KIDAR NATH KOHLI Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this judgment, four petitions bearing No. CWP No. 1486 of 2018, CWP No. 1441 of 2018, CWP No. 29348 of 2017 and CWP No. 17160 of 2018 are being disposed of as common questions of facts are involved therein.

(2.) Separate replies (in CWP No. 1441 of 2018) on behalf of respondents No. 4 and 5 have been filed in Court today. The same are taken on record.

(3.) In the present case, the petitioners are the retired Teachers of the Aided Schools, who have approached this Court for grant of benefit of the Pension Scheme, which was formulated by the respondents-State. All the petitioners retired from the Government Aided Schools prior to 11/5/1998. It is not disputed that all the petitioners were working against the permanent sanctioned post. The petitioners have been denied the benefit of Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001 (hereinafter referred to as ''2001 Rules") on the ground that the cut off date fixed for being eligible for the grant of benefits under 2001 Rules is 11/5/1998 and, therefore, as the petitioners retired prior to the said date and were not the employees of the Aided Schools on the date of the promulgation of 2001 Rules, they cannot be extended the benefits of the said Rules.