STATE OF TRIPURA Vs. SRI JAGADISH CHANDRA DHAR

JUDGEMENT

(1.) The above intra-Court appeals have been preferred by the State of Tripura challenging the legality and validity of the judgment dated 24th and 31/1/2020 passed by the learned Single Judge (A. Kureshi, C.J, as he then was) in connection with the case nos. WP(C) 430/2019 (Sri Binoy Bhushan Nag Vs. State of Tripura and 3 Ors), WP(C) 675/2020 (Sri Kanakjyoti Deb Kanungo Vs. State of Tripura and 3 Ors), WP(C) 432/2019 (Sri Pijush Kanti Bhattacharjee Vs. State of Tripura and 3 Ors), WP(C) 217/2020 (Sri Hira Lal Paul Vs. State of Tripura and 3 Ors), WP(C) 431/2019 (Sri Jagadish Chandra Dhar and 3 Ors. Vs. State of Tripura and 4 Ors.), WP(C) 216/2020 (Sri Subodh Ranjan Ray Vs. State of Tripura and 3 Ors.), whereby and whereunder the cut-off date of 01/01/2009 contained in Rule 5 of the Pension Rules, 2009 for applicability of reduced length of qualifying service for receiving full pension was held unconstitutional and allowed the writ petitions holding that all the petitioners who retired after 01/01/2006 would receive the benefit flowing from Rule 5 of Pension Rules, 2009 irrespective to the fact that they retired prior to 01/01/2009.

(2.) Since common questions of law and facts are involved in these writ appeals, all have been heard and disposed of by this common judgment. For convenience, WA No. 448 of 2020 arising out of WP(C) No. 430 of 2019 is taken as a lead case. The parties to the lis are referred to hereunder according to their original status in the writ petitions.

(3.) In the writ petition, the petitioners claimed for following reliefs: