GOVERNMENT OF RAJASTHAN
GOVERNMENT
OF RAJASTHAN
Finance
(R&AI) Department
O
R D E R
No. F.7 (45) FD R&AI/92 ,
Jaipur,
dated 14.9.95
Subject :-Suspension of payment of Dearness
Relief on proportionate pension/family pension during the period of re-employment/employment.
The
Hon’ble Supreme Court has ordered on 8.12.1994 in Civil Appeal No. 3543-46/90
Union of India and others V/s G.Vasudevan Pillai and others that denial of Dearness
Relief on pension/family pension in cases of those ex-servicemen who got re-employment
or whose dependants got employment is legal and just. Accordingly Government
of India have issued office memorandum No. 42/3/94-P&PW (o) dated 14.3.1995
that Dearness Relief on pension shall not be admissible to ex-servicemen who
got re-employment or whose dependant, got employment. The same position has
been held good in respect of civilians re-employed/ employed pensioners/ family
pensioners as the Hon’ble Supreme Court has upheld the provisions contained
in Rule 55A of CCS Pension Rules, 1972.
Accordingly the matter has been reconsidered in respect of State
pensioners/ family pensioners in consultation with the Law Department and the
Governor has been pleased to order that in pursuance of judgment of the Hon’ble
Supreme Court referred above, temporary increase/Dearness Relief on pension
allowed vide Finance Department orders of even number dated 24.12.92 and 12.4.93
shall remain suspended during the period of re-employment/ employment of pensioner/family
pensioner.
By. Order of the Governor
(S.C. DERASHRI)
(Officer on Special Duty
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