S. SUDHAKAR Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The issue involved in all these writ petitions pertains to the entitlement of the petitioners to avail the benefit under the old Pension Scheme that prevailed prior to the implementation of the Contributory Pension Scheme that was brought into force vide G.O.No.259 Finance (Pension) Department dtd. 6/8/2003.

(2.) The brief facts of the case are as under:

(3.) The respondents have filed individual counter affidavit in each writ petition. However, the contents are the same. The relevant portions in the counter affidavit are extracted hereunder: