M B SHUKLA Vs. STATE OF GUJARAT THROUGH

JUDGEMENT

(1.) LEAVE to join Director of Pension and Provident Funds Authority as party opponent.

(2.) THE basis of the present petition is the alleged breach and non-compliance to the order dated 25.10.2001 passed by the learned Single Judge of this Court in Special Civil Application No.2884 of 1983 with the further proceedings arising therefrom.

(3.) IN view of the above, we direct the respondent to abide by the declaration made before the Court. The pension of the respective petitioners shall be revised as per the communication dated 9.5.2013, copy whereof is produced at Annexure-R- 2 and also other persons, who may be eligible for revision of pay-scales covered by the order of the learned Single Judge within a period of 3 (three) months from today and the payment of revised pension with arrears shall be paid within one month therefrom. In the event the pension is not revised and/or the amount of revised pension, including arrears is not disbursed within the aforesaid period, the petitioner may revive the proceedings and/or file appropriate proceedings, as may be permissible in law.