RANJIV PAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner No.1 remained Employee of H.P. Agro Industry Corporation Ltd. w.e.f. 10/5/1982 to 29/5/2010 and thereafter he served H.P. Power Corporation Limited Shimla till 28/2/2018. Petitioner No.2 served H.P. Agro Industry Corporation Limited, Shimla from 16/4/1988 to 31/12/1997 and thereafter he served H.P. Minorities Finance & Development Corporation limited, Shimla from 1/1/1998 to 28/2/2010 and lastly from 28/2/2010 to 31/12/2017, he served H.P. Power Corporation Ltd., Shimla. Petitioner No.3 served H.P. Agro Industries Corporation Limited, Shimla from 16/4/1988 to 3/5/2010 and from 3/5/2010 to 30/9/2016, he served H.P. Power Corporation Ltd., Shimla.

(2.) The establishments with which Petitioners worked were covered by the provisions of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (for short "the Act"). Petitioners were also members of Employees Provident Fund (for short "EPF"). The statutory contributions by the Petitioners and their Employer were regularly submitted to the authorities under Act.

(3.) Employees' Pension Scheme, 1995 (for short "EPS 1995") was formulated by inserting Sec. 6-A in the Act. Initially the maximum Pensionable Salary was fixed at Rs.5000.00 per month under the Scheme. The ceiling of maximum Pensionable Salary at Rs.5000.00 per month was enhanced to Rs.6500.00 w.e.f. 1/6/2001.