### Employees retired prior to 2014 having exercised option under Paragraph 11(3) are entitled to higher pension.

The petitioners are retired employees of various cooperative banks and federations in Chhattisgarh who superannuated prior to September 1, 2014.

During their service, they contributed to the Employees’ Provident Fund on wages exceeding the then-statutory ceiling of ₹6,500/-.

Following the Supreme Court's decision in R.C. Gupta v. Regional Provident Fund Commissioner (2018), the EPFO issued a circular dated March 23, 2017, allowing eligible employees to submit joint options for higher pension.

The petitioners submitted these options, deposited the differential contribution amounts, and were subsequently granted higher pensions.

However, following the judgment in EPFO v. Sunil Kumar B. (2023), the respondent-EPFO issued orders (e.g., dated March 22, 2023) discontinuing the higher pension and restoring the lower original pension, claiming that employees who retired prior to September 1, 2014, without exercising an option under Para 11(3) were ineligible.

The petitioners challenged these reduction orders.

The court primarily applied Paragraph 11(3) of the unamended Employees’ Pension Scheme, 1995, and Paragraph 26(6) of the Employees' Provident Fund Scheme, 1952.

It relied on the precedent of R.C. Gupta v. Regional Provident Fund Commissioner (2018), which established that there was no cut-off date for exercising the option under Para 11(3) so long as the employer and employee contributed on actual higher wages.

It further interpreted the categorization established in EPFO v. Sunil Kumar B. (2023), specifically the distinction between Paragraph 50.7 (ineligible retirees who never opted) and Paragraph 50.8 (eligible retirees who did opt under Para 11(3) of the pre-amended scheme).

The court reasoned that the EPFO’s reliance on Paragraph 50.7 of the Sunil Kumar B. judgment to disqualify the petitioners was misplaced.

Paragraph 50.7 applies only to those who "never" exercised an option; however, the court found as a fact that the petitioners had indeed submitted joint options and deposited differential amounts in accordance with the law existing at the time and the EPFO's own 2017 circular.

The court emphasized that the term "any" in the phrase "without exercising any option" implies a total absence of an option, which was not the case here.

Consequently, the petitioners fall under Paragraph 50.8 of the Sunil Kumar B. ruling, which protects those who retired before 2014 having exercised the option under the 1995 Scheme.

The court rejected the EPFO's "rectification of mistake" argument, noting that the grant of higher pension was not a mistake but a lawful implementation of the R.C. Gupta mandate, which was affirmed rather than overruled by Sunil Kumar B.

The court quashed the impugned orders that reduced the petitioners' pensions.

The respondents were directed to restore the higher pension immediately and release all arrears within 90 days, failing which the amount would carry interest at 6% per annum.

The writ petitions were allowed.