Madras High Court
Gaurav Bandhu … vs The Secretary To Goi on 8 September, 2023
Author: M.S. Ramesh
Bench: M.S. Ramesh
WP.No.3445 of 2024 etc. (batch)
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Reserved on: Pronounced on:
28.08.2025 17.12.2025
CORAM
THE HONOURABLE MR. JUSTICE M.S. RAMESH
and
THE HONOURABLE MR. JUSTICE V.LAKSHMINARAYANAN
W.P.Nos.3445 of 2024, 31154, 31094, 31098, 31103, 30721,
31085, 31090 of 2025 & 3022 of 2019 &
WMP.Nos.34864, 34861, 34848, 34851, 34858 & 34414 of 2025
In W.P.No.3445 of 2024
Gaurav Bandhu … Petitioner
Vs.
1.The Secretary to GOI,
Department of Atomic Energy,
Anushakti Bhavan,
Chhatrapti Shivaji Maharaj Marg,
Mumbai – 400 001.
2.The General Manager,
INRP-K, Nuclear Recycle Board,
Kalpakkam – 603 102.
3.The Chief Administrative Officer,
BARC Facilities,
Kalpakkam -603 102.
4.The Registrar,
Central Administrative Tribunal,
Chennai Beach,
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WP.No.3445 of 2024 etc. (batch)
High Court Complex,
Chennai – 600 104. ... Respondents
Prayer: Petition filed under Article 226 of the Constitution of
India to issue a Writ of Certiorarified Mandamus calling for the
records relating to the order dated 08.09.2023 made in
OA.No.817 of 2021 before the learned Central Administration
Tribunal, Chennai Bench confirming the order dated 05.10.2020
made in No.28/1/2018/Admn./8391 on the file of the Secretary
to Government of India, Department of Atomic Energy, BARC,
Nuclear Recycle Board, Mumbai, the 1 st respondent herein and
quash the same subsequently, direct the respondents to permit
the petitioner to opt for Pension Scheme (G.P.F.)
For Petitioner : Mr.A.V.Arun
For Respondents
1 to 3 : Mr.K.S.Jeyaganeshan,
Senior Panel Counsel
In W.P.No.31154 of 2025
S.Alfred … Petitioner
Vs.
1.Central Administrative Tribunal,
Chennai Beach,
Represented by its Registrar,
High Court Complex,
Chennai – 600 104.
2.Union of India,
Rep. By its Secretary,
Department of Atomic Energy,
Government of India,
Mumbai.
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WP.No.3445 of 2024 etc. (batch)
3.The Chairman AEC & Secretary DAE,
Anushakthi Bhavan,
CSM Marg,
Mumbai – 400 001
4.Indira Gandhi Centre for Atomic Research,
Department of Atomic Energy,
Government of India,
Kalpakkam ... Respondents
Prayer: Petition filed under Article 226 of the Constitution of
India to issue a Writ of Certiorarified Mandamus calling for the
concerned records from the first respondent Tribunal, quash the
order of the first respondent Tribunal dated 11.10.2024 in
O.A.No.1792 of 2017 as illegal, arbitrary and contrary to law and
consequently, direct the respondents to shift the petitioner from
the Contributory Provident Fund to General Provident Fund
Scheme and pay pension from the date of his retirement viz.,
30.11.2008 and arrears of pension within the time frame
stipulated by this Court.
For Petitioner : Mr.Balan Haridas
For Respondents
2 to 4 : Mr.K.S.Jeyaganeshan,
Senior Panel Counsel
In W.P.No.3022 of 2019
P.V.Sellaperumal … Petitioner
Vs.
1.Union of India,
Rep. By its Secretary to the Government,
Department of Atomic Energy,
OYC Building, CSM Marg,
Fort, Mumbai - 1
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WP.No.3445 of 2024 etc. (batch)
2.The Director,
Indira Gandhi Centre for Atomic Research,
Kalpakkam – 603 102.
3.Central Administrative Tribunal, Madras Beach,
Represented by its Registrar,
Additional City Civil Court Buildings,
High Court Campus,
Chennai – 600 104. ... Respondents
Prayer: Petition filed under Article 226 of the Constitution of
India to issue a Writ of Certiorarified Mandamus calling for the
records and quash order dated 19.07.2018 in OA.No.795 of 2016
issued by the third respondent and consequently, quash the
order No.IGCAR/WP.No.17871 of 2023/Admn(O&M)/706 dated
21.05.2015 issued by the 2nd respondent and grant the petitioner
the movement from CPF to pension.
For Petitioner : Mr.M.Johnson Durairaj
For Respondents
1 & 2: Mr.K.S.Jeyaganeshan
Senior Panel Counsel
In W.P.No.31094 of 2025, W.P.No.31098 of 2025,
W.P.No.31103 of 2025, W.P.No.30721 of 2025, W.P.No.31085
of 2025 & W.P.No.31090 of 2025
1.Union of India,
Rep. By its Secretary,
Department of Atomic Energy,
Government of India,
Mumbai.
2.The Chairman AEC & Secretary DAE,
Anushakthi Bhavan,
CSM Marg, Mumbai – 400 001.
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WP.No.3445 of 2024 etc. (batch)
3.Indira Gandhi Centre for Atomic Research,
Department of Atomic Energy,
Government of India,
Kalpakkam, Tamil Nadu.
… Petitioners in all W.Ps.
Vs.
S.N.Raghupathy ... Respondent in W.P.No.31094 of 2025
K.Narayanan Nambisan
... Respondent in W.P.No.31098 of 2025
V.Rajendran ... Respondent in W.P.No.31103 of 2025
K.Doss ... Respondent in W.P.No.30721 of 2025
M.Venkatesan ... Respondent in W.P.No.31085 of 2025
K.Palani ... Respondent in W.P.No.31090 of 2025
Common Prayer in W.P.No.31094 of 2025, W.P.No.31098 of
2025, W.P.No.31103 of 2025, W.P.No.30721 of 2025,
W.P.No.31085 of 2025 & W.P.No.31090 of 2025: Petitions filed
under Article 226 of the Constitution of India to issue a Writ of
Certiorari calling for the records pertaining to the impugned
orders dated 11.10.2024 in O.A.No.1791 of 2017, O.A.No.1822 of
2017, O.A.No.1789 of 2017, O.A.No.1823 of 2017, O.A.No.1788
of 2017 & O.A.No.1824 of 2017 passed by the learned Central
Administrative Tribunal, Chennai and quash the same.
For Petitioners
in 6 W.Ps. : Mr.Venkatesan
For Respondents
1&2
in 6 W.Ps. : Mr.Balan Haridas
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WP.No.3445 of 2024 etc. (batch)
COMMON ORDER
(Judgment of the Court was made by V.LAKSHMINARAYANAN,J.) Since the issue raised in all writ petitions are common, we clubbed the writ petitions together and heard the counsel.
2. For the sake of convenience, the parties shall be referred to as Writ Petitioners/employers and respondents/employees.
3. Indira Gandhi Centre for Atomic Research (hereinafter referred to as ‘IGCAR’), Kalpakkam. Chennai has four categories of employees. They are
(i) Scientific;
(ii) Technical;
(iii) Auxiliary; and
(iv) Administration
4. As per the Office Memorandum dated 17.04.1964 and 17.01.1967, technical employees were covered under the pension scheme. On confirmation, they were entitled to exercise an 6/31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/12/2025 08:01:12 pm ) WP.No.3445 of 2024 etc. (batch) option either to be retained in the Contributory Provident Fund (hereinafter referred to as ‘CPF’) scheme or to switch over to the Pension Scheme (hereinafter referred to as ‘GPF’). In terms of the then prevailing office memorandum, if no specific option was submitted by the technical employees, they were deemed to have opted for GPF pension scheme. Applicants before the Tribunal had opted to be covered under the CPF Scheme.
5. The employer issued another Office Memorandum on 12.10.1992 permitting one more option to switch over be exercised by the technical employees, provided, they had not completed 20 years of service as on 01.08.1992. Subsequently, another Office Memorandum was issued on 23.07.1996. In terms of this Office Memorandum, the employer informed all the technical employees, who had exercised their option at the time of confirmation of their service, that they can opt again whether to switch over from GPF to CPF scheme. The said Office Memorandum is extracted as hereunder:
“The undersigned is directed to refer to this Department’s OM.. dated 12.10.1992 on the subject mentioned above and to say that the Scheme of Pensionary/Terminal benefits for the 7/31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/12/2025 08:01:12 pm ) WP.No.3445 of 2024 etc. (batch) Scientific and Technical Personnel hereinafter referred to as S&T Personnel, working in the Department of Electronics, Department of Atomic Energy and Department of Space has been further reviewed by the Government in consultation with the several Departments. As a result of the review, it has been decided to mentioned Status Quo ante, as prevailing prior to the issue of above mentioned orders, in respect of the pensionary/terminal benefits admissible to Scientific and Technical personnel in the 3 Departments who were in service as on 01.08.1992. They will continue to be governed in the matter of their pensionary/Terminal benefits by the orders issued by the respective Departments from time to time.
2.In the case of S&T Personnel in the 3 Departments who joined service on or after 01.08.1992, it has been decided to follow the uniform policy as enumerated below:
i) All S&T Personnel Joining Department of Atomic Energy, Department of Space and Department of Electronics and such other Scientific Departments as have adopted the system prevailing in the Department of Atomic Energy will initially be appointed in CPF Scheme.
ii) The S&T Personnel will have one option to be exercised any time but not later than 8/31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/12/2025 08:01:12 pm ) WP.No.3445 of 2024 etc. (batch) completion of 20 years qualifying service to switch-over from CPF to Pension Scheme or to retain the CPF Scheme as they may wish.
iii) Those who do not exercise any option within the specified period will be deemed to have opted for switch over to Pension Scheme.
iv) The option once exercised will be final.
Thus changeover from Pension Scheme to CPF Scheme is not permitted.
3. The S&T Personnel of these Department who were in service as on 01.08.1992 and have since retired from service after exercising an option in terms of para 3 of the OM dated 12.10.1992 may exercise a fresh option in accordance with the orders applicable in the respective Departments or referred in para 1 above, within a period of 6 months. The pensionary/Terminal benefits may be recalculated in their case in the light of such fresh option.
4. The Department of Atomic Energy etc. are requested to bring these order to the notice of all S&T Personnel working under them.”
6. Yet again another Office Memorandum was issued on 12.10.2000. As per this Office Memorandum, the employer 9/31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/12/2025 08:01:12 pm ) WP.No.3445 of 2024 etc. (batch) decided to extend one more option to all technical personnel of the Department of Atomic Energy to opt for switch-over to GPF as a special case. The eligibility conditions that were imposed under the said Office Memorandum are as follows:
(i) They should be technical personnel;
(ii) They should have joined service prior to 01.08.1992;
(iii) They should not have completed 20 years of service; and
(iv) They should be in CPF scheme.
7. S.N.Raghupathy (Respondent in W.P.No.31094 of 2025), K.Narayanan Nambisan (Respondent in W.P.No.31098 of 2025), V.Rajendran (Respondent in W.P.No.31103 of 2025), K.Doss (Respondent in W.P.No.30721 of 2025), M.Venkatesan (Respondent in W.P.No.31085 of 2025), K.Palani (Respondent in W.P.No.31090 of 2025, Gaurav Bandhu (Petitioner in W.P.No.3445 of 2024) and P.V.Sellaperumal (Petitioner in W.P.No.3022 of 2019) opted to switch-over to GPF. The option for switch-over should have been exercised within six months from the date of 12.10.2000. Within the time granted, the aforesaid persons opted to switch-over to the GPF scheme. The same were rejected by orders dated 21.05.2015 and 02.06.2015 holding 10/31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/12/2025 08:01:12 pm ) WP.No.3445 of 2024 etc. (batch) that they are not eligible for switching-over from CPF to GPF scheme. Aggrieved by the same, they preferred an appeal to the Chairman, Atomic Energy Commission at Bombay.
8. Pursuant to a direction passed by the Central Administrative Tribunal (hereinafter referred to as ‘CAT’) to consider and pass a reasoned order, the appeal memorandums were taken up by the second petitioner. After examining the appeals, the Chairman, Atomic Energy Commission, came to a conclusion that no provision exists to grant one more option to the employees to switch-over to GPF from CPF and consequently, rejected the appeal. The employees approached the CAT impugning the original order of rejection as well as the appellate order.
9. By the impugned orders, insofar as the respondents in W.P.No.30721 of 2025, W.P.No.31090 of 2025, W.P.No.31094 of 2025, W.P.No.31098 of 2025, W.P.No.31085 of 2025 and W.P.No.31103 of 2025 are concerned, the CAT came to a conclusion that the issue has been concluded by a judgment of this Court in P.V.Sellapuramal v. Union of India and Others 11/31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/12/2025 08:01:12 pm ) WP.No.3445 of 2024 etc. (batch) in W.P.No.17871 of 2013 dated 03.11.2014 and consequently, allowed the application. It directed the writ petitioners to shift the employees from CPF to GPF and commence pension payments from the date of retirement including arrears. However, it did not grant interest for the said arrears. It fixed a period of three months from the date of receipt of the order for completing the said exercise.
10. Challenging the same, W.P.No.30721 of 2025, W.P.No.31090 of 2025, W.P.No.31094 of 2025, W.P.No.31098 of 2025, W.P.No.31085 of 2025 and W.P.No.31103 of 2025 were filed.
11. Insofar as W.P.No.31154 of 2025 is concerned, the CAT dismissed the application observing that Office Memorandum dated 12.10.2000 does not apply to the applicant, as he failed to exercise his option within the stipulated time, against which W.P.No.31154 of 2025 has been filed.
12. Insofar as W.P.No.3022 of 2019 is concerned, the CAT disposed of the application with the observation that as the relief 12/31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/12/2025 08:01:12 pm ) WP.No.3445 of 2024 etc. (batch) sought by the application would squarely depend on the view to be taken by the Court, which would inevitably be based on the interpretation of its own order, there is nothing for the Tribunal to adjudicate. Against the said order, W.P.No.3022 of 2019 has been presented.
13. Insofar as W.P.No.3445 of 2024 is concerned, the CAT dismissed the application stating that the issue involved in the original application is no more res integra and is squarely covered and there is no merit in the case of the applicant. Against the said order, W.P.No.3445 of 2024 has been filed.
14. At the outset, we have to remind ourselves that we are not sitting on appeal against the order of the CAT. A writ of Certiorari is not in the nature of an appeal but only a visitorial or supervisory jurisdiction exercised by this Court. We are concerned with the decision making process rather with the decision itself. However, for our satisfaction, we went through the records including the judgments of this court in B.Sundaramurthy v. Union of India and Others, W.P.No.29371 of 2008 dated 02.11.2011 and P.V.Sellaperumal’s case, on which reliance has been placed by the Tribunal.
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15. P.V.Sellaperumal’s case arose at the instance of the petitioner in W.P.No.3022 of 2019. He also sought switch-over from CPF to GPF scheme. He pleaded that he had not completed 20 years of service and had not opted to switch over. Taking advantage of the Office Memorandum dated 23.07.1996 referred to supra, the petitioner submitted an option for switch over on 12.12.2001. The application was rejected on 26.04.2001 on the ground that there is no provision for exercising the second option for the employees, who have completed 20 years of service as on 23.07.1996, to switch over. Another circular had been issued on 05.02.2001. This also contemplated a change over to GPF for scientific officers, who had joined department prior to 01.08.1992. The petitioner therein gave one more representation on 06.02.2006 requesting extension of the option. He followed it up with 11.02.2007. As none of these were considered, they approached CAT by way of Original Application seeking for direction. CAT, in the P.V.Sellaperumal’s case, held that as the petitioner had not exercised his option in time, the order passed by the Department deserved to be upheld.
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16. Challenging the said order, the employee moved this Court. This Court, after hearing both sides, came to the following conclusion:
“8. We have examined all facts of the case placed before us and considered the submissions advanced by either side. We find that the Assistant Administrative Officer (PI) Department of Atomic Energy has rejected the option dated 12.12.2000 of the petitioner for switch over from CPF to pension scheme, on 26.04.2001. Thus the contention of the respondents that no option was exercised by the petitioner before 27.11.2006 is contrary to the facts. Admittedly, the petitioner had not completed 20 years of qualifying service as on 1.8.1992 in view of the admitted fact that the petitioner joined service only on 6.2.1973. Thus the petitioner was entitled to make option pursuant to the office memorandum dated 12.10.2000. Accordingly, the option was exercised by him on 12.12.2000 which was duly considered and rejected by the authorities on 26.4.2001. Thus the subsequent representations and applications of subsequent memos are not relevant in the case on hand.
9. The rejection of the petitioner’s option by communication dated 26.04.2001 as afore-stated was misplaced and unsustainable. If the petitioner 15/31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/12/2025 08:01:12 pm ) WP.No.3445 of 2024 etc. (batch) had completed 20 years of service after 1.8.1992, he was eligible to exercise his option pursuant to the office memorandum dated 12.10.2000.
Therefore, the order dated 13.11.2012 passed by the Central Administrative Tribunal is quashed. The respondents are directed to consider the case of the petitioner to switch over from the CPF to pension scheme if the petitioner is otherwise eligible for the same and pass appropriate orders accordingly.
10. Resultantly, this writ petition is allowed. No costs.”
17. A perusal of the aforesaid paragraphs shows that the employees, who had not completed 20 years of qualifying service as on 01.08.1992 would be entitled to make an option for shifting as per the Office Memorandum dated 12.10.2000. If that option had been exercised, then, the request cannot be rejected. Hence, the Office Memorandum dated 12.10.2000 would have to be interpreted in order to conclude whether the respondents are entitled to the said benefit or not. In terms of the Office Memorandum dated 12.10.2000, a technical employee of the department, who had joined service before 01.08.1992 but had not completed 20 years of qualifying service as on 23.07.1996 16/31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/12/2025 08:01:12 pm ) WP.No.3445 of 2024 etc. (batch) can exercise his option within six months from the date of the Office Memorandum. The last date being 11.04.2001.
18. The tabular column extracted below would show that the employees had exercised their option on 12.12.2000 i.e., to say two months after the issuance of office memorandum and before the expiry date of 11.04.2001. It is not in dispute that all of them are in technical posts.
W.P. Employees / Whether the Whether Whether the Whether the Validity of the
No. Petitioners serviceman is the serviceman serviceman impugned order
a technical servicema completed exercised the
employee n joined twenty years option to
service of service as switch over
prior to on to GPF
1.8.1992 23.7.1996? within six-
months from
12.10.2000
i.e., on or
before
11.4.2001?
30721 K.Doss Joined as Yes, the No, the Yes, the The respondent
of helper-B on employee employee did option was has met all four
2025 7.11.1973 joined on not complete exercised on criteria of the
and 7.11.1973 20 years of 12.12.2000 OM. Hence, he
subsequently, service as of qualifies to
confirmed in 23.7.1996 as switch over from
the technical he was CPF to GPF as
category as confirmed in held in the
Tradesman/A the impugned order.
w.e.f technical Accordingly, the
1.11.1982 post only writ petition
w.e.f. challenging the
1.11.1982 same is liable to
be dismissed.
31085 Venkatesan Joined as Yes, the The Yes, the Since the
of helper-B on employee employee option was respondent has
2025 17.8.1973 at joined on completed 20 exercised on failed to meet the
IGCAR; 17.08.197 years of 12.12.2000 third criterion,
confirmed as 3 service as on the impugned
tradesman/A 23.07.1996 order is liable to
in the as he was be set aside as it
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technical post confirmed in has computed 20
with effect the technical years of
from 1.5.1976 post w.e.f qualifying service
1.5.1976 as on 1.8.1992
instead of the
right cut-off date
as 23.7.1996.
(the employee
failed to meet the
criterion by a
span of over
than 2.5 months)
K.Palani Joined as Yes, the No, the Yes, the The respondent
31090 helper-B on employee employee did option was has met all four
of 7.11.1973 joined on not complete exercised on criteria of the
2025 and 7.11.1973 20 years of 12.12.2000 OM. Hence, he
subsequently, service as of qualifies to
confirmed in 23.7.1996 as switch over from
the technical he was CPF to GPF as
category as confirmed in held in the
draughtsman the impugned order.
/A w.e.f technical Accordingly, the
1.9.1989 post only writ petition
w.e.f. challenging the
1.9.1989 same is liable to
be dismissed.
31094 S.N. Joined as Yes, the No, the Yes, the The respondent
of Ragupathy Tradesman-C employee employee did option was has met all four
2025 on 1.7.1973 joined on not complete exercised on criteria of the
and 1.7.1973 20 years of 12.12.2000 OM. Hence, he
confirmed in service as of qualifies to
the technical 23.7.1996 as switch over CPF
category w.e.f he was to GPF as held in
1.3.1978 confirmed in the impugned
the order.
technical Accordingly, the
post only writ petition
w.e.f. challenging the
1.3.1978 same is liable to
be dismissed.
31098 K.Narayanan Joined as Yes, the No, the Yes, the The respondent
of Nambisan Tradesman-C employee employee did option was has met all four
2025 on 26.9.1973 joined on not complete exercised on criteria of the
and 26.9.1973 20 years of 12.12.2000 OM. Hence, he
confirmed in service as of qualifies to
the technical 23.7.1996 as switch over CPF
category w.e.f he was to GPF as held in
26.9.1978 confirmed in the impugned
the order.
technical Accordingly, the
post only writ petition
w.e.f. challenging the
26.9.1978 same is liable to
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WP.No.3445 of 2024 etc. (batch)
be dismissed.
31103 V.Rajendran Joined as Yes, the No, the Yes, the The respondent
of Draughtsman employee employee did option was has met all four
2025 -A on joined on not complete exercised on criteria of the
10.9.1973 26.9.1973 20 years of 12.12.2000 OM. Hence, he
and service as of qualifies to
confirmed in 23.7.1996 as switch over CPF
the technical he was to GPF as held in
category w.e.f confirmed in the impugned
20.1.1982 the order.
technical Accordingly, the
post only writ petition
w.e.f. challenging the
20.1.1982 same is liable to
be dismissed.
19. We have to point out here that S.N.Raghupathy, K.Narayanan Nambisan, V.Rajendran, K.Palani and K.Doss, the respondents in W.P.No.31094 of 2025, W.P.No.31098 of 2025, W.P.No.31103 of 2025, W.P.No.31090 of 2025 and W.P.No.30721 of 2025 were the petitioners 2, 6, 8, 9 and 10 respectively in W.P.No.21569 of 2013. Similarly the petitioner in W.P.No.3022 of 2019 was the petitioner in W.P.No.17871 of 2013. The petitions were allowed on 03.11.2014. In that writ petition too, in paragraph 8 of the order this court had held that Mr.P.V.Sella Perumal would be entitled to make an option pursuant to the Office Memorandum dated 12.10.2000. It was found that if the petitioner had not completed 20 years of service as on 01.08.1992, he would be eligible to exercise his option 19/31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/12/2025 08:01:12 pm ) WP.No.3445 of 2024 etc. (batch) pursuant to the Office Memorandum dated 12.10.2000. Consequently, this Court quashed the order of the Tribunal which had rejected his claim.
20. When a Division Bench of this Court had conclusively found that the petitioners are entitled to exercise their option, finding to the contrary by the writ petitioners in the impugned orders, set aside by the CAT, cannot be sustained even for a moment. After having conclusively found that the petitioners therein are entitled to exercise their option, this Court directed the respondents only to examine the case of each of the petitioners, since the date of representation made by them, had not been produced before the court. In other words, the court had called upon the respondents to verify, if the petitioners in W.P.No.21569 of 2013 had given their representations after 12.10.2000 and before 11.04.2001.
21. Similarly, insofar as Sellaperumal is concerned, the court did not permit the employer to reopen the issue concluded by it. Yet by the orders impugned before the Tribunal, they have denied the benefit granted to the petitioner by this Court. 20/31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/12/2025 08:01:12 pm ) WP.No.3445 of 2024 etc. (batch)
22. When the finding of the court is clear in paragraph 8, the attempt by the writ petitioners in holding that the employees are not entitled to shift to GPF is certainly ultra vires. The executive, in terms of Article 261 of the Constitution of India, should give full faith and credit to the orders passed by a judicial authority in a judicial proceedings. Concluded issues cannot be reopened all over again. If the writ petitioners felt aggrieved by the orders passed in W.P.No.21569 of 2013 and W.P.No.17871 of 2013, the remedy is to challenge the said order before the Supreme Court. That not having been done, the view taken by the Tribunal that the issue had been concluded by this Court is certainly one without any blemish.
23. Insofar as the respondent in W.P.No.31085 of 2025 is concerned, he had joined the department as a helper-B on 17.08.1973. He was confirmed in the technical post with effect from 01.05.1976. By this fact, he would have completed 20 years of service as on 23.07.1996. A similar situation arose before the Supreme Court in University of Delhi v. Shashi kiran and Others, (2022) 15 SCC 325. Speaking for the bench consisting 21/31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/12/2025 08:01:12 pm ) WP.No.3445 of 2024 etc. (batch) of himself and Justice Vineet Saran, Justice U.U.Lalit (As his Lordship then was) permitted the petitioners, who have failed to exercise their option within a time frame, to exercise it after the cut off date, as rejecting the same would be discriminatory, since similarly situated persons had been allowed to switch over.
24. The case presented before the Supreme Court in Shashi Kiran’s case cited supra also relates to the situation of shifting of employees from CPF to GPF. Like in the present situation, the University had given several options to employees for switching over from CPF to GPF. The time limit was not strictly adhered to but extended on several occasions. Three sets of cases were presented initially before the Delhi Court. They were
(i) R.N.Veermani batch,
(ii) N.C.Bakshi batch, and
(iii) Shashi Kiran batch
25. In the first two cases, the court found that the employees did not exercise their option or did so within authorised extension. Thereby, they had validly switched over 22/31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/12/2025 08:01:12 pm ) WP.No.3445 of 2024 etc. (batch) from CPF to GPF. The third case related to employees, who sought to reverse their option post a deadline. The Division Bench of the Delhi Court, in all the three batches, allowed the switch over from CPF to GPF. In the last two cases, the Supreme Court upheld the view of the Delhi High Court granting relief to the employees. Insofar as Shashi Kiran batch is concerned, the court held that if they were to be denied the benefit, it would lead to unequal treatment for similarly placed persons and thereby, violating the provisions of Article 14 of the Constitution of India. This case establishes conclusively that differential treatment among employees in the same category, violates principles of Article 14. In the light of the view taken by the Supreme Court in Shashi Kiran’s case, we are not persuaded to apply the verdict in B.Sundaramurthy v. Union of India and Others, W.P.No.29371 of 2008 dated 02.11.2011.
26. The Supreme Court has consistently laid down that normally the rule is that when a particular set of employees are given relief by the court, all other identically situated persons need to be treated alike by extending that benefit. Not doing so, would amount to discrimination and would be violative of Article 23/31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/12/2025 08:01:12 pm ) WP.No.3445 of 2024 etc. (batch) 14 of the Constitution of India. This principle, the court held, needs to be applied in service matters more emphatically as service jurisprudence postulates that all similarly situated persons need to be treated similarly.
27. This view has been recently reiterated in Suprita Chandel v. Union of India, 2024 SCC OnLine SC 3664. The bench held that where a citizen aggrieved by an action of the Government Department has approached the court and obtained a declaration of law in his or her favour, all other similarly situated persons ought to be extended the benefit without a need for them to go to the Court. Once a declaration of law was granted in favour of the employees, W.P.No.21569 of 2013 and W.P.No.17871 of 2013 both dated 03.11.2014, the respondents ought not to have treated the employees in a dissimilar fashion.
28. We refer to the judgment in Shashi Kiran’s case for yet another purpose also. The Supreme Court, in that case, held that financial ramifications of the respondents cannot be a ground to deny pensionary benefits. We have to remind ourselves that pension is a right and not a bounty. Any action of 24/31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/12/2025 08:01:12 pm ) WP.No.3445 of 2024 etc. (batch) the authorities having the effect of diluting or depriving the said right has to be construed restrictively. In case, ambiguity exists, it should be interpreted in favour of the employees concerned.
29. Insofar as W.P.No.3445 of 2024 is concerned, the writ petitioner pleaded that earlier this court in B.Sundaramurthy’s case dated 02.11.2011 had held that if the petitioner has exercised an option, after the time granted in the original application, then such a person is not entitled to make a claim. He stated that the order passed in B.Sundaramurthy’s case found acceptance before the Supreme Court with the dismissal of Special Leave Petition on 18.10.2013.
30. In matters of pension where there is an ambiguity, benefit should be given to the employee. The respondents herein had successfully agitated their case before this Court in W.P.No.21569 of 2013 dated 03.11.2024 and Mr.Sellaperumal obtained an order in his favour in W.P.No.17871 of 2013 dated 03.11.2014. Sundaramurthy’s case cannot be used as a precedent to deny benefits to the respondents in W.P.No.31094 of 2025, W.P.No.31098 of 2025, W.P.No.31103 of 2025, 25/31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/12/2025 08:01:12 pm ) WP.No.3445 of 2024 etc. (batch) W.P.No.31090 of 2025 and W.P.No.30721 of 2025 and Mr.P.V.Sellaperumal because they have an order in their favour.
31. The proper procedure, when an order is perceived to be incorrect, is not to ignore it and stick to the stand initially taken. The writ petitioner had an option to challenge it by way of an appeal. They could have at least applied for review before the same Court seeking review of the order passed on 03.11.2024 in both writ petitions. They did not do so. If we accept the order passed by the petitioners which, in our view, has been rightly set aside by the Tribunal, then it will undermine the integrity of the judicial process and the administration of the justice itself.
32. An order passed by the court must be implemented as directed unless and until, it is set aside or modified by higher judicial forum. Hence, we are not persuaded to hold that Sundaramurthy’s case would apply to the facts of the present case. At the risk of repetition, we should point out that the writ petitioners had suffered two orders on 03.11.2014 and had not challenged the order. Unless and until, the order is set aside, it has to be given effect to.
26/31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/12/2025 08:01:12 pm ) WP.No.3445 of 2024 etc. (batch)
33. The extracted portion of the order points out that the orders of the CAT impugned therein were not set aside calling upon the writ petitioners to do a denovo exercise. It was set aside for a specific purpose keeping in mind the direction already issued. However, taking advantage of the observations made by the Court, the petitioners have literally taken away benefit granted under the order. Hence, on the ground of maintaining the integrity of judicial process and thereby administration of justice itself, we are not able to agree with the submission of the petitioners/employers.
34. The petitioners in W.P.No.3445 of 2024 and W.P.No.31154 of 2025, though have exercised their option belatedly, as they are similarly situated as other employees, applying the judgment of the Supreme Court in University of Delhi v. Shashi kiran and Others, (2022) 15 SCC, the order of the Tribunal has to be set aside.
35. In the light of the above discussion, we do not find any reason to take a different view than that has been taken by the CAT, insofar as W.P.No.31094 of 2025, W.P.No.31098 of 2025, 27/31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/12/2025 08:01:12 pm ) WP.No.3445 of 2024 etc. (batch) W.P.No.31103 of 2025, W.P.No.30721 of 2025, W.P.No.31085 of 2025 & W.P.No.31090 of 2025 are concerned, and accordingly, they are dismissed. Insofar as W.P.No.3022 of 2019, W.P.No.3445 of 2024 and W.P.No.31154 of 2025 are concerned, the writ petitions are allowed. No costs. Consequently, the connected miscellaneous petitions are closed.
36. The direction given by the tribunal shall be complied with, within a period of three months from the date of receipt of a copy of this Order.
(M.S.R., J) (V.L.N., J)
17.12.2025
nl
Neutral Citation : Yes /No
Index : Yes
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WP.No.3445 of 2024 etc. (batch)
To
1.The Secretary to GOI,
Department of Atomic Energy,
Anushakti Bhavan,
Chhatrapti Shivaji Maharaj Marg,
Mumbai – 400 001.
2.The General Manager,
INRP-K, Nuclear Recycle Board,
Kalpakkam – 603 102.
3.The Chief Administrative Officer,
BARC Facilities, Kalpakkam -603 102.
4.The Registrar,
Central Administrative Tribunal,
Chennai Beach, High Court Complex,
Chennai – 600 104.
29/31
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WP.No.3445 of 2024 etc. (batch)
M.S.RAMESH, J.
and
V.LAKSHMINARAYANAN, J.
nl
W.P.Nos.3445 of 2024, 31154, 31094, 31098, 31103, 30721, 31085, 31090 of 2025 & 3022 of 2019 17.12.2025 30/31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/12/2025 08:01:12 pm ) WP.No.3445 of 2024 etc. (batch) 31/31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/12/2025 08:01:12 pm )