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Judgment
Manmohan, J
The petitions have been heard by way of video conferencing.
CM APPL. 5893/2022 (Exemption) in W.P.(C) 2048/2022 CM APPL. 5898/2022 (Exemption) in W.P.(C) 2052/2022
Exemption allowed, subject to all just exceptions. Accordingly, the applications stand disposed of.
W.P.(C) 2048/2022 W.P.(C) 2052/2022
Learned counsel for the petitioners states that the petitioners in these petitions claim to be similarly placed to the petitioners in Brijlal Kumar v.
Union of India and others connected petitions 2020 SCC OnLine Del 1477 and the petitioners in Govind Kumar Srivastava v. Union of India 2019
SCC OnLine Del 6425 (DB) [against which Special Leave Petition (Civil) No. 8813/2019 has been dismissed on 26th April, 2019] and seek the same
relief as claimed therein i.e. of pro rata pension.
Learned counsel for the petitioners, on enquiry, states that the requisite No Objection Certificates (NOCs) had been given.
Learned counsel for the respondents fairly states that subject to the right to verification and the right of appeal to the Supreme Court against the
judgment in Brijlal Kumar (supra) being saved, the petitions be disposed of.
Accordingly, the petitions are disposed of directing the respondents â€" Indian Air Force that within twelve weeks herefrom, if they find the
petitioners to be similarly placed as the petitioners in Govind Kumar Srivastava (supra) and Brijlal Kumar (supra) and other connected petitions supra,
to grant them the same relief as granted in those petitions i.e. by payment of arrears of pro rata pension from the date of discharge till the date of
payment and in future to continue to pay pro rata pension to the petitioners. However, if on verification it is found that the petitioners, for any reason,
are not entitled to pro rata pension for reasons other than those stated in the judgments in Govind Kumar Srivastava (supra) and Brijlal Kumar (supra)
and other connected petitions supra being in personam, the respondents, within the said twelve weeks, shall communicate to the petitioners, not so
found entitled, the reasons in writing thereof and in which event, the petitioners shall be entitled to take further remedies there against. Needless to
state that if any documents are asked for by the respondents, the same shall be furnished by the petitioners within a week.
If the arrears of pro rata pension are not paid within twelve weeks, the same shall also incur interest thereon @ 7% per annum from the expiry of
twelve weeks till the date of payment.