S.P.S. MADAN Vs. PUNJAB AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) The prayer in the present petition is for directing the respondents to fix the pension of the petitioners equivalent to 50% of the minimum of pay in the pay band plus grade pay as per the fitment table i.e. 50% of Rs.40890+10000=Rs.50890/- which comes out to be Rs.25445 w.e.f. 01.01.2006 in view of the judgment rendered by Division Bench of this Court in the case of R.K. Aggarwal and others Vs. State of Haryana and others, CWP No.19641 of 2009, decided on 21.12.2012 with a further prayer to re-fix the pension of the petitioners and to grant all the consequential benefits to the petitioners.

(2.) In pursuance to the last order of this Court dated 05.02.2020, affidavit filed on behalf of the respondents in Court is taken on record. Copy given to learned counsel for the petitioners.

(3.) Reply has been filed. As per the preliminary objections as well as per the contentions of learned counsel for the respondents the Government of Punjab, vide letter dated 30.12.2010, had notified the classification regarding para 4.2 of the notification dated 17.08.2009 and 22.02.2010. Hence, the instructions dated 30.12.2010 superseded the earlier instructions. Further, the pension of the petitioners has already stands fixed on the basis of these instructions of State of Punjab as per Annexure R-2.