UNION OF INDIA Vs. P. M. ROCKEY

JUDGEMENT

(1.) The present intra-court appeal at the instance of the Union of India, respondent Nos.1 to 4 and Additional respondent Nos.6 and 7 before the writ court, is directed against the judgment dtd. 30/5/2019 rendered in Writ Petition No.22171 of 2012, whereby the following reliefs have been sought:

(2.) Vide the judgment impugned, Ext.P9 order dtd. 28/8/2012 revising the pension of the respondent - petitioner at Rs.4,274.00 (Rupees Four thousand two hundred and seventy four only) from 1/1/1997 to 31/12/2006 and Rs.9901.00 from 1/1/2007 has been set aside as the respondent - petitioner, prior to Ext.P9 was allegedly drawing Rs.6100.00 (Rupees Six thousand one hundred only) from 1/1/1997 to 31/12/2006 instead of Rs.4,274.00 (Rupees Four thousand two hundred and seventy four only), by relying upon the Single Bench judgment of this Court vide Ext.P5 dtd. 29/1/2003, upheld by the Division Bench along with other connected matters vide judgment dtd. 1/10/2002 Ext.P6 and affirmed by the Honourable Supreme Court in Civil Appeal No.238-244-2004 vide judgment dtd. 10/2/2010 Ext.P7.

(3.) The facts in narrow compass are enumerated hereinbelow: