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N.L. ABHYANKAR AND OTI~ERS ETC ..
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UNION OF.INDIA··
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. [O~ CHINNAPPA: RmoY, A.P. SEN AND E.S.
vrNKATARAMIAu,· 1n
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.High Court iud~e~ (Co.1ditidns. ~! .se.rvice) Ac/ 19.54. ·s. 1.5 ~ First
-Schedule_ Pari] para -10 & The High. Co;~t JuiJt!S (Conlitl.Jns of SeTvic~)
Amendment Act 1976.:
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Sup:i'eme Court Ji.idge3 -(Condition's of Ser~lie) Act i9S8, S. · 14 & '(he
· Supreme Conrt Jndges (Condltlons of ;service) Amend1neizt Act 1976.
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Retired Judie:_;.High Court & Supr~me Court enhancedPen~ionary ben-efits
entitlemeni fo.....;.lrrt[spective OJ date ofretirem_ent,
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The Judges of the' High C0ur.t and of the Supreme. Court will be
entitled to 1he'pension1ry· be:iCfitS u11der·- the amended Act of 1976 irres.=.
. pective or the dateS of their -~re_tiremcnt. ·They will be sci ·ea'titled with e_tf ect
·• ·from t.to.1974. Arrears of pensio·n calculat·ed under th~ .Pro\'jsions of th~
new Act "wiU be paid to those to Whom it is -due ·within four. months. In~ tbO. ·
c·ase of Judges' who have died after' t.10.19'74 the·amout1ts. due wiTI b~ p1id
···to the legal heirs of the Judges withiO four months. The family"pension due
to·the Widows _will be calculated under the' proVi.sioos of the 1976 Amending·
Act and paid.to them. Ad-boC p.iym;:nts rOadeJ if any, V:.in be {ldjllsfed while
_!Daking sue~ payments.
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CIVIL. ORIGINAl. . JURISDICTION:· Writ Peiition '(Civil) ·Nos.
3S31 to 3534' of 1983;.
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(Under Article 32 of th~ Cotlstitution)
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Writ Petition (Civil) Nos. 4831 to 4833 of.1'}83.
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Writ Petition°cCivil)_:rfo. 13243_ of 1983
(l,Jnd•:" Article 3.2 of the. Constitution) -
V. A. Bobde; A. K. Sanghi,' Ms .. Amaljit . Chauhan and Smt.
:. R. B. Bobde for the petitioners: .
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,N. L. ABHl'AN!(l\R '· lJNlON (Chinnappa-Rerjdy, J.)
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D. K. Garg for the Petitloner in Writ Petition No. 13243 of
1983.
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K. Parasaran, Attorney General, R. D. Agarwal a~d R. N.
Poddar for the Re~pondent ·
The Order <?f the Court was delivered by
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CaiNNAPPA RiiooY, J. In view or'our decision in D.S. Nakara
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v. Vnion of India,l'i'[I983] I SCC 305 and for the reasons mentioned
. by the Allahabad High Court in Writ Petition No. 3281of1979·
·dated 2.3.1983 in the case of Bidhubhushan Malik and otlters-v.
Union of India, wh-ich we have accepted as correct in Special Leave
Petition No. 9616 of 1983 just now dismissed by us we allow the
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writ petitions. The Judges of the High Court anl! of the Supreme
· Court will be ei<titled to the·pensionary benefits 'under the amended
Act of 1976 irrespective of the dates of their retirement. They will
"'1 be so entitled with effect from 1.10.1974,
Arrears of pension
calculated- under_ the provlsio"n,s of the new Act will be paid to those
to whom it is due within four months from today. In the case of
Judges who have died after 1.10.1974 the amounts due will be paid
to the legal heirs of the Judges within four months from today. The
family pension due to the_ widows will b,e calculated unper the
provisions_ of the 1976 Amending Act and paid to them. Ad· hoc
·paymenis made, ifany, will be adjusted while making such pay··
_; ments. The writ petitions are disppsed of accordingly. What we_
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have· said a!iout pensionary benefits does not llPPIY to payn:tent of
. gratuity.
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N.V.K.
Petition allowed.
1)[1984] 3 S.C.R. SSO
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