- (1.) I have heard learned counsel for the parties at length.
(2.) Challenge in the present petition is to the order dated 30.4.2008 whereby the claim of the petitioner to place him notionally in the revised scale of Rs. 12000-16350 instead of Rs. 7220- 11660 w.e.f. 1.1.1996, and to re-fix his pension accordingly, has not been accepted.
(3.) The petitioner joined service in the Rural Development and Panchayat Department, State of Punjab on the post of Block Development and Panchayat Officer on 11.9.1963. The petitioner was promoted to the post of District Development and Panchayat Officer on 7.9.1983. There is no dispute as regards the fact that the petitioner retired from the post of District Development and Panchayat Officer upon attaining the age of super-annuation w.e.f. 31.7.1986. At that point of time, he was getting the pay scale of Rs. 2200-4000 granted w.e.f. 1.1.1986.;