NAN DAU URAV Vs. GOVT. OF INDIA

JUDGEMENT

(1.) Learned counsel appearing on behalf of petitioners would submit that the petitioners are retired employees of Food Corporation of India, belonging to the exempted organization and they are also entitled for the benefit of enhanced pension as per the judgment rendered by Hon'ble Supreme Court in Civil Appeal No. 10013-10014 of 2016, R.C. Gupta & Others v. Regional Provident Fund Commissioner Employees Provident Fund Organization & Others .

(2.) Learned counsel appearing on behalf of respondents would submit that respondents No. 2 and 3 will take decision in this regard within a period of four weeks.

(3.) I have heard learned counsel for the parties.