LILADHAR VASANT CHOGALE Vs. UNION OF INDIA

JUDGEMENT

(1.) Both these petitions can be disposed of by a common judgment since the petitioners in both these petitions are seeking pensionary benefits. Both of them were working in the Indian Institute of Technology, Powai, Mumbai.

(2.) The petitioners are seeking an appropriate writ, order or direction under Article 226 of the Constitution of India directing the respondent to make a Pension Scheme applicable to the petitioners and for writ of certiorari for quashing the impugned order dated 18th April, 1995 in Writ Petition No.1982/2005 whereby the petitioner no.1 was informed by the said letter that the petitioner was not entitled to switch over from the Provident Fund to the Pension-cum-Gratuity Scheme.

(3.) The petitioner in Writ Petition No.1982/2005 joined respondent no.2 in August 1962 and he retired as Laboratory Superintendent, A Group, with effect from 31.8.1994 in the Pay Scale of Rs.2650-4000. The petitioner in Writ Petition No.1925/2007 joined the service under respondent no.2 in 1960 and he retired after he attained the age of superannuation on 28.2.1992.