JUDGEMENT
-
(1.) These appeals have been preferred by the State against the judgment and order of the Division Bench of the High Court. By the impugned order, the High Court directed that
the respondents be paid the pensionary benefits from the respective date of their
retirement under the provisions of Pension Rules 1980.
(2.) We have heard the parties at length.
(3.) Briefly stated the facts are as follows.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.