Ranjan Gogoi, J. - (1.) THE grievance raised in the writ petition is that the benefit of full pension on completion of 33 years of service has been amended to be available on completion of 28 years. This was done by the Haryana Civil Services (Revised Pension) Part -II, Rules, 2009 effective from 01.01.2006. However, while the Rules itself have been made effective from 01.01.2006, the aforesaid benefit has been allowed only to those persons who have retired on and after the date of the notification publishing the Rules of 2009 i.e. 17.04.2009.
(2.) IN the writ petition, an issue has been struck that in a similar matter the Union Government had subsequently made corrections and such benefit has been afforded to persons retiring on or after 01.01.2006. The Petitioners have already served a legal notice on the concerned authority of the State. In the above circumstances, we are of the view that it would be appropriate and expedient for the Petitioners to await a decision on the legal notice (Annexure P4) submitted by them on 18.09.2010. The concerned authority in the State Government will now be required to take a decision on the issues raised in the aforesaid legal notice within a period of 30 days from the date of receipt of a certified copy of this order. In the event the Petitioners continue feel aggrieved by such decision that will now be taken by the State Government it will be open for them to approach this Court once again, if they are so advised.
(3.) WRIT petition is disposed of in the above terms.;