SUMANCHANDRA BOTHALA TRIVEDI Vs. DIRECTOR OF MUNICIPALITY

JUDGEMENT

(1.) Petitioners were working on various posts under the respondent no.3 and have retired on reaching the age of superannuation long ago. They all are at present more than 80 years' of age. By virtue of this writ petition, they are seeking the benefits of Government Resolution dated 13th April 2009 which provides revision in quantum of pension on attaining the age of 80 years.

(2.) Challenging the action of the respondent -authorities of not granting such benefit, the petitioners have prayed for the following reliefs : - <JGN>Sonia Gokani</JGN>

(3.) Temporary increase will also be admissible on the additional quantum of pension/family pension available to the old pensioners/family pensioners, in accordance with the orders issued from time to time." Thus, in light of the Resolution No. 80 of 7th December 2015 passed by the Kalol Nagar Palika resolving to extend the benefits of the Government Resolution dated 13th April 2009 to the petitioners, this writ petition deserves to be allowed. Resultantly, Special Civil Application is allowed. The respondent Kalol Nagarpalika shall extend the benefits of revised pension to the petitioners herein in accordance with the Government Resolution dated 13th April 2009 with effect from 1st January 2016 and shall arrange to disburse the arrears payable to them in five equal monthly instalments commencing from January 2016 onwards; as agreed. Rule nisi made absolute with no separate order as to costs.