VIJYABEN BABUBHAI LODHARI Vs. GUJARAT MARITIME BOARD

JUDGEMENT

(1.) Heard Ms. Dhruvi Desai, learned advocate for the petitioner and Ms. Reeta Chandarana, learned advocate for the respondents.

(2.) By way of this petition, the widow of the deceased Babubhai Lodhari who was working with the respondent Board has approached this court for a direction that the pay of the deceased - husband of the petitioner be revised from Rs.2550.003200 to Rs.4440.007440 (G.P of Rs.1300.00) as per the 6th Pay Commission and consequential revision as per the 7th Pay Commission.

(3.) Facts in brief would indicate that the husband of the petitioner was working as a daily wager with the respondent Board. He had joined service on 1/7/1989. The benefits of the resolution dtd. 17/10/1988 were extended to the deceased on completion of five and ten years by orders dtd. 1/5/1995 and 2/2/2000 respectively. He was placed in the regular pay-scale of Rs.2550.003200 (5th Pay Commission) with effect from 1/10/1999. The husband of the petitioner retired from service on 28/2/2010. The pension paper of the deceased was finalized and the pension was based on the basis of pre-revised pay-scale of Rs.2550.003200. While computing the benefits of pension, the respondent Board considered only ten years of service as pensionable service not counting the date of initial appointment of 1/7/1989 for the purpose of computing pension.