SHIVAJI NAGNATH LOKARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioners, by this writ petition under Art. 226 of the Constitution of India, are seeking a writ of certiorari or any other writ, order or direction calling for the records and proceedings pertaining to Government Resolutions dated 31st Oct., 2005, 21st May, 2010, 19th July, 2011 and an order dated 18th Jan., 2010, of the third respondent being Annexures F to I to the writ petition and based on that, they are seeking a declaration that the respondent No.4 shall continue to extend the benefits under the Maharashtra Civil Services (Pension) Rules, 1982, and existing General Provident Fund Scheme to the petitioners and they ought not be brought under the new pension scheme, namely, Defined Contribution Pension Scheme (for short "DCPS").

(2.) The writ petition is filed by the petitioners, who are 51 in number.

(3.) The writ petition proceeds to set out the details of the appointments of the petitioners. The petitioners claim that they have joined as Gram Sevaks on contract basis on 16th Nov., 2005, and they have been confirmed on 16th Nov., 2008, in the services of the various Gram Panchayats in Solapur District, their date of selection is 10th Sept., 2005, 12th Sept., 2005 and 28th Oct., 2005. Going by these dates of selection, the petitioners cannot be brought under the purview of the new scheme and their service conditions, including pension must be under the old scheme, is the case set up.