MURTI DEVI Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) THIS O.A. has been filed under Section 19 of the Administrative Tribunals Act, 1985, seeking the following relief:

(2.) IT has been stated in the O.A. that late Sh. Surat Singh husband of the applicant retired as Sorting Assistant on 30.4.2005. He was allowed a gross pension of Rs. 4887/ - per month under PPO No. AB -3650 -B which was later on revised to Rs. 7364/ - p.m. w.e.f. 1.1.2006 per Pension Scheme. At the time of retirement, the husband of the applicant was receiving a Basic Pay of 6650/ - plus 3325/ - as Dearness Pay of 6650/ - fetches 12370/ - and Grade Pay of 4200/ - PB 2 running in to 9300 -34800. Total of both comes to 16570/ - and its half comes to 8285 which was to be made available as per spirit of Pension Scheme under Para 4.2 to be made effective w.e.f. 1.1.2006. Since the respondents computed the same at 7364/ - per month, the husband of the applicant filed O.A. No. 980/HR/2013 in this Tribunal which is pending for disposal. During the pendency of that O.A., the husband of the applicant expired on 14.8.2013 and the same is being pursued by the applicant.

(3.) IT is further stated that the recommendations of Sixth Central Pay Commission are contained in resolution dated 29.8.2008 (Annexure A -3) and the relevant Para 12 of the resolution both with recommendation and acceptance or not acceptance is as under: