AIR 1994 SUPREME COURT 2311 ::1994 AIR SCW 2245 ::1994 (1) UJ (SC) 596 ::(1994) 1 CurLR 982 ::1994 UJ(SC) 1 596 ::1995 (2) LabLJ 72 ::1994 (2) SCC 729 ::1994 SCC (L&S) 747 ::(1994) 27 ATC 179 ::1994 (1) All WC 625 ::1994 (2) LabLN 362 ::(1994) 3 SCT 659 ::(1994) 2 SCR 171 (SC) ::1994 (2) ServLR 4 ::1994 (2) SCJ 177 ::(1994) 2 UPLBEC 1067 ::(1994) 2 JT 569 (SC) ::1994 (2) JT 569

Supreme Court Of India

(From : Allahabad)

Hon'ble Judge(s): K. Ramaswamy, B. L. Hansaria , JJ

(A) Constitution of India , Art.311, Art.14, Art.53— @page-SC2312bL/>Pension-Liberalisation-Degree of -Justiciability-Employees of aided Colleges-Demand for retiral benefits similar to Government Colleges teachers-Pension scheme formulated for aided Colleges pegging the computation of pension with reference to pay at age of 58 which is relirement age of Government teacher-Cannot be objected.Pension-Liberalisation-Extent-Justiciability.Government policy-Interference by Courts-Grounds. On the demand of the teachers of various aided educational institutions including Degree Colleges for better terminal benefits like pension and death-cum-retirement gratuity the State of Uttar Pradesh formulated a new scheme of pension and provident fund for the employee of Aided Degree Colleges of the State Service. One of the points urged in support of the demand was that similarly situated teachers in Government Colleges were better off in this regard and there was no reason to treat the other teachers differently. However the retirement age of aided colleges teachers was(and is) 60 years, whereas in Government colleges the retirement age is 58 years. The new scheme provided for computation of pension on basis of last pay drawn at the age of 58 years. It was contended that pegging down computation of pension to pay drawn at 58 years when a teacher of aided College was allo....