U.O.I. Vs. T.M. SAMPATH

JUDGEMENT

(1.) NATIONAL Water Development Agency (hereinafter referred to as -NWDA-), a Registered Society under the Societies Registration Act, 1860 and working under the administrative control of Ministry of Water Resources was set up in the year 1982 to carry out detailed studies, surveys and investigations in respect of Peninsular Component of National Perspective for Water Resources Development. For the proper discharge of its functions and smooth functioning, NWDA framed rules and regulations known as Bye-laws of the National Water Development Agency. For the purposes of resolving the controversy involved in the present case, it is most apposite to note bye-laws 26 (a) and 28:-

(2.) IN the year 1982 NWDA framed Contributory Provident Fund Rules, which Rules were duly approved by the Governing Body of NWDA.

(3.) ON 01.05.1987, the Department of Pensions and Pensioners- Welfare, Government of India, issued an Office Memorandum regarding switch over from Contributory Provident Fund Scheme to Pension Scheme, relevant portion whereof reads as under:-