KHANINDRA KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) We have heard Mr. R.C. Saikia, learned counsel for the writ appellant. We have also heard Mr. N.J. Khataniar, learned Standing Counsel representing the Education (Secondary) Department as well as Ms. R.B. Bora, learned Standing Counsel representing the BTC.

(2.) This writ appeal is preferred against the judgment and order dtd. 6/3/2019, passed by the learned Single Judge, in WP(C) No. 4462 of 2015, whereby the writ petition filed by the appellant has been dismissed.

(3.) The issue involved in this writ appeal is as to whether the service of the appellant would be governed by the Old Pension Rules or the New Pension Scheme.