G S VOHRA Vs. CHAIRMAN FCI

JUDGEMENT

(1.) .Pension is not only a compensation for services rendered in the past but it is also a measure of socio-economic justice which inheres economic security in the fall of life when physical and mental prowess is ebbing corresponding to aging process and, therefore, one is required to fall back on savings. Keeping this in mind the Courts have held time and again and have hoped that pension and other amounts would be paid within a reasonable short time on retirement, leaving the employee to counter penury and economic destitution.

(2.) . The defaults in payment of pension and. other retirement benefits, however, continue unabated. The present case is yet another instance where, the pension, gratuity and other amounts were not paid in time despite the fact that the petitioner superannuated on 31.10.1982 and payments were made in 1987 after order of dismissal from service was set aside with consequential benefits on 28th January, 1985.

(3.) The relevant facts in brief are that the petitioner joined as Junior Technical Assistant in Ministry of Food and Agriculture and he was holding the post of senior godown keeper. He was transferred to Food Corporation of India on 1st March, 1969. During his service with Food Corporation of India when he was working as District Manager, FCI, Hissar, petitioner was suspended on 24.4.1974. The suspension was, however, revoked on 29.4.1976. On revocation of suspension, full amount of pay during the suspension period was, however, not paid to the petitioner. He was rather dismissed from service on 7.3.1979. The petitioner challenged his order of dismissal from service and filed a writ petition No. CWP No. 42 of 1981. The writ petition challenging the dismissal of the petitioner was allowed on 28.1.1985. While allowing the writ petition the Hon'ble Court was pleased to hold as under :-