- (1.) This petition for writ is preferred by the petitioner to have a direction for the respondents for getting his pay fixed at Rs.14940/- in the pay scale of Rs.12000-420-18300 on 28.04.1996. A direction is further sought to issue revised P.P.O., G.P.O. and C.P.O. in favour of the petitioner as a consequent to the fixation at Rs.14940/- in the pay scale mentioned above.
(2.) By submitting an application, it is brought into the knowledge of the court by the petitioner that the respondents have already made fixation of the petitioner at Rs.14940/- in the pay scale of Rs.12000-420-18300 with effect from 28.04.1996 and necessary revised P.P.O., G.P.O. and C.P.O. have already been issued. However, effect has not been given so far to the fixation made and the revised pension orders issued.
(3.) Having considered the averments contained in the application, I deem it appropriate to dispose of this petition for writ by directing the respondents to execute the fixation of the petitioner's pay at Rs.14940/- and issue the revised P.P.O., G.P.O. and C.P.O. on or before 31.03.2013. The petitioner shall be entitled for interest at the rate of 7.5% per annum on the arrears accruing consequent to the fixation made in the terms above.;