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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

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          (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