SHANKAR PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the respective parties.

(2.) In the present writ petition, on 10/5/2023 following order was passed :

(3.) Today, learned counsel for the petitioners submitted that pursuant to the advertisement issued in the year 1997, certain appointment orders were issued in the year 1999 to the extent of appointing 40 candidates out of 119 candidates whose names were reflected in the panel. For remaining candidates appointment, there were certain litigations. Pursuant to the judicial order, petitioners were appointed in the year 2007. In this backdrop, question for consideration is whether petitioners are governed by Old Pension Scheme or New Pension Scheme.