NUNO ALVARES COLACO Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Parikshit Sawant, learned Counsel for the Petitioners and Mr. Pravin Faldessai, learned Additional Government Advocate for Respondent No. 1 and 2.

(2.) The Petitioners who are all retired employees (Pre-1996) preferred present petition with following prayers:

(3.) It is the contention of the Petitioners that Government of Goa accepted the decision of the Central Government to grant the revised pension/family pension to all Pre-1986 and Post-1986 employees of Goa Government. The Office Memorandum dtd. 09/11/2011 was accepted by the Government of Goa, which is based on the earlier Office Memorandum dtd. 10/02/1998. Accordingly, the Petitioners filed applications for revised pension/family pension. However, suddenly on 05/05/2014, Government of Goa issued another Office Memorandum thereby revoking its earlier Office Memorandum dtd. 03/09/2013 granting revised pension/family pension.