IN THE SUPREME COURT OF INDIA  CIVIL  ORIGINAL JURISDICTION

   WRIT PETITION (C) NO.35 OF 2006

SOCIETY OF RETIRED FOREST OFFICER, U.P. Appellant(s)

       Versus

STATE OF U.P. & ORS.  Respondent(s)

O R D E R

We have heard learned counsel for the parties.

Having regard to the facts and circumstances of the case, we direct

that every pensioner whether he/she is employee of Government of India, State

Government,  Corporation or public sector is entitled to pension on the beginning

of every month.  The respondents are directed to ensure that every incumbent

should get the pension from the Bank in first week of every month.  As and when

there is a revision of dearness allowance and revision of pay scales then the effect

of that revision should be ensured promptly and the fixation should be released as

far as possible within two months of the so called revision but that revision shall

not suspend the payment of pension at  

...2/-

-2-

the old rate till it is finalised. As and when the fixation is done, the arrears should

be released to the incumbent promptly within a period of two weeks.

With the above observations, the writ petition is disposed of.   

              ....................J.         (A.K.MATHUR)             

                          .....................J.             (P. SATHASIVAM)

New Delhi, July 30, 2008