Delhi High Court - Orders
Si/Min M.R. Gurjar And Ors vs Union Of India And Ors on 19 October, 2020
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Asha Menon
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8208/2020
SI/MIN M.R. GURJAR AND ORS. ..... Petitioners
Through: Mr. Nikhil Palli, Adv.
Versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Rakesh Kumar, Adv. with Mr.
Vinod Kumar, Deputy Commandant
(Law Officer), BSF.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 19.10.2020 [VIA VIDEO CONFERENCING] CM No.26613/2020 (for exemption from filing original signed Vakalatnamas and Advocate's Welfare Stamp)
1. Allowed, subject to just exceptions and as per extant rules.
2. The application is disposed of.
W.P.(C) No.8208/2020
3. The 155 personnel of the respondent Border Security Force (BSF), claiming to be identically placed as the petitioners in W.P.(C) No.6680/2017 decided on 12th February, 2019, claim the same relief as granted in the said petition.
4. It is inter alia the case of the petitioners that their recruitment process having commenced in November, 2003, they are covered by the Old Pension Scheme and the New Pension Scheme which came into force on 1 st January, W.P.(C) 8208/2020 Page 1 of 2 2004, is not applicable to them.
5. The counsel for the respondents appearing on advance notice seeks four weeks' time to verify.
6. We have, in a number of other matters entailing the same issue, i.e. whether the cut-off date for determining applicability of the Old/New Pension Scheme should be the date of advertisement for recruitment or of the written examination or of the medical test or of the issuance of the appointment letter, listed those matters on 14th January, 2021 for hearing. It is deemed appropriate to take up this matter also on the same day.
7. List on 14th January, 2021.
RAJIV SAHAI ENDLAW, J.
ASHA MENON, J.
OCTOBER 19, 2020 'bs' W.P.(C) 8208/2020 Page 2 of 2