PARDAMAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners, the retired employees of Maharshi Dayanand University, Rohtak, have invoked the writ jurisdiction of this Court to challenge, the fixing of the cut off date of 1.4.1995 for extending the benefit of pension under "The Maharshi Dayanand University Employees Pension Scheme, 1997".

(2.) The petitioners also seek the striking down of the cut off date of 1.4.1995 being discriminatory, arbitrary and artificial, and prayed for a writ of mandamus directing the respondents to give benefit of pension scheme to all retired teachers of Maharshi Dayanand University, Rohtak w.e.f. 1.1.1992, from the date pension scheme stood introduced for the teachers of Haryana Agricultural University, Hisar.

(3.) The petitioners retired from service between August, September, 1994 from Maharshi Dayanand University, Rohtak. In the year 1964 that the University Grants Commission in consultation with the Central Government extended the pensionary benefits to retired teachers of four Central Universities. In 1967, the rules framed by the Central Universities for grant of pension were sent to all the university in the country.