Kerala High Court

M.Salahudin vs Union Of India (Uoi) on 12 April, 2023

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
         Wednesday, the 12th day of April 2023 / 22nd Chaithra, 1945
                            WP(C) NO. 9358 OF 2023
PETITIONERS:

  1. M.SALAHUDIN, AGED 67 YEARS JASEEM MANZIL, VELITHARA VILIKAM
     AMARAVILA P. O -695122, THIRUVANATHAPURAM, PPO NO KRTVM 00084669
  2. A.WILFRED, AGED 70 YEARS NBRA 40 A, TC 25/1651, DONUM DEI NETHAJI
     BOSE ROAD, NATHENCODE, KOWDIAR . P.O, TRIVANDRUM-695003, PPO NO
     84704
  3. A.ROLYTHON PERIERA , AGED 76 YEARS TC13/422 , MRA 219 MOOLAVILAKAM,
     VANCHIYOOR, TRIVANRUM -695035 PPO NOKRTVM 85547
  4. K.MOHANAN , AGED 71 YEARS TC 69/393, THAILATTATHIL VEEDU,
     KAMALESAWRAM, MANACADU P.O, THIRUVANANTHAPURAM-695009 PPO NOKRTVM
     84429
  5. V.S.MONY, AGED 71 YEARS MAALA BHAVAN, 24/352, PLANTHOPPU
     LANE,KAWDIAR . P.O, THIRUVANANTHAPURAM -695003. PPO NO KR TVM
     00084756
  6. SASIDHARAN NAIR. V , AGED 72 YEARS AGE 72 YEARS ,CATHRILAA BHAVAN,
     EDAGRAMAM, TRIVANDRUM-695002 PPO NO KRTVM 00084702
  7. DEVAPALAN. A, AGED 74 YEARS KARTHIKA, UDIYANKULAGARA, CHENGAL,
     VATTAVILA .P.O , TRIVANDRUM-695017. PPO NO KRTVM 00084674
  8. RAMASWAMY. J, AGED 70 YEARS TC 42/21/2 ,SKRA 163, SREEVARAHAM,
     MANACADU. P.O, TRIVANDRUM. 695009. PPO NO KRTVM 00085540
  9. RAVINDRAN.S , AGED 69 YEARS TC 79/1902, GATDENIA, KARIKKAKOM, BEACH
     P.O -695007. PPO NO 85279
 10. V. JAYAKUMAR, AGED 68 YEARS SOHBA NIVAS NEAR L.P.SCHOOL MANVILA,
     KULATHOOR P.O THIRUVANANTHAPURAM - , PPO NO KRTVM 00085330, PIN -
     695583
 11. P. KRISHNAKUTTY NAIR, AGED 76 YEARS UTHARAM, PARAMBUKONAM ROAD,
     MUTTAMMODU, NARUVA MOODU, TRIVANDRUM,-695020, PPO NO KRTVM 000 84862
 12. S.R.JAGADEESAN, AGED 71 YEARS PADMA PRIYA, AKKANATHAKARA, KALLAMADA,
     MAVELIKKARA P. O - 690110, PPO NO KRTVM 00084828
 13. YOHANNAN.P, AGED 75 YEARS TC 34/643, VETTUKAD, BEACH P.O,
     THIRUVANANTHAPURAM- 695007, PPO NOKRTVM 00084641.
 14. B. STELLUS, AGED 71 YEARS T.C 33/396, VETTUCADU, TITTANIUM.P.O,
     THIRUVANANTHAPURAM -695021, PPO NO.KRTVM 84610.
 15. K.KRISHNANTHAMPI, AGED 71 YEARS HOUSE NO 7,CROSS 'A', BHAGAT SING
     ROAD, PETTAH P. O, TRIVANDRUM - 695024, PPO NO.KRTVM 00085574.
 16. N.CHADRA SEKHARAN NAIR, AGED 71 YEARS PORANAMI, THANVIKKAVILA,
     CHAKKUKONAM P.O, AMARAVILA, THIRUVANANTHAPURAM-695122. PPO NO.KRTVM
     00084853.
 17. SASIDHARAN NAIR. V, AGED 67 YEARS GIRIJA BHAVAN, KALLUVILA, KARIYAM,
     SREEKARIYAM P. O, TRIVANDRUM-695017, PPO NO KRTVM 00084506
 18. A.VIDHYADHARAN, AGED 77 YEARS KACERI, KONATH ROAD, PRIKAV,
     THIRUMALA. P.O, TRIVANDRUM -695006, PPO NO.KRTVM 84639
 19. L.RAJAN, AGED 70 YEARS TC 92/93, THOPIL LANE, ANAYARA,
     THIRUVANANTHAPURAM-695029 , PPO NO KRTVM 00085573.
 20. P.K.VIJAYAKUMAR, AGED 72 YEARS MISPA, DARSAN NAGAR, DN 680,
    PEROORKKADA P.O, THIRUVANANTHAPURAM - 695005, PPO NO.KRTVM 000
    84154.
21. P.THOMAS, AGED 72 YEARS TC 34/356,SAJU HOUSE, KANNANTHURA, BEACH
    P.O, THIRUVANANTHAPURAM - 695007, PPO NO.KRTVM 84609.
22. K.P. PRADEEP, AGED 71 YEARS T.C36/1917 (2), ENRA 104.A, EANJAKKAL
    JN, TRIVANDRUM-695008, PPO NO.KRTVM 00086505.
23. O.S BABU, AGED 68 YEARS BASURAM, TC 17/854 (N), TC 13/1178 (OLD),,
    RAJEEV GANDHI NAGAR, MEDICAL COLLEAGE P.O THIRUVANANTHAPURAM-695011,
    PPO NO.KRTVM 000 84648.
24. JOHN. S, AGED 69 YEARS JOLA, TC 53/1542, SATHYAM NAGAR, INDUSRIAL
    ESTATE P.O, PAPPANAM CODE, THIRUVANANTHAPURAM-695019, PPO NO.KRTVM
    0084820.
25. P.JOSEPH, AGED 71 YEARS TC 34/472 - 1, JOSEPH COTTAGE, BEACH P.O,
    KANNANTHURA THIRUVANANTHAPURAM-690007, PPO NO.KRTVM 00084731.
26. V. SASIDHARAN NAIR, AGED 73 YEARS SARANYA, MRRA 69, MADAVILA LANE,
    SREEKARYAM . P.O, THIRUVANANTHAPURAM - 695017, PPO NO.KRTVM
    00085339.
27. RAEESATHUNEESA BEEGUM, AGED 66 YEARS PULARI, PNRAC4 HARITHAGARDENS,
    PRIYADARSHINI NAGAR, PONGUMMOODU, MEDICAL COLLEGE P.O, TRIVANDRUM -
    695011, PPO NO.KRTVM 00085438.
28. R. VIJAYAKUMAR, AGED 71 YEARS TC 31/820, APRA 129, CHITHIRA, PULLY
    LANE, CHACKKAI, PETTAH. P.O, THIRUVANANTHAPURAM- 695024, PPO NO.
    KRTVM 000 85725
29. JAMES . J, AGED 70 YEARS REXY DALE, TC 89/1464, VETTUCADU,
    THIRUVANANTHAPURAM -695021, PPO NO.KRTVM 00084738.
30. B . RAJENDRAN, AGED 74 YEARS BHASURABHAVAN TC 36/254, VALLAKADAVU.
    P.O, THIRUVANANTHAPURAM -695008, PPO NO.KRTVM 00085659.
31. V.JOSEPH D CRUZ, AGED 70 YEARS BRINDA HOUSE, TC 89/959, KANNANTHURA,
    BEACH P.O, THIRUVANANTHAPURAM-695007, PPO NO.KRTVM 00086487.
32. G.REGHUNATH, AGED 71 YEARS TC 19/44, TBRA 76, VIJAYAMOHINIMILL,
    THIRUMALA, THIRUVANANTHAPURAM - 695006, PPO NO.KRTVM00084611.
33. M. BALAKRISHNAN, AGED 72 YEARS THEKKETHOPIL HOUSE, KOCHUVELI,
    THIRUVANANTHAPURAM - 695021, PPO NO. KRTVM 00084730.
34. M. SANAL KUMAR, AGED 69 YEARS ALUMMOTTU HOUSE, TC. 26/1815 STATUE,
    GENERAL HOSPITAL ROAD, THIRUVANANTHAPURAM -695001, PPO NO.KRTVM
    00084645.
35. GEORGE MATHEW, AGED 69 YEARS GEORGE MATHEW, AGE 69 YEARS,
    PANCHIPURATHU HOUSE, MULAPRA TOWN .P.O, PATHANAMTHITTA-689678, PPO
    NO. KRTVM 00089233.
36. S. RAJAN, AGED 74 YEARS TC30/53(2), RAJEEVAM, SUGATHAN ROAD, ANAYARA
    P.O, THIRUVANANTHAPURAM- 695029, PPO NO. KRTVM 00085337.
37. B.RAMACHANDRAN NAIR, AGED 73 YEARS RAKENDU, KAIMANAM, PAPPANACODE
    P.O, THIRUVANANTHAPURAM-695018, PPO NO. KRTVM 00085366
38. PRABHAKARAN NAIR. S, AGED 75 YEARS PREETHA BHAVAN, OOKODU P.O VEVILA
    LINE, VELLAYANI, NEMOM THIRUVANANTHAPURAM-695020, PPO NO. 56165.
39. M.S.SUNANDA, AGED 68 YEARS SREGA, TC 2/3357/(1), SCT NAGAR
    CHALAKKUZHY, PATTOM P.O THIRUVANANTHAPURAM -695004, PPO NO. KRTVM
    000 71206.
40. K.M. THOMAS, AGED 80 YEARS TC 18/1636, KUTTANPEROOR HOUSE, ARAMADA
      P.O TRIVANDRUM -695032, PPO NO. KRTVM 00084724.
 41. J.MUTHU PILLAI CHETTIAR, AGED 71 YEARS SANGEETH BHAVAN CHITHRANJALI
     STUDIO JN. THIRUVALLAM P.O , THIRUVANANTHAPURAM- 695027, PPO NO.
     KRTVM 62707
 42. A.JOHN, AGED 70 YEARS TC 34/632(2), JOHNNY HOUSE, NEAR ST. SEBASTIAN
     CHURCH, VETTUCAUD, BEACH P.O , THIRUVANANTHAPURAM -695007, PPO NO.
     KRTVM 00084719.
 43. LATTICIA SILVADIMA, AGED 62 YEARS MERLIN COTTAGE TC 34/600,
     KANNANTHURA, THIRUVANANTHAPURAM- 695007, PPO NO. KRTVM 0084772
 44. K.VIJAYAKUMARAN NAIR, AGED 71 YEARS KAWSTHUBHAM, KARIKKAKAOM. P.O
     THIRUVANANTHAPURAM- 695007, PPO NO.KRTVM 00084686.
 45. S.D. PRASANA KUMARAN NAIR, AGED 73 YEARS S.D. PARASANA KUMARAN NAIR,
     AGE 73 YEARS, PRASANAGIRI, ASHRAMAM LANE, KOCHAR ROAD, PIN-695010,
     PPO NO. KRTVM 57715.
 46. A.PARTHASARTHY, AGED 67 YEARS TC34/1587, 8KPRA - A40, ASHRARAMAM
     ROAD, NETTAYAM- 695013, PPO NO.KRTVM 84830.
 47. F.CHRISTY, AGED 70 YEARS TC 75/998, VILAR, PETTAH ,
     THIRUVANANTHAPURAM- 695024, PPO NO. KRTVM.
 48. RICHARD D CRUEZ, AGED 73 YEARS TC 78/211, DEEPAK HOUSE,
     KANANNATHURA, BEACH HOUSE , BEACH HOUSE P.O, PIN - 695007, PPO
     NO.KRTVM 85698.
 49. K.GANGADHARAN PILLAI, AGED 78 YEARS TC 40/1058, SREEVARAGAM,
     MANACADU, PIN-695009, PPO NO. KRTVM 8532.
 50. SUNDARESAN ASSARI, AGED 75 YEARS SUJITHBHVAN, ANYARAP.O,
     THIRUVANANTHAPURAM-695029, PPO NO. KRTVM 84465.
 51. B.LEELA, AGED 75 YEARS KARHIKA, TC 55/1216(1), ANAND NAGR KAIMANAM
     P.O,PIN - 695040, PPO NOKRTVM 85545.
 52. B.GIRISH, AGED 70 YEARS CHAKRAVANIPURAM, PUTHUKULANGARA, NEDUMANGAD,
     THIRUVANANTHAPURAM - 695541, PPO.NO.KR TVM 00084710.

RESPONDENTS:

  1. UNION OF INDIA (UOI), REPRESENTED BY THE SECRETARY TO GOVERNMENT OF
     INDIA, MINISTRY OF LABOUR & DEPARTMENT OF EMPLOYMENT, NEW DELHI - ,
     PIN - 110001
  2. REGIONAL PROVIDENT FUND COMMISSIONER, EMPLOYEES PROVIDENT FUND
     ORGANISATION (EPFO), BHAVISHANIDHI BHAVAN, PATTOM PALACE,
     THIRUVANANTHAPURAM-695004.
  3. REGIONAL PROVIDENT FUND COMMISSIONER-1 (PENSION), EPFO HEAD OFFICE,
     MINISTRY OF LABOUR & EMPLOYMENT, GOVERNMENT OF INDIA, EPFO HEAD
     OFFICE, MINISTRY OF LABOUR & EMPLOYMENT, GOVERNMENT OF INDIA,
     BHAVISHYA NITHI BHAVAN, 14-BHIKAJI CAMA PALACE, NEW DELHI - 110066.
  4. THE MANAGING DIRECTOR, TRAVANCORE TITANIUM PRODUCTS LTD. KOCHUVELI,
     TRIVANDRUM-695021.

     Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay ext.p11 and similar communications and issue a direction
to the second respondent to disburse monthly higher pension from january /
february 2023 onwards regularly every month, to all the petitioners
pending disposal of the writ petition.
      This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this court's order dated
22.03.2023 and upon hearing the arguments of M/S. P.N.MOHANAN, C.P.SABARI,
AMRUTHA SURESH & GILROY ROZARIO, Advocates for the petitioners, SHRI.
NITA.N.S., Advocate for R2, SHRI. LATHA ANAND, Advocate for R4, the court
passed the following:
                  ZIYAD RAHMAN A.A., J.
            ----------------------------
 W.P.(C) Nos.8979/2023, 16018/2020, 11737/2021,
    4958/2023, 5300/2023, 5442/2023, 5460/2023,
    5473/2023, 5503/2023, 5510/2023, 5513/2023,
    5790/2023, 5876/2023, 5987/2023, 6178/2023,
   6206/2023, 6260/2023, 6284/2023, 6292/2023,
    6499/2023, 6502/2023, 6681/2023, 6703/2023,
    6710/2023, 6723/2023, 6725/2023, 6731/2023,
    6740/2023, 6779/2023, 6811/2023, 6905/2023,
     6941/2023, 6990/2023, 7015/2023,7043/2023,
    7073/2023, 7105/2023, 7141/2023, 7261/2023,
    7547/2023, 7578/2023, 7614/2023, 7838/2023,
    7990/2023, 8412/2023, 8727/2023, 8777/2023,
    8990/2023, 9061/2023, 9177/2023, 9241/2023,
    9351/2023, 9358/2023, 9494/2023, 9614/2023,
  9659/2023, 9979/2023, 10175/2023, 10186/2023,
10219/2023, 10535/2023, 10650/2023, 10711/2023,
              11442/2023 & 11554/2023.
              ------------------------
       Dated this the 12th day of April, 2023


                           O R D E R

In all these cases, the issue involved is

pertaining to the legal entitlement of the

petitioners for higher pension, as per the

provisions of the Employees Provident Funds and

Miscellaneous Provisions Act, 1952. These writ

petitions are already admitted.

2. As per the decision rendered by the

Honourable Supreme Court in EPF Organisation v.

Sunil Kumar [2022(7) KHC 12 (SC)], certain

directions were issued in this regard with respect

to the options to be submitted by the employees

concerned, to be eligible for the benefits of

higher pension under the Employees Pension Scheme,

1995. In para 44 (iv) of the said decision, the

following observations were issued by the

Honourable Supreme Court.

" 44 (iv) The members of the scheme, who did not exercise option, as contemplated in the proviso to paragraph 11(3) of the pension scheme (as it was before the 2014 Amendment) would be entitled to exercise option under paragraph 11(4) of the post amendment scheme. Their right to exercise option before 1st September 2014 stands crystallized in the judgment of this Court in the case of R.C. Gupta (supra). The scheme as it stood before 1st September 2014 did not provide for any cut-off date and thus those members shall be entitled to exercise option in terms of paragraph 11(4) of the scheme, as it stands at present. Their exercise of option shall be in the nature of joint options covering pre-amended paragraph 11(3) as also the amended paragraph 11(4) of the pension scheme."

3. The Honorable Supreme Court permitted the

employees who could not submit the options in the

light of para 11(3) of the pre-amendment scheme,

to submit fresh options within a period of four

months. Though the said period expired on

3.03.2023, the same was further extended for two

months i.e. up to 3.05.2023. The petitioners in

these cases are employees intending to submit

their options in the light of directions of the

Honourable Supreme Court.

4. The EPF organization made available to the

employees the facility to submit the options

through online mode by providing necessary links

for the same on their website. Ext P9 in

WP(C)8979/2023 is the option form the employee has

to fill up while submitting the option.

      5.    The          grievance              highlighted             by        the

petitioners           is    that         one        of    the   details      to   be

furnished in the said option form is the copy of

the permission under para 26(6) of the Employees

Provident Fund Scheme, 1952. According to the

petitioners, even though they were permitted to

pay the contribution based on the salary,

exceeding the ceiling limit prescribed (Rs 5,000/-

and Rs 6,500/-), as contemplated under para 26(6)

of the Scheme 1952, no formal option has been

submitted. According to them, submission of such

an option was never necessitated or insisted upon,

and instead, higher contributions were being

accepted all along by the EPFO. Therefore, they

are unable to fill up the said column in the

online option form, and the said form is

formulated in such a fashion that, unless the

details of the option under para 26 (6) of the

Scheme, 1952 are incorporated, they cannot

successfully submit the online options. If they

are not submitting their options on or before the

cut-off date, i.e. 3.05.2023, they will be

deprived of the benefits of the Scheme to which

they are legally entitled. In such circumstances,

the petitioners seek an interim order permitting

them to submit options without insisting on the

details/copies of the options submitted by them

under para 26(6) of the Scheme 1952.

6. The prayer for interim relief is stoutly

opposed by the respective Standing Counsels for

the EPFO. According to them, the option under para

26(6) is one of the crucial requirements for

availing the benefits, and therefore, it is

absolutely necessary for processing the options

submitted by the employees.

7. The learned counsels for the petitioners

would point out that higher contributions were

being accepted by the EPFO all along, even without

formal options from the employees and without any

insistence for submission of options as referred

to above. The petitioners relied on various

circulars issued by the EPFO to substantiate the

said contentions.

8. In circular bearing No:

Pension/Misc.2005/65836 dated 22.011.2006, it was

mentioned in para 4 (4) that, if the option was

not exercised at the time of salary crossing the

statutory limit or on 16.3.1996 as the case may be

and the contributions were deposited on salary

exceeding the limit after receiving instructions

from the Office before the date of issue of

circular dated 22.06.2004, the department has the

vicarious liability(restricted to specific cases

only)of honouring such a commitment and hence the

pensionable salary shall be on the actual salary,

i.e. on the salary (exceeding the statutory limit)

on which contribution paid. However, it is true

that, in para 4 (5) of the said Circular, it was

clarified that, in cases where no options were

given, or no commitment was made by the concerned

office, but the contribution on higher pay was

deposited by the establishment/employee on their

own, excess contributions will be considered as

erroneous contributions, and the pensionary salary

will be restricted to statutory ceiling existing

from time to time. But the fact remains that the

said Circular clearly indicates that certain

offices of the EPFO used to give instructions for

accepting the higher contributions, even without

options being actually submitted, and permitting

payment of higher contribution.

9. Besides the same, in Circular No Pen-

1/12/33/96/Amendment/Vol.IV/16762 dated 22.01.2019

(Ext P3 in WP(C) 8979/2023), it is mentioned as

follows: "However, if an employer and employee have contributed under the EPF Scheme, 1952 on wages higher than the statutory wage

limit, without joint option of employee & employer, and the EPF

Account of the concerned employee has been updated by the EPFO on

the basis of such contribution received, then by action of

employee, employer and EPFO, it can be inferred that joint option

of the employee and employee has been exercised and accepted by

EPFO........."

10. Of course, the said Circular has been

withdrawn as per Circular dated 7.02.2019, in the

light of the observations made by a Division Bench

judgment of this Court in WP(C)13120 of 2015.

However, the said Circular dated 22.01.2019

clearly conveys the manner in which the EPFO

treated the issue as regards the necessity of

submitting options under para 26(6) of the Scheme

1952, and it indicates that the submission of

options was never made mandatory.

11. In addition to the above, the petitioners

have also raised a contention that, in the

judgment passed by the Division Bench of this

Court, in Sasikumar P. and others v. Union of

India and others [ILR 2019 (1) Kerala 614], it was

clarified that, the employees shall be entitled to

exercise the option stipulated by paragraph 26 of

the EPF Scheme without being restricted in doing

so by the insistence on a date. Therefore, even if

the submission of an option is mandatory, it is

still open for the employees to submit the same

without any cut-off date. It was further contended

that, even though the said judgment was set aside

by the Honourable Supreme Court in Sunil Kumar's

case (supra), it would not affect the direction of

the Division Bench judgment of this court in

Sasikumar's case (supra), as there is no contrary

finding in the decision of the Honourable Supreme

Court, with regard to the option under para 26(6)

of the Scheme 1952. In my view, this is also a

matter to be considered at the time of the final

hearing.

12. Thus, when all the above aspects are

considered, it can be seen that, right from the

inception, higher contributions were being

accepted by the EPFO, even without submitting

options under para 26(6) of the Scheme 1952. It is

also evident that in some cases, instructions were

issued from some of the offices of EPFO to accept

the same, and in some cases, accounts of

respective employees were also updated in tune

with such higher contributions.

13. Further, the petitioners also have a

contention that, going by the language used in

para 26(6) of the Scheme, 1952, it could be

interpreted as an enabling provision, which

provides the power to the EPFO to accept higher

contributions in certain circumstances and the

same cannot be treated as a provision which makes

the submission of option mandatory. The exercise

of such options and their acceptance by the EPFO

can be inferred from the conduct of the employees,

employers and the EPFO, as mentioned in Circular

dated 22.01.2019. After considering the provisions

in this regard, I am of the view that this is also

a relevant aspect to be considered in detail.

14. Thus, when considering all the above

aspects, the only view that can possibly be taken

is that the petitioners have succeeded in

establishing a prima facie case, warranting an

interim order in the matter. It is to be noted

that the balance of convenience also favours the

petitioners. Evidently, the Honourable Supreme

Court fixed the cut-off date as 3.05.2023 for

submitting the options. Now on account of the

insistence from the EPFO to furnish the details of

the option under para 26(6)of the Scheme, 1952,

and also in view of the peculiar nature of the

online facility provided for such submissions,

they are now prevented from submitting the said

options. There cannot be any dispute that if they

were not permitted to submit their options before

the cut-off date, they would be deprived of their

opportunity to claim the benefits of the judgment

of the Honourable Supreme Court forever.

 WP(C) No. 8979/2023 & Con.cases         12

Therefore,          the      petitioners       deserve      an   interim

order       for       that        reason,i.e.       the     balance    of

convenience, as well.

15. The learned Standing Counsel for the EPFO

also raised a contention that some of the writ

petitions are submitted by the employees of the

exempted establishments, and they cannot be

granted the benefits. However, in para 38 of the

judgment in Sunil Kumar's case (supra), this

aspect was considered, and it was found that

employees of the exempted establishments should

not be deprived of the benefit of remaining in the

pension scheme while drawing salary beyond the

ceiling limit. Therefore the said contention of

the EPFO is also not prima facie sustainable.