SANJEEV NAYAN Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State.

(2.) Relief claimed by the petitioners is that the petitioners be allowed benefits of the Old Pension Rules, 1950. Learned counsel for the petitioners submits that the new contributory pension scheme which has come into effect on 31.8.2005 is not applicable to the petitioners.

(3.) Petitioners have joined the service of the Government of Bihar pursuant to their being declared successful and on selection/appointment as Assistant Engineer. Notification of appointment is dated 6.8.2008.