SHIV KUMAR JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners seeking direction to the respondents to accord them benefits of pension/family pension, pursuant to the Employee's Pension Scheme, 1995.

(2.) The prayer in the petitions has been made that the respondents be directed to accord benefits to the petitioners in light of order in R.C. Gupta and Ors. v. Regional Provident Fund Commissioner, Employees Provident Fund Organisation and Ors.: 2018 (14) SCC 809 and other judgments, which have followed the said judgment including a judgment of this Court.

(3.) The issues, which have been raised by the petitioners all stand concluded by Larger Bench Judgment of Hon'ble Supreme Court in Employee Provident Fund Organization and Ors. v. Sunil Kumar B. and Ors.: 2022 SCC Online SC 1521.