RAJASTHAN ROADWAYS SEVANIVRAT Vs. UNION OF INDIA

JUDGEMENT

(1.) The issue involved in this case is identical to the issue covered by the judgment rendered by this Court in DBSAW No.436/2019 (Union of India & Ors. Vs. Jale Singh & Ors. & connected cases) decided on 28/08/2019.

(2.) The argument of the appellant is that the organisations are not covered and it relied upon proviso to Clause 11(3) of the Employees Pension Scheme, 1995. The court had in Jale Singh (supra) disposed of the appeals after noticing the judgments of other High Courts and stated as follows:- 770/2018]

(3.) Following the decision in Jale Singh (supra), the present writ petitions too are disposed of; final decision of the Supreme Court shall bind the parties.