LAWS(MPH)-1999-2-6

K L KHANDELWAL Vs. STATE OF M P

Decided On February 25, 1999
K.L. KHANDELWAL Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) PETITIONER has filed this petition claiming benefit of gratuity and payment of 10% interim relief as announced by the State Government to its pensioners.

(2.) IN short, the petitioner is claiming all retirement benefits at par with the State Government employees.

(3.) PETITIONER No. 1 is retired as Deputy Registrar of Jiwaji University, Gwalior. Petitioner No. 2 is a Society of the pensioners of the University employees. The University employees have raised a dispute in respect of payment of pension and other retirement benefits at par with the State Government employees. The State Government considered these facts and passed an order on 6-12-1989 that the University employees shall get benefits at par with the State Government employees in respect of pension, gratuity, family pension and commutation of pension. In this circular, it was written that no assistance shall be given by the State Government and this facility shall be given by the contributory provident fund of the University. Thereafter, the pension and gratuity was being paid by the M. P. Uchcha Shiksha Ayog.