B. C. GUPTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) As similar issues of facts and law are involved in these three writ petitions, they are being disposed of by a common judgment.

(2.) The petitioner in CWPOA No. 6391 of 2019 retired from the post of Deputy Secretary on 30.11.1988, on attaining the age of superannuation. His grievance is with regard to the in action on the part of the respondents of not revising his pension, in terms of Para 4.2 of Office Memorandum No. Fin(Pen) A(3)-1/09, Part II, dated 14.10.2009, published in Gazette No. 1464/vit/2009, dated 30.10.2009, read with Notification No. Fin(PR) B-7/2009, dated 26.08.2009, published in Gazette No. 108/Gazette 2009, dated 26.08.2009 and Office Memorandum dated 21.05.2013, which according to the petitioner is applicable in his case w.e.f. 01.01.2006 instead of 01.04.2013. Similarly, petitioners in CWPOA No. 6220 of 2019, total 6 in numbers, retired on attaining the age of superannuation before 01.01.2006 and their grievance is also similar. The details of superannuation of the said petitioners are as under:

(3.) Petitioner in CWPOA No. 7876 of 2019 retired from the post of Chief Engineer, I & PH Department on 30.06.2004 and his grievance is also the same.