CONST THORAT VIJAY VITTHAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Present writ petition has been filed seeking directions to the respondents to extend the benefit of Old Pension Scheme to the petitioners who were selected as Constable/GD in Border Security Force pursuant to recruitment held in November, 2003 by Frontier Headquarters BSF, Rajasthan, Gujarat, U.P, Punjab, Maharashtra in August, 2003 on the ground that the petitioners are identically placed as the petitioners in the case of Tanaka Ram & Ors., W.P.(C) No.6680/2017, as they were selected pursuant to the same selection process.

(3.) On the last date of hearing, this Court had issued notice and directed the counsel for Central Government to verify the facts averred in the present writ petition. However, no affidavit has been placed on record by the respondents.