KANWAL SINGH Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Mr.Ankur Chhibber, learned counsel for the petitioners states at the outset that the issue raised in the present petitions is no longer res integra and stands covered by earlier decisions of coordinate Benches of this Court and of a Division Bench of the Punjab & Haryana Court that has been upheld right upto the Supreme Court.

(2.) With the consent of the parties, W.P.C. No.8306/2017 is being treated as the lead matter and the facts of the said case are noticed hereinafter.

(3.) The petitioner in the captioned petition, who is an Ex-Head Constable (GD) in the CRPF, has prayed for issuance of a writ of certiorari for quashing the PPO dated 04.01.2016, on the ground that his pension has been incorrectly revised w.e.f. 01.01.2006 and he was deprived the benefit of the revised payscale of a Head Constable as prescribed in the in the fitment table appended to the Office Memorandum dated 28.01.2013, issued by the Department of Pensioners Welfare.