SASIDHARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Appeal is preferred by the petitioner impugning the judgment of the learned Single Judge in W.P(C).No.20106/2021 dtd. 19/6/2024.

(2.) The petitioner/appellant, Sasidharan O.V., retired from the service of the 3rd respondent, the Fertilizers and Chemicals Travancore Ltd. (FACT) on 28/2/2014 on attaining the age of 58 years.

(3.) The petitioner is a member of Employees' Provident Fund Scheme as well as the Employees' Pension Scheme 1995 formulated under the Employees' Provident Fund and Miscellaneous Provisions Act, 1952. In both the Schemes, he has nominated his wife as his nominee.