JUDGEMENT
G.K.Mathur, J. -
(1.) By means of this petition the petitioners pray for a writ of mandamus directing the respondents to extend the benefits of the Government Order dated 12th October, 1984 to petitioners in the new Pension Scheme as framed by the notification dated 31st March, 1978.
(2.) The petitioners were teaching and non-teaching staff in a non-government aided institution and that for certain reasons beyond their control, they could not exercise their option as completed in the new pension scheme within the time stipulated. However, in view of the notification dated 12th October, 1984 they complied with the provisions of the new scheme but they have been illegally deprived of the benefit of the said scheme in view of the notification dated 23rd April, 1985 issued by the opposite party No. 1.
(3.) We have heard the learned counsel for the petitioners as well as the learned standing counsel.;
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