K.C.KAUSHIK Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in these appeals is to the common judgment and order dtd. 29/9/2022 passed by the Division Bench of the High Court of Punjab and Haryana at Chandigarh [For brevity, "the High Court"], in LPA Nos. 2396 of 2017 (O&M) etc. cases [State of Haryana and another v. Banarsi Dass and others], by which, the High Court has allowed the appeals filed by the State / respondent(s) and set aside the orders of the learned Single Judge dtd. 30/11/2016 in CWP No.8988 of 2015 and other connected cases, insofar as the grant of interest to the writ petitioners/ appellants herein.

(3.) The appellants were working as Lecturers / Principals in the Government Aided Private Colleges in the State of Haryana and they retired from service prior to 1/1/2006. Claiming parity with the Lecturers/Librarians of the Government Colleges in relation to the increase of their pension, based on the Haryana Civil Services (Revised Pension) Part I Rules, 2009 [Hereinafter shortly referred as "the Rules, 2009"], the appellants preferred the aforesaid civil writ petitions for issuance of a Writ of Certiorarified Mandamus, to quash the orders of the respondent authorities denying revised pension to the appellants as that of the employees / teachers of the Government Colleges in Haryana, and to direct the respondent(s) to grant pension to the appellants in the corresponding scale of Rs.37400.00 67000 + AGP [Academic Grade Pay] Rs.9000.00 with effect from 1/1/2006 with interest.