BABU REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners have sought for the following prayers:

(2.) Heard Sri. Abhinav Ramanand .A, learned counsel for the petitioners, Sri. Prem Kumar, learned Central Government Counsel for respondent No.1, Smt. Nandita Haldipur, learned counsel for respondent Nos.2 to 14, Sri. B. Sudhakar, learned counsel for respondent Nos.15 and 16, Sri. B.L. Sanjeev, learned counsel for respondent No.18 and Sri. Vijay Krishna Bhat .M, learned counsel for respondent No.19.

(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.