Siddharth, J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner has filed the above noted writ petition, praying for a direction to the respondents to fix his pension, on the basis of his last drawn salary i.e., Rs.12887/- at the basic pay scale of Rs.8100/-.
(3.) The brief facts of the case are that the petitioner was a Constable in Uttar Pradesh Civil Police and was sent on deputation to Intelligence Bureau on 20.01.1967. On 09.01.1971, he was promoted to the post of Head Constable, on 13.12.1972, he was promoted to the post of Junior Investigation Officer (Assistant Sub Inspector), thereafter, he was promoted to the post of Assistant Central Intelligence Office, Grade-II (Sub Inspector) in the pay scale of 575-15-580-81-626. There after the petitioner got another promotion to the post of Assistant Central Intelligence Officer, Grade-I, w.e.f., 26.12.1995 in the pay scale of 2000-60-23-EB-75-3200. After serving the Intelligence Bureau on the above noted posts, he was sent back to his parent department, Uttar Pradesh Civil Police on 02.03.2000, when he was to retire on 31.03.2000 and he was made to join on the post of Constable as per order dated 24.03.2000 of the Police Head Quarters and superannuated on 31.03.2000. At the time of repatriation from Intelligence Bureau to Uttar Pradesh Civil Police, the petitioner was drawing the Basic Pay Scale of 8100/-. After his superannuation his pension was being fixed on the Basic Pay Scale of 4650/- and his G.P.F. was not paid and therefore, he approached this Court by way of this writ petition.;