VANRAJ NAGJIBHAI CHUDASAMA Vs. GUJARAT MARITIME BOARD

JUDGEMENT

(1.) Heard Ms. Harshal Pandya, learned advocate appearing for the petitioners and Mr. Reeta Chandarana, learned advocate appearing for the respondent - Gujarat Maritime Board.

(2.) The petitioners, who were in service with the Gujarat Maritime Board (for short 'the Board') till 30/4/2004, have filed this petition to direct the respondent authorities to revise and recalculate the pension of each of the petitioners based on the calculation attached with the representation of the petitioners.

(3.) Facts in brief would indicate that the Board floated a scheme for voluntary retirement in the year 2004. As per the scheme, the date of voluntary retirement was 31/3/2004. A scheme of merger of 50% DA came into effect from 1/4/2004. Had the Board's scheme for voluntary retirement, effective from 31/3/2004, been considered, the optees of voluntary retirement would not have had the benefit of merger of DA. The Board, therefore, extended the date of the scheme from 31/3/2004 to 30/4/2004. Accordingly, the petitioners stood retired with effect from 30/4/2004.