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The apex court is of the view that it would be in the interest of justice if the concerns relating to One Rank One Pension (OROP), which have been expressed on behalf of army personnel, who have served the nation as the member of the armed forces of the union before retirement.
The SC has asked the union to seriously consider the concern relating to one rank on pension raised by the retired army personnel.
In Indian Ex-Service moment, the petitioner has raised the concern about implementing OROP by adopting a simplified definition of expression under which the gap between the rates of pension of current and past pensioners would be bridged at the periodic intervals. The petitioner made the following submissions:
Firstly, fixation of pension as per the calendar year 2013 would result in past retires getting less pension of one increment than the soldier retiring after 2014.
Secondly, fixation of pension on the basis of the mean of the minimum and maximum pension. However, this would result in different pension for the same rank officers.
Thirdly, pension equalization every five years would result in the grave disadvantage to the past retirees.
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