Tribunals and CommissionsSingle Bench(2020) 03 CAT CK 0002

Parveen Kumar And Others vs Govt. Of N.C.T, Delhi And Others

Central Administrative Tribunal · Decided on 4 March 2020

HON’BLE JUDGES
Aradhana Johri, Member (A)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 3297 Of 2018

AI Structured Summary

Not yet generated for this judgment

Judgment

214 paragraphs · 859 words

Aradhana Johri, Member (A)

1.

Mr Ranjit Sharma, learned counsel appeared for the applicants. Mr H D Sharma, learned counsel appeared for respondents.

2.

This OA has been filed by the applicants, who are 31 in number, for granting of benefits of old pension scheme along with GPF and other consequential benefits. The applicants have challenged Maulana Azad Medical College, Government of NCT of Delhi order no. F26/01/03/Misc/mc/E-I/11490 dated 26.05.2017 (Annexure A1), by which it was communicated that the National Pension Scheme is applicable/mandatory for all recruits joining the service on or after 01.01.2004. The applicants have filed a table ( Annexure A2) which gives the status of their date of selection, date of acceptance and date of joining, which is reproduced below:-

Sl No

Name & Date of Birth

Post

Date of selection Letter

Date of acceptance

Date of joining

1

Kuldeep (01/01/1978)

Safai Karamchari

11/12/2003

15/12/2003

18/12/2003 (GPF)

2

Phool Singh (23/06/1978)

Safai Karamchari

11/12/2003

13/12/2003

31/12/2003 (GPF)

3

Parveen Kumar (05/04/1977)

Chowkidar

11/12/2003

13/12/2003

02/01/2004

4

Bhupender Patuna (16/06/1984)

Lab Assistant

13/12/2003

15/12/2003

02/01/2004

5

Sudesh (03/09/1974)

Safai Karamchari

11/12/2003

15/12/2003

02/01/2004

6

Raj Kumar-I (01/06/1976)

Safai Karamchari

11/12/2003

15/12/2003

02/01/2004

7

Sunil Kumar-II (13/08/1979)

Safai Karamchari

11/12/2003

13/12/2003

02/01/2004

8

Vijay Kumar (10/08/1981)

Safai Karamchari

11/12/2003

13/12/2003

02/01/2004

9

Manoj (22/05/1981)

Safai Karamchari

11/12/2003

13/12/2003

02/01/2004

10

Rajeshwari (10/06/1971)

Safai Karamchar

11/12/2003

13/12/2003

03/01/2004

11

Guddi Devi (04/12/1970)

Safai Karamchari

11/12/2003

13/12/2003

05/01/2004

12

Rajkumari (20/08/1973)

Safai Karamchari

11/12/2003

15/12/2003

05/01/2004

13

Puran Chand (08/10/1976)

Safai Karamchari

11/12/2003

15/12/2003

05/01/2004

14

Babita (01/01/1979)

Safai Karamchari

11/12/2003

13/12/2003

05/01/2004

15

Harvir Singh (01/05/1978)

Chowkidar

11/12/2003

15/12/2003

06/01/2004

16

Anil Kumar-I (13/04/1979)

Safai Karamchari

11/12/2003

15/12/2003

06/01/2004

17

Imam Raza Khan (01/04/1980)

Chowkidar

11/12/2003

13/12/2003

06/01/2004

18

Sushil Kumar-I (28/07/1982)

Safai Karamchari

11/12/2003

15/12/2003

06/01/2004

19

Rajesh (12/06/1972)

Safai Karamchari

11/12/2003

15/12/2003

07/01/2004

20

Ajender (03/09/1972)

Attendant

13/12/2003

15/12/2003

07/01/2004

21

Usha Devi (05/03/1974)

Safai Karamchari

11/12/2003

15/12/2003

07/01/2004

22

Vinod Kumar-II (01/07/1974)

Safai Karamchari

11/12/2003

15/12/2003

07/01/2004

23

Rajkumar-II (01/07/1977)

Safai Karamchari

11/12/2003

15/12/2003

07/01/2004

24

Neeraj Kumar (05/09/1978)

Attendant

13/12/2003

15/12/2003

07/01/2004

25

Jaideep Beniwal (05/11/1970)

Chowkidar

11/12/2003

13/12/2003

08/01/2004

26

Randhir Singh (06/01/1980)

Safai Karamchari

11/12/2003

15/12/2003

08/01/2004

27

Ashu (11/12/1981)

Safai Karamchari

11/12/2003

15/12/2003

09/01/2004

28

Neetu Singh (27/12/1982)

Safai Karamchari

11/12/2003

13/12/2003

09/01/2004

29

Aman Sharma (01/06/1984)

Attendant

13/12/2003

19/12/2003

09/01/2004

30

Rishi Kumar (24/07/1974)

Safai Karamchari

11/12/2003

15/12/2003

15/01/2004

31

Niranjan Singh (04/02/1980)

Attendant

13/12/2003

16/12/2003

15/01/2004

32

Anil Kumar-II (06/05/1972)

Safai Karamchari

11/12/2003

15/12/2003

09/02/2004

33

Vinod Kumar

Safai Karamchari

11/12/2003

15/12/2003

09/01/2004

3.

It is clear from the said table that the date of selection and date of acceptance of 33 persons mentioned in the list is before 01.01.2004. Two of the persons mentioned in the list-Mr Kuldeep and Mr Phool Singh, appearing at serial no. 1 & 2, had joined before 01.01.2004 and they have accordingly been given benefit of GPF. The remaining persons in the list have all joined in the month of January, 2004 except for serial no. 32, Mr Anil Kumar-II, who has joined in the month of February, 2004.

4.

Learned counsel for the applicant has filed recent OM No. 57/04/2019-P&PW(B) dated 17.02.2020 of Department of Pension & PW, Govt. of India. Vide this OM, clarification has now been given regarding coverage under CCS (Pension) Rules 1972. The subject of the OM reads:-Coverage under Central Civil Services (Pension) Rules, 1972, in place of National Pension System, of those Central Government employees whose selection for appointment was finalized before 01.01.2004 but who joined Government service on or after 01.01.2004.

5.

The relevant clauses of the OM read as follows:-

"4. The matter has been examined in consultation with the Department of Personnel & Training, Department of Expenditure and Department of Legal Affairs in the light of the various representations/references and decisions of the Courts in this regard. It has been decided that in all cases where the results for recruitment were declared before 01.01.2004 against vacancies occurring on or before 31.12.2003, the candidates declared successful for recruitment shall be eligible for coverage under the CCS(Pension) Rules, 1972. Accordingly, such Government servants who were declared successful for recruitment in the results declared on or before 31.12.2003 against vacancies occurring before 01.01.2004 and are covered under the National Pension System on joining service on or after 01.01.2004, may be given a one-time option to be covered under the CCS(Pension) Rules, 1972. This option may be exercised by the concerned Government servants latest by 31.05.2020.

5.

Those Government servants who are eligible to exercise option in accordance with para-4 above, but who do not exercise this option by the stipulated date, shall continue to be covered by the National Pension System.

6.

The option once exercised shall be final."

5.

Learned counsel for respondents agrees that applicants of this OA are covered by the aforementioned OM. Accordingly, it is directed that the applicants are at liberty to give the option as indicated in the said OM and on receipt of their option, the respondents shall process it in light of this OM within the time line given. This OA is disposed of accordingly. No order as to costs.