M.S. RAJESHWARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed challenging the Government Order dtd. 6/6/2007, by which the liberalized pension scheme was made applicable to the employees who died/retired after 1/7/2005.

(2.) The petitioners are widows of employees who died / retired prior to 1/7/2005. The issue whether the exclusion of pensioners who retire prior to the cut off date is in violation of Article 14 of the Constitution of India, was examined by the Hon'ble Supreme Court in the cases of D.S. Nakara and others vs. Union of India - (1983) 1 SCC 305 and All Manipur Pensioners Association by its Secretary vs. State of Manipur and others - (2020) 14 SCC 625.

(3.) In the case of All Manipur Pensioners Association (supra), the Hon'ble Supreme Court has held as follows: