ANANTA KUMAR DE Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petitioners No. 1 to 7 are the retired employees of Indian Institute of Management, Calcutta (In short 'IIM, Calcutta') and the petitioners No. 8 and 9 are the legal heirs of two deceased Senior Assistant Librarian of IIM Calcutta. The petitioners No. 1 to 7 were engaged in different posts of Librarians, Deputy Librarians, Senior Assistant Librarians in IIM Calcutta.

(2.) The petitioners are seeking implementation of Revision of Pay and Allowance which, according to them, in effect, amounts to enhancement of their salary and emoluments payable at the time when they served IIM, Calcutta.

(3.) It is the case of the petitioners that they are similarly circumstanced employees like the other IIM employees who have been given the benefits in terms of orders passed by this court as upheld by the Hon'ble Apex Court in the year, 2020.