Supreme Court of India
Shiv Dayal Shrivastava And Anr. vs Union Of India (Uoi) And Ors. on 21 July, 1987
Equivalent citations: 1987(2)SCALE689, 1987SUPP(1)SCC591, AIRONLINE 1987 SC 263
Bench: K. Jagannatha Shetty Shetty, O. Chinnappa Reddy
ORDER
W.P. No. 502/87:
1. We are happy to say that it is agreed on behalf of the respondents that with effect from 1st November, 1986, the pension of all retired Judges and Chief Justices of the High Courts and Supreme Court will be calculated and paid according to the rates or scales envisaged by the Amending Act of 1986. This will be done irrespective of the dates of retirement of the learned Judges. However, our Order is not to be treated as a precedent for any other purpose, since it is made by consent. The Writ Petition is disposed of accordingly.
W.P. No. 764/87:
2. Issue notice. Learned Addl. Solicitor General accepts notice on behalf of the respondents. List the matter on 29.1.87 at the top of the misc. list.