WELFARE SOCIETY OF RETIRED TEACHERS/SCIENTISTS OF DR.Y.S.PARMAR UNIVERSITY OF HORTICULTURE & FORESTRY, SOLAN Vs. Y.S. PARMAR UNIVERSITY

JUDGEMENT

(1.) KURIAN Joseph, J. The Writ Petition is filed mainly with the following prayers: i) Direct the respondents to pay to the members of the petitioner society their entire retrial benefits on the basis of the revised pension Rules/orders/Memo dated 14.10.2009 Part -I and part -II (annexure P -4 & P -5) along with arrears becoming due on account of such revision with interest. ii) Direct the respondents to release DA to the members of the petitioner society enhanced from time to time at part with the H.P. Govt. pensioners. -

(2.) IT is seen that the matter is engaging the attention of the Government on the notice issued on behalf of the petitioner (Annexure P -11). There will be direction to the first respondent to take a final decision in the matter within a period of one month from the date of production of a copy of this judgment along with copy of the writ petition, by the petitioner.