PRABHAKAR S.KULKARNI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are before this Court seeking direction to respondents No.1 to 4 to extend the Revised Pension/Family Pension in terms of 7th CPC recommendation and Official Memorandum dtd. 12/5/2017 issued by respondent No.2 (Annexure-H).

(2.) The short question involved in this writ petition is with regard to consideration of the representation made by the petitioners Association dtd. 29/4/2019 (Annexure-Q) and the recommendation of respondent No.4 dtd. 12/4/2019 (Annexure- P).

(3.) Learned counsel appearing for the petitioners contended that, the Revised Pension/Family Pension in terms of 7th CPC recommendation has to be considered insofar as the petitioners are concerned.