D.D. SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD . In view of the order dated 8.10.2012 passed by the Hon'ble Apex Court in IA No. 223 of 2007 in Writ Petition (Civil) No. 1022 of 1989, All India Judges Association & others Vs. Union of India & others, text whereof is as under, the controversy involved in this writ petition is no more res integra: -

(2.) IN view of the above, the petition is allowed in terms of the aforesaid order dated 8.10.2012 rendered by the Hon'ble Apex Court in IA No. 223 of 2007 in Writ Petition (Civil) No. 1022 of 1989. Consequently, pension of the petitioner shall be governed accordingly on and with effect from 1.1.2006. The respondents are directed to take follow up action within three months from the date of production of copy of this judgment by the petitioner before the respondents/competent authority, failing which interest at the rate of 9% per annum shall also be payable on the arrears of pension, if any, due to the petitioner in terms of this judgment.