SAVITRIBAI NARSAYYA GUDDAPA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, taken up for final hearing.

(2.) These petitions are filed with following prayers, -

(3.) The petitioners in all these petitions have been retired from service of the respondents - Zilla Parishads / schools / colleges. It is the case of the petitioners that they are pensioners, retired from the respective posts on superannuation, from Zilla Parishad service. The petitioners being Zilla Parishad employees, the provisions of M.C.S. (Pay) Rules, 1981, M.C.S. (Pension) Rules, 1982, M.C.S. (Commutation of Pension) Rules, 1984 are applicable to the petitioners. After their retirement, pensionable pay was fixed as per the M.C.S. (Pension) Rules, 1982 in then existed unrevised pay scale i.e. pre-six pay commission. The pensionable pay of the petitioner/s was calculated on the basis of last 10 months average pay admissible to the extent of 50% as basic pension pay.