T.GIRIJA MANIK Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition assails the order dtd. 12/6/2025 passed by the Central Administrative Tribunal (for short 'CAT'), Hyderabad, in O.A.No.21/1485/2015, whereby the Tribunal dismissed the Original Application (for short 'O.A') filed by the petitioner. The petitioner had filed the subject O.A. seeking a direction to be covered under the pension scheme instead of Contributory Provident Fund (CPF) Scheme, contending that under the Office Memorandum (O.M) dtd. 1/5/1987 she was deemed to have come over/switched to the pension scheme as per 4th Central Pay Commission (CPC) recommendations, as she never exercised any option to remain in CPF before 30/9/1987.

(2.) Heard Sri K.Ram Murthy, learned counsel for the petitioner; Sri B.Narasimha Sharma, learned Additional Solicitor General of India on behalf of Sri N Bhujanga Rao, learned Deputy Solicitor General of India appearing for respondents and perused the record.

(3.) The factual background, necessary for the adjudication of the present writ petition, is as follows: