GOVT. OF A.P. Vs. T.GANGADHAR

JUDGEMENT

(1.) Writ Petition Nos. 39090 of 2012, 4805 of 2013, 30314 of 2013, 30315 of 2013, 30316 of 2013, 34006 of 2013, 34007 of 2013, 34008 of 2013, 34009 of 2013, 34012 of 2013, 34220 of 2013, 37544 of 2013, 30317 of 2013 and 30318 of 2013 are filed by the Principal Secretary to the Government (R&E), Finance Department, Government of Andhra Pradesh, Hyderabad, challenging the Common Order dated 12.09.2012 in Original Application (O.A.) Nos. 8491 of 2011, 5229 of 2011, 8630 of 2011, 8611 of 2011, 5301 of 2011, 5727 of 2011, 7743 of 2011, 7748 of 2011, 1280 of 2012, 4340 of 2012, 5724 of 2011, 8952 of 2011, 7741 of 2011 and 10259 of 2011 respectively, which were disposed of vide Common Order in O.A. Nos. 9548 of 2011 and batch on the file of the Andhra Pradesh Administrative Tribunal, Hyderabad (for short, 'the Tribunal').

(2.) Writ Petition Nos. 8378 of 2012, 7647 of 2012, 4800 of 2013, 4786 of 2013 and 4801 of 2013 are filed by various employees seeking to declare action of the respondents in not extending the benefit of Pay Revision Commissions, 1999, 2010, 1999, 2005 and 2010 respectively, to them without taking into account their effective date of retirement on the next day of the succeeding month in terms of judgments passed by the Hon'ble Supreme Court of India and this Court and consequently set aside Circular Memo No. 10571/87/PC-I/A2/2011, dated 18.06.2011 and declare that the petitioners are entitled to get pension and pensionary benefits as per New Pay Revision, 1999 by reckoning their effective date of retirement as first day of the succeeding month of their last working day along with interest at 9% per annum.

(3.) For better appreciation of facts, the parties are hereinafter referred to, as they are arrayed in the Original Applications.