- (1.) This order will dispose of C.W.P. Nos. 17828, 18904, 23741 and 25647 of 2012, as common questions of law and facts are involved.
(2.) The facts have been extracted from C.W.P. No. 17828 of 2012. Challenge in the present petition has been made to the orders dated 8.12.2011 (Annexure P-3), 14.12.2011 (Annexures P-4 and P-5) and 27.6.2012 (Annexure P-7), vide which pay of petitioner No. 1 and late husband of petitioner No. 2 was re-fixed and pension has been revised accordingly.
(3.) Petitioner No. 1 and late husband of petitioner No. 2 were appointed as Clerks in Public Health Department on 8.7.1969 and 20.5.1970, respectively. They were promoted to the post of Sub Divisional Clerk on 5.5.1973 and 5.5.1978, respectively. When promotion was made from the post of Clerk to Sub Divisional Clerk, there was no stepping up of pay scale except that Rs. 25/- extra were given. They were further promoted as Assistant (Account Clerk) on 28.6.1979 and 18.7.1981, respectively. On the aforesaid post, they were granted pay scale of Rs. 1400-2600 w.e.f. 1.1.1986. Vide letter dated 8.2.1994, they were granted higher standard pay scale of Rs. 1600-2660 w.e.f. 1.1.1994, which was later on modified to Rs. 1640-2900. Petitioner No. 1 and late husband of petitioner No. 2 retired from service on 31.3.2003 after attaining the age of superannuation and thereafter were getting pension. More than eight years after their retirement, vide order dated 8.12.2001 (Annexure P-3), pay of petitioner No. 1 and late husband of petitioner No. 2 was reduced and accordingly the pension. The aforesaid order was challenged in this court by filing CWP No. 2999 of 2012, which was disposed of on 17.2.2012 with a direction to the Engineerin- Chief to consider the legal notice got issued by the petitioners. The order passed consequent thereupon on 27.6.2012 (Annexure P-7) has also been impugned.;