(1.) Rule. Rule made returnable forthwith. With the consent of parties taken up for final hearing.
(2.) All these writ petitions are based on similar set of facts and involve common question of law, as such to avoid rigmarole are decided by the common judgment.
(3.) The petitioners assail the Government Resolution dated 31st October, 2005 and the subsequent Government Resolutions/Circulars. Under the impugned Government Resolution and Circular primary teachers and employees of the Government aided private schools and Zilla Parishad appointed on or after 01.11.2005 are governed by the New Defined Contributory Pension Scheme (for short "D.C.P.S."). These teachers/employees appointed on or after 01.11.2005 are not entitled for the benefit of the old pension scheme in view of G. R. dated 31.10.2005 and resolutions/circulars issued thereof.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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