STATE OF RAJASTHAN Vs. CHANDU RAM KUKKAR

JUDGEMENT

(1.) THE delay in filing the special appeals has been sufficiently explained. The delay is accordingly condoned and the applications for condonation of delay are allowed.

(2.) ALL these Division Bench appeals are directed against the order dated 08.04.2013 passed by the learned Single Judge in a batch of writ petitions, by which, he had allowed the writ petitions and directed the respondents to consider the case of all the petitioners as per Memorandum dated 12.09.2008 for revision of the pension after taking note of the pay scale so notified vide Notifications dated 12.10.2009 at Annexure -4 and 13.05.2010 at Annexure -5. The learned Single Judge further issued directions that if the petitioners had competed 3 years service in the selection scale prior to their retirement, then the pay scale in the pay band of Rs. 37400 -67000 would be taken into consideration for them and pension be revised accordingly. The directions were to be complied with within a period of three months.

(3.) ON 13.8.2014, while adjourning the matter with a request of the learned Advocate General to appear and assist the Court, we had made it clear that if no one appears to press the appeal on the next date i.e. 19.08.2014, the Court may consider to dismiss all the appeals both for want of prosecution as well as on the ground that the similar questions have been decided by the High Court of Punjab and Haryana at Chandigarh in State of Haryana and another vs. Satyapal Yadav and another [LPA No. 1955 of 2012, decided on 14.01.2013], against which, the Special Leave to Appeal (C) No(s).26907/2013 filed by the State of Haryana, was dismissed by the Apex Court on 10.07.2014.