C. KRISHNAN RETIRED ASSISTANT ADMINISTRATIVE OFFICER LIC OF INDIA Vs. LIFE INSURANCE CORPROATION OF INDIA

JUDGEMENT

(1.) This writ petition is filed by the retired employees of Life Insurance Corporation (LIC)seeking the following reliefs:-

(2.) Heard the learned counsel for the petitioners and the learned Standing Counsel appearing for the respondents.

(3.) It is stated that the petitioners, who were Class 1 officers of the LIC, who retired during the period from 1.08.1992, to 31.07.1994 are also entitled to the benefits of pay revision brought into effect from 1.08.1992 and to all consequential benefits.