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[Cites 3, Cited by 15]

Supreme Court of India

N.L. Abhyankar And Others Etc vs Union Of India on 24 April, 1984

Equivalent citations: 1984 AIR 1247, 1984 SCR (3) 552, AIR 1984 SUPREME COURT 1247, 1984 LAB. I. C. 955, (1984) 2 LAB LN 516, 1984 SCC (L&S) 486

Author: O. Chinnappa Reddy

Bench: O. Chinnappa Reddy, A.P. Sen, E.S. Venkataramiah

           PETITIONER:
N.L. ABHYANKAR AND OTHERS ETC.

	Vs.

RESPONDENT:
UNION OF INDIA

DATE OF JUDGMENT24/04/1984

BENCH:
REDDY, O. CHINNAPPA (J)
BENCH:
REDDY, O. CHINNAPPA (J)
SEN, A.P. (J)
VENKATARAMIAH, E.S. (J)

CITATION:
 1984 AIR 1247		  1984 SCR  (3) 552
 1984 SCC  (3) 125	  1984 SCALE  (1)649
 CITATOR INFO :
 RF	    1985 SC 619	 (11)
 R	    1988 SC 501	 (5)
 R	    1992 SC  96	 (8)


ACT:
     High Court	 Judges (Conditions of Service) Act 1954, S.
15, First  Schedule Part  1 para  10 & The High Court Judges
(Conditions of Service) Amendment Act 1976.
     Supreme Court  Judges (Conditions of Service) Act 1958,
S. 14  & The  Supreme Court  Judges (Conditions	 of Service)
Amendment Act 1976.
     Retired  Judge-High  Court	 &  Supreme  Court  enhanced
pensionary benefits  entitlement to-Irrespective  of date of
retirement.



HEADNOTE:
     The Judges	 of the	 High Court and of the Supreme Court
will be	 entitled  to  the  pensionary	benefits  under	 the
amended Act  of 1976  irrespective of  the  dates  of  their
retirement. They  will	be  so	entitled  with	effect	from
1.10.1974.  Arrears   of  pension   calculated	 under	 the
provisions of  the new	Act will be paid to those to whom it
is due	within four  months. In	 the case of Judges who have
died after  1.10.1974 the  amounts due	will be	 paid to the
legal heirs  of the  Judges within  four months.  The family
pension due  to the  widows will  be  calculated  under	 the
provisions of the 1976 Amending Act and paid to them. Ad-hoc
payments made,	if any,	 will be  adjusted while making such
payments. [552 D-F]



JUDGMENT:

CIVIL ORIGINAL JURISDICTION : Writ Petition (Civil) Nos. 3531 to 3534 of 1983.

(Under Article 32 of the Constitution) With Writ Petition (Civil) Nos. 4831 to 4833 of 1983. (Under Article 32 of the Constitution) And Writ Petition (Civil) No. 13243 of 1983 (Under Article 32 of the Constitution) V. A. Bobde, A. K. Sanghi, Ms. Amaljit Chauhan and Smt. R. B. Bobde for the petitioners.

553

D. K. Garg for the Petitioner in Writ Petition No. 13243 of 1983.

K. Parasaran, Attorney General, R. D. Agarwal and R. N. Poddar for the Respondent.

The Order of the Court was delivered by CHINNAPPA REDDY, J. In view of our decision in D.S. Nakara v. Union of India,(1) [1983] 1 SCC 305 and for the reasons mentioned by the Allahabad High Court in Writ Petition No. 3281 of 1979 dated 2.3.1983 in the case of Bidhubhushan Malik and others v. Union of India, which we have accepted as correct in Special Leave Petition No. 9616 of 1983 just now dismissed by us we allow the writ petitions. The Judges of the High Court and of the Supreme Court will be entitled to the pensionary benefits under the amended Act of 1976 irrespective of the dates of their retirement. They will be so entitled with effect from 1.10.1974. Arrears of pension calculated under the provisions of the new Act will be paid to those to whom it is due within four months from today. In the case of Judges who have died after 1.10.1974 the amounts due will be paid to the legal heirs of the Judges within four months from today. The family pension due to the widows will be calculated under the provisions of the 1976 Amending Act and paid to them. Ad-hoc payments made, if any, will be adjusted while making such payments. The writ petitions are disposed of accordingly. What we have said about pensionary benefits does not apply to payment of gratuity.

N.V.K.					   Petition allowed.
554