RAM SWARUP RAJPUT Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners (3 in numbers) are aggrieved that their applications to allow them to switch-over from Contributory Provident Fund Scheme (for short "CPF") to General Provident Fund-cum- Pension Scheme (for short "GPF") were rejected vide order dtd. 16/9/2021.

(2.) The petitioners 1, 2 and 3 have worked as Teacher (Mechanic-B), Instrumentation Engineer (Chemical Engineering) and Teacher respectively in Indian Institute of Technology, Kanpur.

(3.) In the impugned order, there are reference of as many as 11 letters/communications whereby earlier also, aforesaid claim of petitioners was rejected and by way of amendment sought in this writ petition, all letters/communications are also challenged.