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Judgment
Vide the present petition, petitioner prays as under:
a. To treat the petitioners as the members of the Old Pension Scheme, and extend the pension benefits as per the Central Civil Services (Pension) Rules, 1972;
b. To grant the benefits of the Old pension Scheme, in accordance with Central Civil Services (Pension) Rules, 1972;
c. To declare that the New Pension Scheme notification dated 22.12.2003 is discriminatory.
The issue raised in the present petition has already been decided by this Court in W.P.(C) No.12712/2021 titled as “Pawan Kumar & Ors. vs. Union of India & Ors.” and batch decided on 11.01.2023, therefore, no further order is required to be passed in the present petition.
In view of above, petition is disposed of.