RAMESHWAR SINGH Vs. UOI

JUDGEMENT

(1.) AS THE FACTS AND THE LEGAL ISSUES ARISING FOR CONSIDERATION IN BOTH THE AFORESAID WRIT PETITIONS ARE SIMILAR, WE HAD TAKEN UP BOTH THE WRIT PETITIONS FOR HEARING AND BY THIS COMMON JUDGMENT AND ORDER WE ARE DISPOSING OF BOTH THE WRIT PETITIONS.

(2.) BOTH THE WRIT PETITIONS HAVE BEEN FILED BY THE PETITIONERS PRAYING FOR A DIRECTION TO THE RESPONDENTS TO GRANT PENSION TO THE PETITIONERS AT A HIGHER RATE THAN WHAT IS FIXED BY THE RESPONDENTS.

(3.) THE PRAYER OF THE PETITIONER IN W.P.(C) 2052/94 IS THAT THERE SHOULD BE A DIRECTION TO THE RESPONDENTS TO THE RESPONDENTS TO GRANT PENSION TO THE PETITIONER OF THE RANK OF THE CAPTAIN W.E.F 1ST APRIL, 1969. IN W.P.(C) 1482/94, THE PRAYER OF THE PETITIONER IS TO ISSUE A DIRECTION TO THE RESPONDENTS TO PAY PENSION AND ARREARS TO THE PETITIONER IN THE REVISED RATE OF PENSION AS APPLICABLE TO THE LAST RANK, WHICH IS HONORARY CAPTAIN, HELD BY THE PETITIONER