- (1.) PRAYER in this writ application has been made for issuance of an appropriate direction commanding upon the concerned respondents to revise and enhance the pension of the petitioner, who retired from the post of Assistant Teacher and whose basic pay was Rs. 635/ - at the time of his retirement in November, 1989.
(2.) DURING the tenure of his appointment, the petitioner had admittedly opted for the Triple Benefit Scheme and according to which after his retirement, his pension was fixed initially at Rs. 160/ - per month and subsequently the amount has been increased to Rs. 200/ - per month. Considering the fact that the Triple Benefit Scheme, which was earlier granted to the Government employees, had subsequently been scrapped by the State Government and in its place another Scheme has been floated under which, the retired employees have been given the benefit 01 a higher amount of pension which, according to the petitioner is at present Rs. 1,200/ - per month, the petitioner had also sought for and applied before the concerned authorities to revise and enhance the pension of the petitioner considering the fact that the amount of Rs. 200/ - is too meagre and does not correspond to the high cost of Iiving according to the present cost of living index.
(3.) COUNTER affidavit has been filed on behalf of the respondents explaining therein that under the Triple Benefit Scheme, which the petitioner had earlier opted for, he was given the benefit of two years of extra service and the payment has also been drawn by him for two extra years. Specific amount of pension was fixed for such Government employees who had opted for the Triple Benefit Scheme. The petitioner as such, cannot claim any revision or any reconsideration on the amount of pension payable to him by way of pension.;