NARENDRA PRASAD TRIPATHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioners in these petitions are employees of Janpad Panchayats and they are aggrieved by action of the respondents in not granting benefit of Contributory Provident Fund Scheme ('CPF' for short) to the petitioners.

(2.) It is the case of the petitioners that initially a Contributory Provident Fund Scheme for employees of Jila Panchayat and Janpad Panchayat which was made applicable w.e.f. 1/7/2012 for those employees who have atleast 10 years for more left in their superannuation. Thereafter another order was issued Annexure P-3 dtd. 13/7/2012 whereby a detailed scheme was announced by the State Government and it was decided that the scheme could be administered through NSDL (National Securities and Depository Limited) and it would be administered through Pension Fund Regulatory and Development Authority (PFRDA) and the Commissioner, Pension and Provident Fund and Insurance, Madhya Pradesh, would be the agency through which the correspondence would be made to PFRDA.

(3.) Thereafter vide another circular dtd. 17/4/2013 the condition of at least 10 years service remaining for superannuation was relaxed by the State Government.