BALWANT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) SINCE the controversy involved in both the writ petitions is one and same, both the writ petitions are being decided by common judgment.

(3.) AT the time of issuance of appointment orders and joining of service by the petitioners a "Defined Benefit Pension Scheme" (for short old scheme) was in existence. On 25th October, 2005, State Government issued a notification by virtue of which the State Government introduced a new scheme namely "Defined Contribution Pension System" (for short new scheme). Relevant portion of the Government notification dated 25th October, 2005 is reproduced below: - -