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Title:
Demand to implement the recommendations of the High Empowered Monitoring
Committee in respect of Employee Pension Scheme 95 and set not to reject the
higher pensions already ordered by EPF Organization and approved by Supreme
Court.
SHRI N. K.
PREMACHANDRAN (KOLLAM): My `Zero Hour’ submission is in respect of Employees’
Pension Scheme or EPS 95. Lakhs and lakhs of pensioners in the country are
getting Rs. 1000 as the minimum pension even after decades. Hon. Speaker may
remember that during the Sixteenth Lok Sabha, I had moved a Private Members’
Resolution in the House, and it was discussed in threadbare regarding all the
issues concerning the Employees’ Pension Scheme or EPS 95.
17.17 hrs (Shri Rajendra Agrawal in the Chair)
Also, a High Empowered Monitoring Committee has been constituted by the
Government, and the Committee has submitted a report also. In the report, there
is a proposal to revise the minimum Employees Provident Fund Pension from Rs.
1000 to Rs. 2000. There are so many other recommendations also. But it is quite
unfortunate to note that none of the recommendations of the High Empowered
Monitoring Committee has been implemented by the Government even after an
assurance has been given in this House. It is quite unfortunate as far as the
PF pensioners are concerned. So, my main demands are this. Number one, increase
the minimum pension to Rs. 6,000. The second demand is, revise the higher
pension on the basis of the actual salary. The Supreme Court has held it. It is
quite unfortunate to note that the Government of India as well as the EPF
Organization has approached the Supreme Court and had moved a SLP as well as a
review petition. The Chief Justice of India has directed to constitute a larger
Bench so as to consider all these issues which are settled. All these issues
are settled. The settled issues are going to be unsettled by the act of the
Government of India and the EPF Organization. It is against the workforce of
the country.
So, my first demand is to implement the recommendation of the High
Empowered Monitoring Committee in respect of Employees Pension Scheme 95. My
second demand is that the Government of India and the EPF Organization should
refrain from rejecting the higher pension, already ordered by the EPF
Organization and approved by the Supreme Court since long. I request the Government of India to refrain
from all the litigation proceedings and resolve the issues of EPF pensioners.
माननीय सभापति: श्री मनोज कोटक जी – उपस्थित नहीं ।
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