ASHOK MUDGAL Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This common order shall dispose of the aforesaid two writ petitions which arise out of order dated 17.02.2009 passed by the Central Administrative Tribunal, Principal Bench (hereinafter referred to as the "Tribunal") in OA Nos. 654/2007 and 593/2008.

(2.) By the impugned order, the Tribunal dismissed the aforesaid Original Applications praying for permitting the petitioners to also avail the benefit of the Pension Scheme which was in existence before their joining the services of Government of NCT of Delhi (for short "GNCTD") though that Scheme was made applicable to those employees of Delhi Energy Development Agency (DEDA) who were re- deployed before 1.1.2004.

(3.) The petitioners were however granted benefit of New Pension Scheme which was introduced by the GNCTD and which was in existence at the time when the petitioners herein joined the services of the GNCTD in January, 2005 i.e. after 1.1.2004.