N. SUBRAMANIAN Vs. COMMISSIONER, K.V.S.

JUDGEMENT

(1.) This Writ Petition has been filed against the order passed by the learned Central Administrative Tribunal (in short, 'the Tribunal'), Madras in O.A.No.736 of 2013 along with two other O.As, dismissing the original application filed by the petitioner herein.

(2.) The writ petitioner herein, has approached the learned Tribunal, seeking the following relief:

(3.) The petitioner joined service in Kendriya Vidyalaya Sangathan (hereinafter referred to as 'KVS') on 5.8.1977 as a Primary Teacher on regular basis and became member of Contributory Provident Fund Scheme (in short, 'CPF Scheme') as per the then existing policy of KVS. For the first time, the Government of India introduced General Provident Fund (Pension) Scheme (in short, 'GPF Scheme') on 1.9.1988 purported to be in furtherance of recommendation of IV Central Pay Commission. As per GPF Scheme, the employees who did not exercise their option by 31.1.1996 would automatically get shifted to new GPF Scheme and only employees who want remain with CPF Scheme, they were required to exercise their option. This factual position has not been disputed.