SAIYAD MOHD. ISHAQ ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Supplementary rejoinder affidavit filed today is taken on record.

(2.) In the present petition, only prayer pressed is for computation of arrears of pension counting the services of the petitioner being pensionable w.e.f 01.02.1991 with all consequential benefit with interest admissible under law.

(3.) As per the writ averments, the petitioner was initially appointed on 01.02.1991 on the post of Ganna Gram Sewak in Sugar Mill, U.P. State Sugar Corporation Limited Unit, Rai Bareilly and was transferred in Sugar Mill, Najibabad, District Bijnor. After sometime, he was transferred on the post of Supervisor in Sugar Mill, U.P. Sugar Corporation Unit, Ghatampur, District Kanpur Dehat. The services of the petitioner was pensionable under the Employees Family Pension Scheme' 1971. It is contended that the petitioner was enrolled as member of the Employees Provident Fund Organization on 01.02.1991 by opening a provident fund account No.U.P./16077-756 and when he was transferred to the Regional Office, Meerut a new Provident Fund account No.U.P./226-2083 was opened on 23.03.1996, as has been certified by the Mill Welfare Officer, U.P. State Sugar Corporation Unit, Sakauti Tada, Meerut on 16.09.2010.