MALEK UMARKHAN ALIKHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the matter of D.S. NAKARA AND OTHERS VERSUS UNION OF INDIA, REPORTED IN 1983 SCC LAB & SERVICE PAGE 145, larger bench of the Hon'ble Apex Court has observed that the pension is neither a bounty nor a matter of grace depending upon the sweet will of the employer, nor an ex gratia payment. The observations made by the larger Bench of the Hon'ble Apex Court in which are relevant for the purpose of present petition are reproduced as under:

(2.) The observations made by the Hon'ble Apex Court in para 26 of the said judgment are also relevant in the facts of the present petition. Same are, therefore, reproduced as under:

(3.) The observations made by the Hon'ble Apex Court in para 34 of the said judgment are also relevant in the facts of the present petition. Same are, therefore, reproduced as under: