SURINDER KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) With the consent of all the parties, the aforementioned writ petitions are taken up together and are being decided by this common judgment. However, for the sake of brevity, the facts are taken from CWP-28189-2025.

(2.) The writ petition (CWP-28189-2025) has been filed under Articles 226/227 of the Constitution of India seeking the following reliefs:

(3.) Learned counsel for the petitioner(s) inter alia contended that on 4/3/1952, the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 was enacted and brought into force for the institution of provident funds, pension fund and deposit-linked insurance fund for employees in factories and other establishments. Subsequently, on 16/11/1995, under Sec. 6A of the aforesaid Act, the Employees' Pension Scheme 1995 (hereinafter referred to as the Rs.1995.00Pension Scheme') was notified so as to provide for monthly pensions payable post retirement. The purpose behind setting up the said scheme was to create a pension fund whereby employees could receive pension as a social security measure meant to assist them in their old age.