(1.) This order shall dispose of a batch of appeals bearing LPA Nos.1955, 2167, 2168, 2172 of 2012, 3, 8, 9, 10 and 14 of 2013, preferred by the State of Haryana against the common order of the learned Single Judge dtd. 25/7/2012.
(2.) Undisputedly, the respondents retired from service prior to 1/1/2006; they were getting selection grade of Rs.12000.0018300 at that time; and completed more than three years of service in the selection grade prior to 1/1/2006. They claimed benefit of 50% minimum pension of the corresponding pay band of of Rs.37400.0067000+AGP Rs.9000.00 of the pre revised selection grade of Lecturers of Rs.12000.0018300 on the basis of Government of India letter dtd. 31/12/2008, which has been allowed by the learned Single Judge vide its order under challenge.
(3.) Learned counsel for the appellants has argued that the letter dtd. 27/8/2009 issued by the State Government of Haryana is only applicable to those Lecturers who are presently working i.e. after 1/1/2006 as it pertains to selection grade Lecturers who had completed 3 years' service in the pay scale of Rs.12000.0018300 on 1/1/2006 i.e. on the date of revision of pay scale.