NARAYAN DAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the present bunch of petitions, the scope of the controversy involved, both in law and facts, is identical. Therefore, with the consent of learned counsel for both the sides, the present bunch of petitions are being taken up for final disposal collectively. For the purpose of recording arguments, S.B. Civil Writ Petition No. 19131/2023 titled as Narayan Das vs. State of Rajasthan and Ors., is being taken up as the lead file.

(2.) The present petition is filed with the following prayers:-

(3.) It is submitted by learned counsel for the petitioner that vide order impugned dtd. 22/11/2019, grave discrimination has been caused qua the petitioner, which in turn, violated the fundamental rights of the petitioner as enshrined under Articles 14,16 and 21 of the Constitution of India. In this regard, it is averred that the respondents have issued the revised authority of pension to many pre-2016 pensioners, belonging to the same category as the present petitioner, drawing pension in RPB 37400-67000 with AGP 9000/- in level in the Pay Matrix at AL-13A but denied the same benefit to the petitioner(s) by issuing authority in level in Pay Matrix at AL12(Annexure-6). Therefore, in the foregoing circumstances, the instant petition is filed before this Court under Article 226 of the Constitution of India.