DNYANESHWAR BALASAHEB SONAWANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition, the petitioners have put forth their prayers at clause 23 (b) to (e) as under :-

(2.) The short issue raised before us is as to whether, these petitioners would be entitled to the benefits of the old pension scheme i.e. the Maharashtra Civil Services (Pension) Rules, 1982 and the Maharashtra Civil Services (Commutation of Pension) Rules, 1984 and the General Provident Fund Scheme (GPF). The foundation for seeking such relief is dependent on whether, these petitioners were recruited prior to 01/11/2005.

(3.) The following aspects are undisputed :-