Society of Retired
Forest Officer, U.P. Vs. State of U.P. & Ors. [2008] INSC 1258 (30 July
2008)
Judgment
CIVIL ORIGINAL
JURISDICTION WRIT PETITION (C) NO.35 OF 2006 SOCIETY OF RETIRED FOREST OFFICER,
U.P. Appellant(s) Versus STATE OF U.P. & ORS. Respondent(s) ORDER We have
heard learned counsel for the parties.
Having regard to the
facts and circumstances of the case, we direct that every pensioner whether
he/she is employee of Government of India, State Government, Corporation or
public sector is entitled to pension on the beginning of every month. The
respondents are directed to ensure that every incumbent should get the pension
from the Bank in first week of every month. As and when there is a revision of
dearness allowance and revision of pay scales then the effect of that revision
should be ensured promptly and the fixation should be released as far as
possible within two months of the so called revision but that revision shall
not suspend the payment of pension at ...2/- -2- the old rate till it is
finalised. As and when the fixation is done, the arrears should be released to
the incumbent promptly within a period of two weeks.
With the above
observations, the writ petition is disposed of.
....................J.
(A.K.MATHUR)
.....................J.
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