IN RE: ARATI JANA Vs. STATE

JUDGEMENT

(1.) No one has appeared on behalf of either of the parties when the matter was called on.

(2.) In this writ petition, the petitioner, a retired head teacher, of a primary school has prayed for orders directing the respondents to revise the pension payable to the petitioner and also to grant the petitioner 20% of the revised basic pension in accordance with Memo No. 73-SE(B)/1M-4/2009 dated 19th May, 2009 as she has crossed 80 years of her age.

(3.) A copy of the Pension Payment Order being Memo No. 4523/P dated 13th September, 2000 has been annexed to the writ petition in the Pension Payment Order. The date of birth of the petitioner is recorded as 1st November, 1931. The petitioner had served upto the age of 65 years but was given the benefit of pension after she gave an undertaking and in fact refunded the salary which she received after she attained 60 years of age.