ABASAHEB TUKARAM KARANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Subject Matter: The Petitioner seeks to be governed by the Old Pension Scheme [for short "OPS"] and not by the New Pension Scheme [for short "NPS"] or by the Deined Contributory Pension Scheme [for short "DCPS"]. For that, the Petitioner relies upon Government Resolution dtd. 31/10/2005 and various orders passed by this Court, which we have referred further.

(2.) Considering the nature of prayers made in petition, this petition is being disposed inally at the admission stage by consent of parties.

(3.) Petitioner's argument:-