RAJIV RAIZADA Vs. UNION OF INDIA

JUDGEMENT

(1.) C M. No. 2155/2021 in W.P.(C) 6747/2014

(2.) The petitioners are employees of the Export Inspection Council of India ('EIC', for short), a statutory organisation under the Department of Commerce, Ministry of Commerce and Industry, duly arrayed as a respondent in all three Writ Petitions. EIC was established under Section 3 of the Export (Quality Control and Inspection) Act, 1963 to ensure sound development of export trade in India through quality control and inspection prior to shipment/export and for matters connected therewith. For furtherance of the objectives of the Act, five Export Inspection Agencies ('EIA', for short) were also established at Bombay, Calcutta, Cochin, Delhi and Madras in the year 1966. EIAs are under direct technical and administrative control of EIC. Employees of EIC and EIAs are liable to serve in both EIC and EIAs. The present writ petitions revolve around the issue of whether or not the petitioners are entitled to change over from the Contributory Provident Fund ('CPF', for short) to the General Provident Fund-cumPension Scheme ('Pension Scheme', for short). W.P.(C) 6747/2014

(3.) The present petition has been filed with the following prayers: