UNION OF INDIA Vs. PRIYABRAT SINGH

JUDGEMENT

(1.) The instant writ petition is under Article 226 of the Constitution of India wherein the order dtd. 19/9/2019 passed by Central Administrative Tribunal, Patna Bench, Patna (Circuit Bench at Ranchi) in O.A. No.051/00132/2019 has been questioned by which the order as contained in letter No.1521 dtd. 8/10/2015 has been quashed and set aside holding it contrary to the decision of the Department of Personnel and Training as contained in DOPT No.4/1/87 dtd. 1/5/1987 issued by the Ministry of Personnel, Public Grievance and Pensions, Government of India wherein it has categorically been mentioned that all CPF beneficiaries, who were in service on 1/1/1986 and who were still in service on the date of issue of these orders would be deemed to have come over to the Pension Scheme.

(2.) The brief facts of the case, as per the pleadings, which are required to be enumerated herein, read as under :-

(3.) The writ petitioners-KVS has filed one interlocutory application being I.A. No.1010 of 2022 seeking leave of this Court to consider the document filed through supplementary affidavit dtd. 22/12/2021.