DEBASISH KAR GUPTA,J. - (1.) This writ application is directed against an order dated November, 25, 2005 passed by the Chairman, Pension Adalat of Calcutta Port Trust. By virtue of the impugned order the respondents authorities held that stagnation increment was not a part of the pay scale of the petitioner and the Memorandum of Settlement dated August 2, 2000 was also silent in the matter of treating as a part of pay scale.
(2.) Having heard the learned counsel appearing for the petitioner as also after considering the facts and circumstances on the basis of materials on record, I find that the petitioner retired from the service of the respondent no.1 with effect from September 1, 1994. The benefit of the Pay Revision Award was signed on December 1, 1994. The effect of the above pay revision was given effect from January 1, 1993. In view of the above, the petitioner did not enjoy the benefit of the aforesaid Pay Revision Award and he had enjoyed the pre revised pay scale over AICPI 607 Points at the time of retirement with Rs. 60/- towards stagnation increment (on two occasions, that is, with effect from March 1, 1993 and March 1, 1994).
(3.) At the time of consolidation of pension and/or family pension, the stagnation increment was not taken into consideration by virtue of the impugned order.;