Aam Beema Seva Nivratt Karmchari ... vs Union Of India
2022 Latest Caselaw 11233 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 16256/2018

Aam Beema Seva Nivratt Karmchari Samiti,

----Petitioner Versus Union Of India

----Respondent

For Petitioner(s) : Mr. Anil Kumar Bhandari Mr. Dinesh Choudhary For Respondent(s) : Mr. Jagdish Chandra Vyas Mr. Uttam Singh Rajpurohit on behalf of Mr. Mukesh Rajpurohit, ASG

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

08/09/2022

Shri Jagdish Vyas raised a preliminary objection regarding

maintainability of the instant writ petition submitting that a similar

provision prevailing in the pension scheme of LIC (as is challenged

in relief of clause No.1 of the instant writ petition) was upheld by

the Hon'ble Delhi High Court vide judgment dated 27.04.2017

(Federation of Retired LIC Class I Officer Vs. UOI & Ors. - W.P. (C)

No. 184/2007).

Faced with this situation, Shri Bhandari candidly concedes

that the challenge to the validity of the Clauses 35 (C) and 3A in

Appendix IV of the General Insurance (Employees) Pension

Scheme, 1995 does not survive. Thus, to this extent the prayer

made by the petitioner is liable to be and is hereby rejected. The

remaining prayers are to fit to be examined by the learned Single

Bench.

(2 of 2) [CW-16256/2018]

Thus, this writ petition shall be listed before the concerned

Single Bench for consideration and decision.

Connect and list along with S.B. Civil Writ Petition

No.6924/2015.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J 106-KshamaD/-

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