PRAKASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The question involved in this petition is about discrimination shown against the employees of the Municipal Council like the petitioners while granting benefits of revised pension scheme introduced vide Government Resolution dated 22.6.2009. It is the contention of the petitioners that the benefits under the G.R. have been granted to the employees of the granted, non-granted educational institutions, Agricultural University and Zilla Parishad.

(3.) It is the contentions of the petitioners that though the G.R. dated 22.6.2009 is applicable to them, its benefits are not being extended to the petitioners and that is why, a writ of mandamus has been sought by the petitioners against respondent No.1 for conferment of these benefits.