COMMISSIONER Vs. G. RAMAMOORTHY

JUDGEMENT

(1.) By consent, all the writ petitions are taken up for final disposal and is disposed of by this common order as the impugned order passed in favour of the respective 1 st respondents herein / Original Applicants in each of these writ petitions, is also a common one.

(2.) The 1 st respondent in WP.No.20455/2020 has filed OA.No.1140/2019 on the file of the 2 nd respondent-Tribunal, calling for the records culminated in the impugned letter dated 19.07.2019 and to quash the same and also for a declaration that he is deemed to have come under the GPF [Pension] Scheme in terms of the Policy udner the 1 st petitioner herein in terms of the Office Memorandum dated 01.09.1988 with effect from 01.02.1989 and consequently, extend the benefits of GPF [pension] Scheme to him. The said Original Application was entertained and the petitioners herein, who are arrayed as the respondents in the Original Application, filed their Reply Affidavit.

(3.) The 1 st respondent in WP.No.12/2021 has filed OA.No.1282/2018 on the file of the 2 nd respondent-Tribunal, calling for the records culminated in the impugned letter dated 11.04.2018 and to quash the same and also for a declaration that he is deemed to have come under the GPF [Pension] Scheme in terms of the Policy under the 1 st petitioner herein in terms of the Office Memorandum dated 01.09.1988 with effect from 01.02.1989 and consequently, extend the benefits of GPF [pension] Scheme to him. The said Original Application was entertained and the petitioners herein, who are arrayed as the respondents in the Original Application, filed their Reply Affidavit.