DTC Vs. KARAN SINGH

JUDGEMENT

(1.) IN this writ petition challenge is to the order dated August 09, 2011 passed by the Central Administrative Tribunal, Principal Bench allowing TA No.1068/2009 directing the petitioner to pay to the respondent pension with arrears and interest at the rate applicable under the Provident Fund Scheme. The direction also includes to consider the respondent's request for payment of commuted pension in accordance with Rules.

(2.) THE facts are not disputed. The respondent had joined the petitioner corporation as Retainer Crew on May 27, 1983 and ultimately brought on monthly rate conductor with effect from November 27, 1983.

(3.) ON March 03, 1993 a voluntary retirement scheme was introduced by the petitioner corporation under which those employees who had put in 10 years of service or had attained 40 years of age were eligible to apply for voluntary retirement. The respondent sought voluntary retirement with effect from April 30, 1993. The request for voluntary retirement was accepted by the petitioner corporation. Pursuant to accepting the voluntary retirement request of the respondent the petitioner corporation released the respondent's contribution towards CPF by way of a cheque. The provident fund was also settled. The respondent took the payment without demur.