AJOY KUMAR SWAMI Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE two writ petitions have been filed against the communication made by the Sr. Dy. Accountant General (Pandf), Office of the Accountant General (Aande), Assam, Maidamgaon, Beltola (Respondent No. 4 in both the writ petitions) on 24. 5. 2006, whereby and whereupon the pension cases of 16 writ petitioners in all have been returned to the Director of Sports and Youth Welfare, Government of Assam (Respondent No. 3) directing to refix their basic pay as Rs. 360/- as on 1. 1. 1973 and requesting not to submit any more Pension case of National Discipline Scheme Instructors without checking of the pay of 1. 1. 1973.

(2.) THE contentions raised and the relief sought for being the same, both the writ petitions have been heard together and are being disposed of by this common judgment.

(3.) BACKGROUND facts in a nutshell are as follows :-