S. ISAIVANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These writ appeals have been preferred by the appellants challenging the common order dated 04.07.2019, passed in W.P. (MD) Nos. 9736 and 9738 of 2014, by which the writ petitions filed by them were dismissed.

(2.) The appellants challenged the proceedings of the first respondent, dated 02.05.2014, which is a letter addressed by the Secretary to Government (Expenditure) to all the Secretaries to Government and other Authorities giving certain directions relating to allotment of Contributory Pension Scheme Numbers to the existing employees / newly joined employees.

(3.) The appellants, in the writ petitions, also sought for a consequential direction to the first respondent to enroll them in the General Provident Fund Scheme as available prior to 01.04.2003 and allot General Provident Fund Account Numbers to them within a time frame.