LALMAN SAHU Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) Since an identical issue and common question of facts and law are involved in the bunch of these writ petitions, they are heard analogously and are being decided by this common order.

(2.) The petitioners have filed the present petitions challenging the legality and validity of letters issued by the respondent - Employees' Provident Fund Organisation, Regional Office, Raipur (C.G.), whereby the respondent authority has discontinued the higher pension previously granted to them and started paying lower pension as detailed in the subsequent paragraph.

(3.) The petitioners have claimed following reliefs:-