T CHANDRASEKHAR REDDY Vs. STATE OF A P

JUDGEMENT

(1.) The petitioners laid the writ petition seeking writ of mandamus declaring that they are entitled for revised pension at Rs.4,716.00 as drawn by the Members of the A.P. Administrative Tribunal (for short Tribunal) and Special Court under Electricity Act and also Dearness Relief with effect from 13.2.1996 as revised from time to time with consequential benefits.

(2.) The petitioners worked as Judicial as well as Revenue Members of the Special Court constituted under the provisions of A.P. Land Grabbing (Prohibition) Act and they worked for various spells. 4th petitioner is presently working as Judicial Member of Special Tribunal. The conditions of service are prescribed by the Rules called 'Conditions of Service Rules for the Chairman and Members of the Special Court under A. P. Land Grabbing (Prohibition) Special Court Chairman and Members (Conditions and Services) Rules, 1996 (for short 'Rules'). The said rules were framed under Section 16(1) of the Act and notified in G.O. Ms. No. 176 Revenue (A&R) Department dated 13.2.1996. Under Rule 3 of the Rules, the Chairman shall receive pay of Rs.8,000.00 and special pay of Rs.500.00 per mensem and the member shall receive the salary in the scale of Rs.7,300-100-7,600 or such scales of pay as are applicable to the Chairman and Members of the Andhra Pradesh Administrative Tribunal.

(3.) For the sake of convenience the said Rule 3 is extracted below: