V B RAJU S N MAITRA UNION OF INDIA V B RAJU I M LAL I M LAL AND KRISHAN PRASAD Vs. STATE OF GUJARAT:UNION OF INDIA:J D KAPADIA:STATE OF GUJARAT:UNION OF INDIA

JUDGEMENT

(1.) The only question which falls for determination in these petitions and appeals is whether Regulation 561 and 983 of the Civil Service Regulations could be amended by the former Secretary of State, Service Officers (Conditions of Service) Act, 1972.

(2.) The 1972 Act is to provide for the variation or revocation of the conditions of service of former Secretary of State Service Officers in respect of certain matters and for matters connected therewith or incidental thereto. The 1972 Act has changed Regulations 561 and 983 of the Civil Service Regulations.

(3.) Regulation 561 provided that officers who had joined the Indian Civil Service prior to 1921 were entitled to annuity of £1000. Officers who joined the Indian Civil Service after 1921 were entitled to annuity of Rs.10,666-10-8. The annuity was subject to a minimum of £1000.