UNION OF INDIA Vs. DARSHAN LAL BALI

JUDGEMENT

(1.) This order shall dispose of CWP Nos.8563, 2105 and 25072 of 2014 as common question of law and facts are involved in these cases.

(2.) The question that arises for consideration is whether the respondents who stood retired from service on attaining the age of superannuation before 01.01.1996 from the posts of Mistry-cum- Supervisor are entitled to revised pension w.e.f. 01.11.2003 on resultant upgradation of their posts as Junior Engineer-II in the higher pay scale of Rs.5000-8000 in terms of the Railway Board circular dated 09.10.2003?

(3.) For the sake of brevity the facts are being briefly extracted from CWP No.8563 of 2014.