RANJAN KUMAR SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) These matters are taken up through hybrid mode.

(2.) All these Writ Petitions have been filed by the Jr. Lecturers of various districts, in Class-II of OES(HSB) in the scale of pay of Rs.6500.00200-10500, seeking a direction to the Opposite Parties in the nature of a writ of Mandamus. The Petition calls into question and challenges the action of the Opposite Parties in not enrolling the petitioners under OCS (Pension) rules, 1992 though their selection is prior to commencement of the new pension scheme. Further, the petitioner challenges the discriminatory action of the Opposite Parties in treating the petitioners in a different manner in comparison to the persons selected and appointed in the same recruitment process.

(3.) The point that arises for consideration in all these Writ Petitions is one and the same. Hence all these Writ Petitions are clubbed together and being disposed of by this common judgment/order.