AI Structured Summary
Not yet generated for this judgment
Judgment
Ananda Sen, J
Heard learned counsel representing the parties.
Learned counsel representing the petitioners and the respondents jointly submits that vide Notification No.3 dated 20.03.2025, the grievance of the petitioners to the extent in relation to their coverage under the Pension Scheme, has been redressed.
Now, the petitioners have to fill up the appropriate forms so that they can receive pension.
Considering the fact that the petitioners have now been covered under the Pension Scheme, this writ petition is disposed of with a direction to the petitioners to complete all the formalities for release of pension and other benefits.
If the petitioners file and complete all the formalities, it is expected that the respondents will release the monthly pension on regular basis.
The notification is kept on record.
Accordingly, this writ petition stands disposed of, with the aforesaid direction.
All pending interlocutory applications including I.A. No.3727 of 2024, also stand disposed of.