SHIVRAJ VERMA Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) The petitioner has invoked the jurisdiction of this Court complaining of failure on the part of the respondents to pay the retiral benefits due to the petitioner.

(2.) With regards retiral benefits, other than extension of pensionary benefits under the 7th Pay Commission, Sri K.K. Harbola, learned counsel for the petitioner, Sri B.S. Parihar, learned Standing Counsel for the State of Uttarakhand and Sri D.S. Patni, learned counsel for respondent no. 2, would agree that an order similar to one passed in Writ Petition (S/B) No. 494 of 2015 and batch dated 30.11.2015 be passed. In so far as the petitioner's entitlement for revised pension, in terms of the 7th Pay Commission Pay Scale is concerned, learned counsel would agree that an order similar to one passed in Writ Petition (S/B) No. 530 of 2018 dated 20.11.2018 be passed.

(3.) We consider it appropriate, in such circumstances, to dispose of the writ petition following the order passed by the Division Bench in Writ Petition (S/B) No. 494 of 2015 dated 30.11.2015 in so far as it relates to retiral benefits other than the 7th Pay Commission revised pension. With respect to revised pension of the 7th Pay Commission Pay Scale, the writ petition is disposed of in accordance with the order of the Division Bench in Writ Petition (S/B) No. 530 of 2018 dated 20.11.2018. No costs.