ANIL RAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner was given compassionate appointment on the post of Pump Operator in Cantonment Board, Roorkee vide order dated 24. 05.2004. Since petitioner is being treated to be covered by the new Pension Scheme, which was enforced w.e.f. 1/1/2004, therefore, petitioner has approached this Court, seeking following relief:-

(2.) It is contended by Ms. Neetu Singh, learned counsel for the petitioner that deduction from petitioner's salary was made towards Old Pension Scheme, but subsequently, deducted amount was refunded to the petitioner. Thus, according to her, petitioner is entitled to be continued in the Old Pension Scheme.

(3.) After arguing for a while, Ms. Neetu Singh, learned counsel appearing for the petitioner confines her prayer and submits that petitioner has made a representation on 14/9/2021 to the Chief Executive Officer, Cantonment Board, Rookee, who may be directed to take decision on petitioner's representation.