DAVIS NESTELL RANGSA MARAK Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. K.Ch. Gautam, learned counsel for the petitioner. Mr. R. Debnath, learned CGC for the respondent No. 11 and Ms. I. Lyngwa, learned GA for the respondent No. 5 to 10.

(2.) The writ petitioner herein preferred the instant writ petition with a prayer as to why he should not be entitled to the Old Pension Scheme as per the relevant rules, that is the Central Civil Services (Pension) Rules, 1972.

(3.) Learned counsel for the respondents No. 5 to 10 submits that they have filed their affidavits, wherein they have clarified the position and stated therein that the non-placement of the petitioner in the old pension scheme had been due to inadvertence and a bonafide mistake.