As per case facts, a retired employee of APSRTC sought to enhance his pension, alleging that the pension fund limited contributions based on a ceiling amount despite his employer contributing ... on his actual higher salary. He made representations that went unaddressed, leading him to file a Writ Petition. The question arose whether employees whose employers contributed based on actual higher salaries, exceeding the scheme's ceiling limits, were entitled to a higher pension under the relevant pension scheme. Finally, the High Court, guided by Supreme Court judgments, disposed of the Writ Petition. The Supreme Court had previously held that such beneficial schemes should not be defeated by cut-off dates and that employees are entitled to higher pensions based on actual salary contributions made by their employers, requiring provident fund authorities to make necessary adjustments.