JUSTICE G.SRI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Paida Pratik Reddy, learned counsel for the petitioner and Mr.B.Narsimha Sarma, learned Additional Solicitor General of India (ASGI) for respondent Nos.1 and 2, Ms.M.Shalini, learned Government Pleader for Services-II for respondent No.3 and Mr.M.Murali, learned counsel for respondent No.4. Perused the record.

(2.) The instant is a writ petition which has been filed by a former Judge of this High Court seeking for an appropriate direction to respondent Nos.3 to 6 for granting pension at the revised pension payable to the petitioner under the Old Pension Scheme.

(3.) The petitioner was originally a Judicial Officer under the State of Uttar Pradesh. On the basis of seniority, she was further elevated as Hon'ble Judge of Allahabad High Court on 22/11/2018. The petitioner was subsequently transferred to the High Court for the State of Telangana on 2/5/2019 where she assumed charge on 15/5/2019 and on attaining the age of superannuation, she demitted the office on 9/10/2022.