R.K.MERATHIA, J. - (1.) HEARD the parties finally.
(2.) IN this writ petition, a direction has been sought to pay all post retiral dues on the basis of last pay drawn and not to recover any amount from the petitioner. It appears from the Memo No. PEN -4 -400 dated 10.6.2002 issued by the Accountant General, that when after the retirement, the service records of the petitioner was sent to the Accountant General, it was found that petitioner was promoted on 18.6.2007 as A.H.W. and accordingly he was entitled to second time bound promotion only w.e.f. 18.4.1992, whereas he was given the same w.e.f. 13.9.1986 and moreover some mistake in pay fixation on 1.4.1981 was also pointed out.
(3.) MR . Jha, appearing for the petitioner did not dispute the said objections raised by the Accountant General but submitted that petitioner was given time bound promotion w.e.f. 13.9.1986 without any misrepresentation and therefore he is entitled to get the retiral dues on the basis of last pay drawn by him.;