SAINIK SCHOOLS SOCIETY Vs. R.C. SHARMA

JUDGEMENT

(1.) THIS batch of appeals is preferred against the judgment of the learned Single Judge dated 26.7.2011 passed in CWP No. 480 of 2009 along with other connected writ petitions whereby the learned Single Judge allowed the writ petitions.

(2.) THE writ petitioners are the employees of the appellants and had filed the writ petitions claiming therein the following substantive reliefs:

(3.) THE employees of the appellant -School were entitled for the 'Contributory Provident Fund' under the CPF Scheme w.e.f. 1.4.1988. The governing body of the appellant No. 1 decided to apply pension scheme as applicable to the employees of Central Government to the employees of Sainik Schools. As such, the appellant No. 1 sought option from its employees vide letter dated 3.3.1989 (Annexure PA) so that the employees who were in service of the appellants as on 1.4.1988 may exercise their option either for continuing with the existing CPF scheme or to switch over to the pension scheme along with General Provident Fund (hereinafter referred to as 'GPF'). As regards the employees who were appointed on or after 1.4.1988 they were to be governed by the pension scheme and GPF only. Thus, the employees aforesaid were required to submit their option to the office Superintendent of the school before 10.3.1989.