As per the case facts employees who were part of the Contributory Provident Fund Scheme had previously been given options to switch to the Pension Scheme Some employees who did ... not switch found themselves at a disadvantage due to changes in interest rates impacting their financial package The High Court had ruled on this matter and appeals were filed with the Supreme Court The question arose whether employees who had not switched from the CPF to the Pension Scheme should be given another option especially given the financial disadvantages they faced compared to those who had opted for the Pension Scheme Finally the Supreme Court found that the High Court's decision did not require interference except for a direction to recoup contributions under CPF with simple interest per annum The Court directed that an option must be afforded to employees who might still be interested in switching to the General Provident Fund GPF scheme