- (1.) WE have heard learned counsel for the parties.
(2.) 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 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.;