PONNACHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners in these cases have retired from service earlier than the date of Ext. P1 order. Ext. P1 was passed on 25.11.1998 giving effect to the revision of pension and other related benefits consequent on the revision of scales of pay from 1.3.1997.

(2.) From 1.3.1997, a pay revision was effected in respect of the State Government Employees as per G.O.(P) No.3000/98/Fin. dated 25.11.1998. by that order, the revision was given effect to from 1.3.1997 on wards. In tune with such revision of scales of pay from 1.3.1997, orders were issued in Ext. P1 revising the pension and other related benefits in respect of those who had retired after 1.3.1997, in tune with the scales of pay that they would got had they be in service. Taking into account the financial burden, Government regulated the payment of arrears arising out of the revision of pension and other related benefits as follows:

(3.) Petitioners submit that this is discriminatory in so far as the persons retired from 1.3.1997 alone are subjected to this restriction.