CHENANGARA GOPALAKRISHNAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article-226 of the Constitution of India is filed with following prayers:

(2.) Essentially, the relief claimed is for permitting the petitioner to migrate from Contributory Provident Fund (CPF) Scheme to General Provident Fund (GPF) claiming pension scheme.

(3.) Learned Advocate for the petitioner has argued that the case of the petitioner deserves consideration as the appointment of the petitioner is of the year 1991, which is subsequent to the date specified in the Government Resolution. Beyond which, the services of the petitioner would be covered for pension scheme. It is submitted that various decisions have been taken by this Court in this regard and in the facts identical to the present, case of such petitioners have been considered and were held entitled to pension scheme.