D.G.R. Patnaik, J. - (1.) Petitioner in this application has prayed for the issuance of a direction to the respondents to pay arrears of salary in the revised scale from 1.4.1996 till retirement of the petitioner's father on 30.4.1997 and also to pay arrears of pension in the revised scale from the date of retirement till 1.3.2006. The claim has been made by the petitioner in respect of payment which were payable to the petitioner's father who was employed as a Junior Line-Man under the Electricity Board.
(2.) Learned counsel for the petitioner submits that pay scales of employees under the respondent Electricity Board were revised from 1.4.1996 but the benefits thereof were not given to the petiotner's father who retired from service on 30.4.1997. It is further submitted that though post retirement, pension was paid to the retired employee, it was not fixed on the basis of the revised pay scales. The retired employee Girish Hembram, died on 1.3.2006. It is the arrears on account of revised pay scale for which the petitioner has demanded payment vide representation dated 20.2.2007 (annexure 1), but the respondents till date have not considered the same at all.
(3.) No counter affidavit has been filed on behalf of the respondents, though learned counsel for the respondent is present.;