LexSMT. PREM DEVI & ANOTHER versus DELHI ADMINISTRATION & ORS.
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A B SMT. PREM DEVI & ANOTHER V. DELHI ADMINISTRATION & ORS. APRIL 17, 1989 [G.L. OZA AND K.N. SAIKIA, JJ.] ~ Civil Services: Nari Niketan-lnstitution funded and controlled ~ by State taken over and staff absorbed in its services-Whether employees entitled to pensionary benefits. C An institution being fully funded by the respondent-Adminis- tration was taken over and the affected staff absorbed in its services in + the time scale of pay. The petitioners who comprised the said staff were not given pensionary benefits upon retirement. They, therefore, filed these writ petitions. D This court in a petition by one of the affected employees (Smt. E Rekha Mehta v. Delhi Administration, W.P. (C) No. 539 of 1987 decided on April 4, 1988) had directed payment of pensionary benefits. However, the case of the respondent was that the said decision having ).___ been rendered in a particular case, it wonld not be applicable to the petitioners hi the instant case. Allowing the writ petitions, HELD: The services in an institution under the control of and fully funded by the respondent-Administration having been taken ~lf over by it and the staff absorbed in the time scale of pay, it could not be F said that they would not be entitled to ordinary facilities like the pensio- ,. nary benefits available to other staff. [6020] ~ The case of one of the employees having been decided by this court, it was expected that without resorting to any of the methods, the other employees identically placed would have been given the same G benefit. l602G] ;i... H [The petitioners to be paid pensionary benefits within three months. The matter to be considered at the appropriate level to see that such things do not happen in future, so that unnecessary litigation is avoided and cost to the public exchequer is saved.] 600 - - - ~ ~ - i PREM DEVI v. DELHI ADMN. !OZA, J.) 601 ORIGINAL JURISDICTION: Writ Petition (Civil) No. 1055 A and 1088 of 1988. (Under Article 32 of the Constitution of India.) R.P. Kapur for the petitioners. ~ V.C. Mahajan, Mrs. Kitty K. Manglam and Ms. A. Subhashini B ... for the Respondents. The Judgment of the Court was.delivered by OZA, J. After hearing the learned counsel for parties it clearly c emerges that the two petitioners and one Smt. Rekha Mehta who had filed a + petition earlier were all the employees of one institution known as Nari Kiketan. This institution was fully funded by Delhi Administra- tion and was controlled by Board managing the affairs. It is also not in dispute that all the three persons mentioned above, the two petitioners and Smt. Rekha Mehta, are identically situated in respect of their D conditions of service. _,l_ On 1.12. 79 the Board was superseded and the institution was taken over by the Delhi Administration and the staff of this institution Nari Niketan was absorbed in the Delhi Administration vide Order No. 4-2(3)-79-DSW-ESTI-dated 27.2.80. By this order about 20 offi- E cials were.absorbed in time scale and pay as were being drawn by them prior to 1.12.79. These facts are not disputed. It is also not in dispute that Smt. Rekha Mehta when after retirement was not given pensio- nary benefits she filed a petition in this Court No. (C) 539of1987. This ·~ Court passed the order in the case of Smt. Rekha Mehta as: F • "Rule issued and made absolute. Arguments heard. The respondents are directed to calculate the pension and other retiral benefits of the petitioner taking into account her antecedent of service before absorption and pay the same as early as possible and in any event not later than three -'., months from today. The. respondent will pay costs quanti- G fied at Rs.2,000 to the petitioner." Thereafter these two petitioners have again filed writ petitions alleging that they have retired and therefore they are entitled to the same .pensionary benefits which were given to Smt. Rekha Mehta as they belong .to the services of Nari Niketan institution, subsequently H 602 SUPREME COURT REPORTS [1989] 2 S.C.R. A absorbed in the services of Delhi Administration. It is also not in dispute that these petitioners repeatedly approached the respondent Delhi Administration and made representations for getting the pensio- nary benefits as were granted to Smt. Rekha Mehta after the orders were passed by this Hon'ble Court. Unfortunately in spite of all this nothmg was done consequently these two writ petitions wer
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