KAMLESH MALHOTRA Vs. UNION OF INDIA

JUDGEMENT

(1.) REVIEW Petition No. 501/2014 (by P - 12, 15 and 18) This review petition has been filed by three petitioners, i.e., petitioner no. 12, 15 & 18. Petitioner no. 12 is Mrs Jayanti Seth (nee Kaul); petitioner no.15 is Mrs Harriet Raghunathan; while petitioner no. 18 is Mrs Smita Gupta.

(2.) IT is averred that in so far as petitioner no. 12 and 15 are concerned, they had exercised their option to remain in the Contributory Pension Fund (CPF) Scheme, albeit on 30.12.1987. It is thus the contention of petitioner no. 12 and 15 that they would fall in category I and, therefore, would be covered by the judgement delivered by this court on 30.04.2014, passed in WP(C) No. 5631/2010, titled: N.C. Bakshi vs Union of India and Ors.

(3.) IN so far as petitioner no. 18 is concerned, it is stated that she failed to exercise an option either way. In other words, she neither exercised a positive option to remain in CPF, nor did she exercise an option to switchover to the Pension Scheme.