Sunehari Devi Jatav vs Union Of India

The applicant has filed this OA, seeking the following reliefs:-

"(a) To grant revised Pay scales of IRSE Junior Scale to Late Shri Phool Singh Jatava, husband of Applicant No.1 herein, for the purpose of pension, i.e., Pay Scales of Rs.2200-75-2800-EB-100-4000 (4th CPC), Rs.8000-275-13500 (S-15)(5th CPC), and 15600-39100 (GP 5400) PB-3 (FP:6300) (BP: 10500)(6th CPC) or as due time to time;

(b) To grant revised Basic Pension from 1.7.1988 to 25.9.2005 in respect of the revised Pay Scales as well as the calculations given under para no.4 above to the husband of Applicant No.1 herein, i.e. Late Shri Phool Singh Jatava or as due to him time to time, and release the arrears thereof in favour of the Applicant No.1 herein;

(c) To grant revised Family Pension from 26.9.2005 onwards in respect of the revised Pay Scales as well as calculations given under para no.4 above to the Applicant No.1 or as due to her time to time;

(d) To grant arrears of pension from 1.7.1988 onwards till date with interest @24% per annum to the Applicant No.1 or as due to her time to time;

(e) To allow cost(s) to the Applicant against the Respondents in the interest of justice;

(f) To pass such other order(s) and further reliefs which this Hon'ble Tribunal may deem fit and proper in the facts and circumstances of the present case and in the interest of justice."

During the course of arguments, learned counsel for the applicant acknowledges that a part of the prayer, namely 8(a) has already been settled by the order of the respondents through issuance of revised PPO dated 13.02.2019 placed at Annexure R/1 (page 5 of the counter reply). But he informs that the arrears on the basis of the revised Basic Pension have not been released and he has not been granted the revised family pension till date. The respondents do not contest the claim of the applicant and submitted that they have only issued the revised PPO vide order dated 13.02.2019 and will duly make payment. Hence, the respondents are directed to calculate all the arrears, which should accrue to the applicant of this OA under the heads revised Basic Pension and revised family pension and grant the same with the interest at the rate applicable to the GPF deposits from the date when it became due, within a period of 60 days of receipt of a copy of this order.

With the above directions, the OA is allowed.