GITABEN AMRUTBHAI SHETE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties. Perused the record.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioners have prayed that they must be granted the benefit of pension scheme by treating them as eligible as per Circular dtd. 2/2/1984. The case of the petitioners is that they were in service and were governed by the CPF scheme and they were not in a position to opt for pension scheme though they were entitled to such benefit. They were willing to return the amount of CPF.

(3.) In SCA No.8735/2017, the Coordinate Bench of this Court vide Judgment dtd. 18/4/2022 has considered the very same issue in light of the Circular dtd. 2/2/1984. The relevant portion of the Judgment is reproduced hereunder: