HEMANT KUMAR RAVAL Vs. KANDLA PORT TRUST

JUDGEMENT

(1.) Special leave granted.

(2.) The claim of the appellants for entitlement to Type A quarters was rejected by the High Court. This appeal is against the said judgment. The appellants are ex-servicemen employed by Kandia Port Trust at Vadinar, district Jamnagar, Gujarat and receive their salary from Kandia Port Trust. They also receive pension from the Central Government. The entitlement of employees to various types of quarters is governed by rules and is based upon the "emoluments" received by them in the range given below:

(3.) Those who are receiving "emoluments" below Rs 500 are entitled to type A quarters and those who are getting "emoluments" from Rs 501 to Rs 1099 are entitled to Type B. The appellants claimed that by adding the pension which they receive from the Central Government as ex-servicemen to their salary received from the Port Trust, they fall in the range of emoluments from Rs 501 to rs 1099, entitling them to Type quarters.