SANJAY BEHARI & ORS Vs. IFCI

JUDGEMENT

(1.) Cm No. 15359/2017

(2.) The Appellants who retired under Voluntary Retirement Scheme, 2008 have filed the present appeal under Clause 10 the Letters Patent Appeal challenging the judgment dated 20th February, 2017 passed by the learned Single Judge in W.P.(C) No. 1552/2017 dismissing their writ petition and consequently denying them enhanced pension and the other consequential benefits being commensurate with RBI pay scales. Factual Background

(3.) The Appellants joined Industrial Finance Corporation of India (IFCI), a statutory Corporation that adheres to Reserve Bank of India (RBI) pay scales. In 1993, IFCI notified pension scheme for its employees under the Industrial Finance Corporation of India Ltd. Pension Regulations, 1993.