CHANNAKRISHNAIAH C. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are seeking for the following reliefs:

(2.) Heard Sri. Abhinav Ramanand .A, learned counsel for the petitioners, Smt. Nandita Haldipur, learned counsel for respondent Nos.3 to 7, 9 to 20, Smt. Shwetha Anand, learned counsel for respondent No.8, Sri. B. Sudhakar, learned counsel for respondent Nos.21, 25, 27, 29, 38, Sri. B.L. Sanjeev, learned counsel for respondent No.32 and Sri. Vijay Krishna Bhat, learned counsel for respondent Nos.35, 39, 41 and 42.

(3.) Learned counsel for the petitioners would submit that even pursuant to the judgment of the Apex Court in R.C. Gupta and others Vs. Regional Provident Fund Commissioner, Employees Provident Fund Organization and others reported in (2018) 14 SCC 809 [R.C. Gupta] vide order dtd. 4/10/2016, the respondents are not granting the legitimate entitlements of pension to the petitioners on higher salary.