HEARD learned counsel for the parties and perused the record.
(2.) THROUGH the instant writ petition, the petitioner has prayed for issuance of a writ in the nature of mandamus commanding the opposite parties to pay revised pay scale of Rs.8000 -13500/ - with effect from 1.1.1996 to 31.3.2001 and since he has retired from service he has also sought the retiral benefits on the basis of the aforesaid pay scale.
(3.) LEARNED counsel for the petitioner submits that the petitioner was initially appointed as Security incharge on 1.12.1967. After completion of sixteen years satisfactory services he had been given next higher pay scale i.e, 1600 -2600/ - by means of order dated 12.6.1992. He further asserted that by means of order dated 18.4.1996 the employees including the petitioner were given annual increment with effect from 1.4.1996. In the subsequent year 1997 -98 orders were issued to pay the annual increments. Petitioner's junior were given promotional pay scale of Rs.2200 -4000/ -. The petitioner was left over from the said benefit. Therefore, he moved an application before the authority concerned to implement the Government Order dated 23.12.1997 by making payment of revised pay scale to the petitioner. Opposite Party No.2 also approved the payment of scale of Rs.8000 -13500/ - to the counter parts of the petitioner but he has been left over and thus he retired from service after attaining the age of superannuation on 31.3.2001 without getting the said benefit.;