Anni K.J. vs Union Of India

Sathish Ninan, J.

The claim of the petitioner is for higher pension in terms of the Employees’ Provident Fund Scheme – 2014 amendment. The validity of the amended Employees’ Provident Fund Scheme was upheld by the Apex Court in Employees’  Provident  Fund  Organisation  and  Another  v. Sunil Kumar.B. [2022(7)KHC 12].

The learned Standing counsel for the respondents points out that, in the light of the Supreme Court judgment, it is open for the petitioner to make a fresh application in terms of the amended scheme claiming higher pension, which could be considered in accordance with the scheme and the directions in the judgment.

Resultantly, the writ petition is disposed of, permitting the writ petitioner to file appropriate application seeking enhanced pension in terms of the amended scheme and the directions of the Supreme Court. If such an application is submitted, the same shall be considered by the appropriate authority of the Organization without delay.