KAMESHWAR PRASAD Vs. THE CENTRAL COALFIELDS LTD.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) All these cases are tagged together since the common grievances of all these petitioners are that either they should be paid monthly pension from the date of their respective retirements under the Coal Mines Pension Scheme, 1998 or in alternative to refund 2% contribution deducted during their service career along with interest.

(3.) These petitioners have retired on different dates between the year 2002 to 2004 as stated in the individual writ petitions. They have also taken a stand that deductions were made from their salary during their service career, therefore, they ought to have been treated as member of 1998 Scheme.