COST OF CULTIVATION SCHEME STAFF ASSOCIATION (CCSSA) Vs. CHAIRMAN- GOVERNING BODY/VICE CHANCELLOR SARDAR PATEL

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the petitioner, an association of the members of the staff engaged in "Cost of Cultivation Scheme of Agro Economic Research Center", seeks to challenge the action of the respondents in denying their legal right to get the pension in accordance with the service rules.

(2.) The case made out by the petitioner may be summarized as under:

(3.) This petition has been opposed by the respondents. The respondent no.2 Agro Economic Research Center, Sardar Patel University has filed an affidavit-in-reply duly sworn by its honourary director, inter alia, stating as under: