As per the case facts appeals were filed concerning the interpretation and implementation of the Employees Provident Fund pension scheme particularly regarding the computation of pensionable salary The matter involved ... challenges to orders from the High Court and special leave petitions The question arose regarding the correct computation of pensionable salary and the interpretation of a specific proviso in the pre-amendment pension scheme Finally the Supreme Court found no flaw in altering the basis for computation of pensionable salary and agreed with the High Court's view regarding the interpretation of the proviso to paragraph pre-amendment pension scheme The fund authorities were directed to implement the directives within a specified period