CWP/8/2021
2021 Latest Caselaw 87 HP

CWP No. 08 of 2021.

.

02.01.2021 Present: Mr. Onkar Jairath, Advocate, for the petitioners.

(Through Video Conferencing)

CMP No. 19 of 2021

Allowed and disposed of.

CWP No. 08 of 2021 & CMP No. 20 of 2021.

Issue notice to the respondents, returnable within four

weeks, on taking steps within three days.

To be heard alongwith CWP No. 2222 of 2018. In the

meanwhile, in view of the fact that the judgment of the Kerala High

Court has attained finality with the dismissal of the SLP on 1 st April,

2018, the revised pension be released in favour of the petitioners,

subject to the final outcome of the writ petition.

Copy Dasti.

                                                       (Tarlok Singh Chauhan),
                                                                   Judge


             2nd January, 2021                           (Jyotsna Rewal Dua),
                       (GR/KRT                                   Judge