UNION OF INDIA Vs. KIRAN LAL

JUDGEMENT

(1.) Deciding WP(C) 2057/1999 Darshan Kumar Sahni vs.UOI on December 14, 2007 a Division Bench of this Court noted para 1303 of the Railway Establishment Code which defined "Pay' as under:-

(2.) The Division Bench also noted Rule 49 of the Railway Services (Pension) Rules, 1963 which reads as under:-

(3.) The Division Bench also noted Note 2, 6 and 8 under Rule 49 of the Pension Rules which read as under:-