- (1.)Heard the counsel for the parties.
(2.)The petitioner moved this Court earlier in W.P.(S) No. 2730 of 2004 making his grievance that his pension was wrongly fixed in the pay scale of Rs. 4,000 - 6,000 in place of Rs. 5,000 - 8,000.
The said Writ petition was disposed of by directing the Deputy Commissioner to pass an appropriate order within two months in accordance with law regarding fixation of pension of the petitioner, which was pending before him since 2001.

(3.)Pursuant to the aforesaid directions, the Deputy Commissioner has passed the impugned order on 14.09.2004, as contained in Annexure-8, whereby, the claim of the petitioner for fixing his pension in the scale of Rs. 5,000 - 8,000 has been allowed w.e.f. 01.02.2000 and not w.e.f. 01.01.1996, as claimed by the petitioner.