JAWAHAR T Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Petitioners are aggrieved by the denial to them of the benefit of the Old Pension Scheme (OPS) which has admittedly been allowed to 463 employees, who were recruited against advertisement No. 01/2002, while being denied to the remaining 839 employees (including the Petitioners), for whom the Respondents have chosen to apply the New Pension Scheme (NPS).

(2.) The above fact has been confirmed in a response dated 15th November, 2010 from the General Reserve Engineer Force ("GREF") Centre at Pune to one of the Petitioners, pursuant to an application under the RTI Act, 2005.

(3.) At the outset, it requires to be noticed that this very issue of differentiating between two sets of employees, recruited through the same advertisement, in the matter of grant of OPS has been disapproved by this Court in a series of judgments, only two of which are required to be referred to.