Dwarika Singh Vs Zonal Manager, Punjab National Bank And Ors
.... he period 1st Jan.,1986 to 31st July, 1987 pension shall be worked out with reference to emoluments for purposes of pension as shown in Col. 4 and Col. 5 of Annexures 17 to 28, whichever is more. In the case of persons retiring prior to 31st Oct., 1986 emoluments for the period prior to 1st ...
Patna High Court
Union of India and Others Vs V. Parameswaran and Others
.... vision was effected w.e.f. 1.8.1983, 1.8.1987 and 1.2.1992 i.e. normally after 5 years, whereas central pay revision is effected normally after 10 years. The petitioner having not opted for Central pay scale while exercising his option under Section 12A(4)(a) rather he opted for Corporation pay scal ...
High Court Of Kerala
V. Parameswaran Vs Union of India and Others
.... ernment retirees as the writ petitioner has effected his option perfectly in tune with the provisions under Clauses (a) and (b) of sub-section (4) of Section 12A of the Act. The respondents did not dispute and, in fact, they could not dispute the availability of such options under Clauses (a) and (b ...
High Court Of Kerala
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