LAWS(MPH)-2017-4-83

P.V. SREENIVASAIAH Vs. STATE OF M.P.

Decided On April 04, 2017
P.V. Sreenivasaiah Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Petitioners, retired State Government servants, having superannuated prior to 1.1.2006, are aggrieved by the action of respondents in fixation of their pension under Sixth Pay Commission by adopting criteria different than post 1.1.2006 retirees.

(2.) It is not in dispute that the Govt. of Madhya Pradesh vide resolution dated 10.9.2008 published in Madhya Pradesh Gazette (Extraordinary) adopted recommendations of Sixth Pay Commission for its employees and pensioners w.e.f. 1.1.2006. It resolved : <IMG>JUDGEMENT_83_LAWS(MPH)4_2017.jpg</IMG>

(3.) That, for the employees, State Government revised the pay scale with effect from 1.1.2006 vide Finance Department's Notification No.F-8/2009R/IV dated 28.2.2009. The pension/family pension of the pensioners retired/died before 1.1.2006 was revised vide Finance Department's Notification No.F9/2/2009/R/IV (Part-I) dated 3.8.2009 as follow :