KANWAL SINGH Vs. UOI

JUDGEMENT

(1.) THE petitioner is an Ex-Serviceman who served Indian Army for almost 18 years from 13. 11. 1963 to 30. 11. 1981. After his retirement he was re-employed in the CRPF on 17. 4. 1982.

(2.) ON his retirement from Indian Army he was granted pension @ 192/- per month w. e. f. 01. 12. 1981. After Fourth Pay Commission the pension made admissible to the petitioner was enhanced by Rs. 375/- per month. Accordingly, the petitioner started getting pension by Rs. 449/- per month.

(3.) THE respondent issued a circular dated 11. 9. 1987 whereby they decided to withdraw the enhanced portion of the pension made admissible to similarly placed re-employed persons like the petitioner. It was decided to re-fix the pay of the petitioner which was also made admissible to him at the time of his re-employment by reducing the enhanced portion of the pension from his salary w. e. f. 01. 1. 1986. The persons aggrieved by the manner in which their pension was revised approached the Apex Court for redressal of their grievance where the circular dated 11. 9. 1987 annexed as Annexure P-1 to the present writ petition came up for consideration.