- (1.) THE petitioner was appointed as teacher in the Education Department of Government of Rajasthan on 3.7.1963 and was retired from service on attaining the age of superannuation on 31.5.1998. Despite retirement of the petitioner in the year 1998, his pension case was not decided on the ground that STC certificate obtained by him was not valid one.
(2.) THE petitioner preferred a writ petition before this Court being S.B. Civil Writ Petition No.383/1999 which came to be allowed by a coordinate Bench of this Court on 19.9.2002. This Court, while allowing the said writ petition, has observed as under: - "Therefore, the writ petition of the petitioner deserves to be allowed and hence the same is hereby allowed. The petitioner is entitled to get annual increments and consequential fixations from time to time until the date of his retirement and also entitled to get all the consequential benefits and pensionary benefits. Accordingly, respondents No.1 to 4 are directed to finalize the case of the petitioner in accordance with law within a period of four weeks from the receipt of the certified copy of this order and send the necessary papers to the respondent No.5. The respondent No.5 is directed to make the payments of all the benefits to the petitioner within a period of three weeks from the date of receipt of the necessary papers from the respondents No.1 to 4. The petitioner is also entitled for the costs." In pursuance of the directions given by this Court, petitioner's pay fixation was revised vide order dated 27.3.2003 and he was granted retiral benefits in the year August 2003 only.
(3.) ON 12.1.2004, the petitioner moved a representation while claiming that his last pay drawn has wrongly been fixed as Rs.8900/ - whereas the same should have been fixed as Rs.9300/ -. The petitioner has also contended that the persons junior to him have been fixed at higher pay scale, whereas the petitioner has been fixed at lower pay scale. The petitioner has, therefore, prayed for redressal of his grievances.;