K.VIKRAMAN NAIR Vs. UNION OF INDIA

JUDGEMENT

(1.) ASSISTANT Solicitor General takes notice for the 1st respondent. Standing Counsel takes notice for the respondents 2 to 4.

(2.) THIS writ petition is filed seeking a direction directing the first respondent to consider Ext.P8 representation within a period to be fixed by this Court and for other incidental reliefs.

(3.) IT is pointed out that the Employees Pension scheme is of the year 1995. Due to non-revision, pensioners are entitled only meager pension. It is also pointed out that pension of Central and State Government employees has been revised several times since 1995 but the workers and employees who are working in Industrial and other sectors have not been considered so far.