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Judgment
NAVIN CHAWLA, J. (ORAL)
CM APPL. 56860/2025 (Exemption)
Allowed, subject to all just exceptions.
W.P.(C) 13877/2025 & CM APPL. 56859/2025
This petition has been filed challenging the Order dated 22.04.2025 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the ‘Tribunal’) in O.A. No. 448/2023, titled Kripanand Narwaria v. Union of India and Ors., whereby the learned Tribunal allowed the said O.A. filed by the respondents herein with the following directions:
“10.In view of aforesaid, both the OAs are hereby allowed with the following observations:-
(i)The applicant will be treated as beneficiary under GPF cum Pension Scheme.
(ii)The respondents may recoup the CPF with 8% simple interest per annum, and thereafter pass an appropriate order extending the coverage of the applicant under the GPF-cum-Pension Scheme
(iii)This exercise shall be completed within eight weeks from the date of receipt of a certified copy of this Order.”
The challenge raised by the petitioners is now covered by our Judgment dated 02.09.2025 passed in a batch of petitions, including W.P.(C) 3172/2019, titled Bharti Bahuguna v. Kendriya Vidyalaya Sangathan & Ors., 2025:DHC:7629-DB.
In view thereof, we find no merit in the present petition. The same is, accordingly, dismissed. The pending application is also disposed of as infructuous.