- (1.) Partap Singh has invoked the jurisdiction of this Court by filing instant civil writ petition under Article 226 of the Constitution of India. The petitioner retired from the service of Food Corporation of India (FCI) on 30.4.2009. In the writ petition, the petitioner has claimed two fold relief. The petitioner seeks direction to the respondents by way of writ of mandamus to fix the pay of the petitioner in revised Industrial Dearness Allowance (IDA) Pay Scales with effect from 1.1.2007 and also to give him revised enhanced gratuity amount of Rs 10 lacs.
(2.) I have heard learned counsel for the petitioner and perused the case file.
(3.) As regards enhanced amount of gratuity, the petitioner is not entitled to the same because the Payment of Gratuity (Amendment) Act, 2010 enhancing the gratuity amount from Rs 3,50,000/- to Rs 10 lacs came into force with effect from 24.5.2010 i.e. long after the retirement of the petitioner. Consequently, the petitioner is not entitled to the said benefit.;