VIKRAM VISHWAVIDHYALAYA SAVANIVRATA KARMACHARI SANGH Vs. GOVERNOR OF MADHYA PRADESH AND CHANCELLOR OF MADHYA PRADESH UNIVERSITY AND PRESIDENT OF THE CO ORDINATION COMMITTEE OF MADHYA PRADESH UNIVERSITY

JUDGEMENT

(1.) - Vikram Vishwavidyalaya Sovanhrata Kannachari Sangh, Ujjain (Registered under the M.P. Societies Registration Act), through its Secretary and six others have filed this writ petition under Article 226 of the Constitution of India for the undemoted relief; (a) Direct the respondents to give the benefits of the Pension and Gratuity Scheme as applicable to the Employees of State Government under the Pension and Gratuity Rules of M. P. 1976 to the petitioners and other similarly placed persons of the Vikram University who have retired on or after 1-12-1973, the date when the Statute No. 26 of the Vikram University, Ujjain came into force by an appropriate writ, order or direction ; (b) Award costs of the petition to the petitioners ; and (c) Pass such further order(s) as may be deemed appropriate in the facts and circumstances of the case to grant relief to the petitioners.

(2.) Respondent No. 4 has filed the return in oppugnation.

(3.) Heard Shri A. M. Mathur, learned senior Counsel with Shri V.P. Saraf, for the petitioners; Shri BX. Pavecha, learned senior Counsel with Shri Sunil Jain, for respondent No. 1; Shri Vinay Zelawat, learned Government Advocate for respondents No. 2, 4 and 5 and Shri L.P. Bhargava, learned senior Counsel with Shri S.R. Bhargava, for the respondent No. 3.