SHASHIKANT S. CHUNEKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Ramesh Ramamurthy, learned Advocate for the Petitioners and Mr. Shekokare, learned Advocate for Respondents.

(2.) Rule. Rule made returnable forthwith and heard finally with the consent of the learned Advocates appearing for the parties.

(3.) Petitioners who are the ex-employees of the Export Inspection Council (EIC) and Export Inspection Agency (EIA), by this Petition filed in the year 2021, under Article 226 of the Constitution of India are seeking directions against the Respondents to treat each of the Petitioners as Pension optees; for grant of pensionary benefits under Export Inspection Council, Pension and General Provident Funds Rules, 1981; and for consequent changes in their service records, to reflect their status as Pension optees.