DAYANAND Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) THE applicant has filed this Original Application seeking the following reliefs:

(2.) THE respondent has filed a counter reply resisting the claim of the applicant. It is, inter alia, stated by the respondent that the applicant and several other employees had opted out of DTC Pension Scheme. In this regard, office order dated 24.3.1994 (Annexure R/1) had been issued by the respondent allowing them to be treated as members of the CPF Scheme and directing deduction of CPF contribution from their monthly salary so as to avoid break in continuation of membership of the CPF Scheme. The applicant was all through treated as 'not opted DTC pension'. Therefore, both the contributions made by the DTC and the applicant to the CPF have been released to the applicant. In view of the above, the applicant is not entitled to pension under the DTC Pension Scheme.

(3.) REFUTING the respondent's stand, the applicant has filed a rejoinder reply, wherein he has reiterated more or less the same averments as in the O.A.