- (1.) By consent of the parties all the appeals and the connected applications are heard together and disposed of by this common order as it involves common question of law and fact.
(2.) The writ petitioners in all these appeals are the family members of the deceased teachers who retired prior to 1st April, 1981. The writ petitions were filed in the years 2017 and 2018 by the spouses of the deceased to receive interest on the amount released in favour of the writ petitioners by way of arrear family pension on and from 15th June, 1990 till the date of issuance of the Pension Payment Order (hereinafter referred to as 'the PPO').
(3.) Learned learned single Judge initially disposed of a group of matters on 24th June, 2019 by accepting the submission made on behalf of the writ petitioners that the writ petitioners as heirs/widows of the retired employees are entitled to interest on such pensionary benefits under the relevant scheme. The pensionary benefits are welfare measures meant to enable a retired employee or the dependants of a deceased employee to live a life of dignity.;