RAGHAVENDRA ANANTRAI MEHTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. The learned counsel for the respondents waives service. By consent of parties, petitioner is heard finally.

(2.) The petitioner by way of present writ petition under Article 226 of the Constitution of India impugns Government Resolution No.HCT-2015/PRA/KRA 77/KA.TEEN dated 10th May 2016 being discriminatory to the effect that it does not include those pensioners who retired pre-1996 and thus is in violation to Article 14 of the Constitution of India and further seeks direction to respondent no.1 State to pay increased / revised pension as per the Government Resolution No.HCT-2015/PRA/KRA 77/KA.TEEN dated 10th May 2016 uniformly to the petitioner irrespective of any cut-off date.

(3.) The facts of the present petition in nutshell are as under :