Mr. Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner aggrieved against the order dated 1/1/2001 (Annex.3), whereby, the Assistant Provident Fund Commissioner (Accounts) has come to a conclusion that the superannuation pension of Rs. 506/- p.m. is correct as per the Accounting Mannual of Employees' Pension Scheme, 1995 ('the Scheme, 1995') and seeking a further direction that the petitioner is entitled to a monthly pension of Rs. 926/- p.m. w.e.f. 1/12/1997 or such further increased amount in terms of Scheme of 1995 along with arrears and interest.
(2.) The petitioner was initially appointed as Stores Officer with M/s. Metallizing Equipment Company on 27/7/1979 and attained the age of 58 years on 1/12/1997.
(3.) While in service, the petitioner was covered under the provisions of Employees' Provident Funds and Miscellaneous Provisions Act, 1952 ('the Act') and pension Scheme thereunder. By order dated 9/5/1998, the petitioner was allowed pension of Rs. 337/- p.m. (Annex.6).;