Vineet Kothari, J. - (1.) Heard the learned counsel for the petitioner-State.
(2.) The petitioner State has challenged the order dated 09.05.2014 passed by learned Rajasthan Civil Service Appellate Tribunal, Jaipur, whereby the Tribunal has upheld the grant of pay fixation and pension to the respondent No.1 and thus, the pension was directed to be paid on the basis of his pay fixation at Rs. ,200/- as the same was sought to be lowered to Rs. 9, 0/- vide order dated 04.08.2000. The learned Tribunal has also rejected the objection raised by the petitioner State on the ground of delay in filing of the appeal by the respondent No.1.
(3.) Mr. K.D.S. Boparai, learned Dy. Govt. Counsel, appearing for the petitioner has urged that the pay fixation of the respondent No.1 was wrongly made and, therefore, that mistake was sought to be corrected vide order dated 04.08.2000.;