VIMLA DEVI RAWAT Vs. STATE OF M.P.

JUDGEMENT

(1.) SINCE similar questions of facts and law are involve in these matters, on the joint request of parties, matters are analogously heard and decided by this common order. Facts are taken from WP No. 738/2009.

(2.) THE singular grievance of the petitioner is that benefit of recommendations of 5th Pay Commission were granted to the petitioners in the shape of arrears of pay. However, on their retirement, the said benefit of revised pay flowing from 5th Pay Commission were not counted for grant of pension and retiral dues. Putting it differently, it is contended that respondents have erred in not calculating pension and retiral dues of the petitioners on the basis of 5th Pay Commission recommendations where as same was implemented for grant of pay and arrears arising thereto is paid to the petitioners from the date of entitlement.

(3.) I have heard learned counsel for the parties and perused the record.