SATYA NARAYAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm APPL. 33125/2020 (for exemption)

(2.) Learned counsel for petitioners states that batchmates of most of the petitioners have been given benefit of Old Pension Scheme under various judgments passed by this Court in Patil Gopal Babulal & Ors. vs. Union of India & Ors., W.P.(C) 11646/2018, Tanaka Ram & Ors. vs. Union of India & Ors. , 2019 174 DRJ 146 (DB); Shyam Kumar Choudhary & Ors. vs. Union of India being W.P.(C) No.1358 of 2017 and Niraj Kumar Singh & Ors. vs. Union of India & Ors., W.P.(C) No.13129/2019.

(3.) Learned counsel for the respondents prays for further time to file a counter-affidavit and verify the facts. However, since the batch of petitions on the same issue has already been disposed of, the prayer for time to file a counter-affidavit is declined.