CHETANKUMAR AMBALAL GANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Nidhi Vyas, learned AGP, waives service of rule on behalf of the State-respondents.

(2.) In these petitions under Article 226 of the Constitution of India, the prayers of the petitioners is to issue a writ of mandamus or any other appropriate writ, order, or direction, holding that the new defined pension scheme is not applicable to the present petitioners. The prayers of the petitioners is that the petitioners are entitled to for the benefits under the old Pension Scheme / GPF.

(3.) For the purposes of brevity, facts of Special Civil Application No.8832 of 2019 are discussed.