SHIV DAYAL SRIVASTAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr M. M. Abdul Khuder mentioned that Miss Subhashin advocate on record, has received a D. O. letter No. 24/17/82/ Jus dated 30/08/1982 conveying the decision of the government of India on the general issues raised in the petition. The government's decision as indicated in para 2 of the said D. O. reads as follows:

(2.) In para 2 of the letter the use of the words "clarificatory instructions" clearly indicates, and it is not disputed before us by the Union of India that the statutory benefits conferred have to be applied retrospectively with effect from 1/10/1974 and in case of the petitioner from the date of his retirement, that is, 28/02/1978.

(3.) The petition is disposed of in terms of the above order and the D. O. letter mentioned above shall form part of this Order.