Bhupendra Prasad Sharma & Another vs State Of U.P. Thru. Secy. Basic ...
2017 Latest Caselaw 1545 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 12988 of 2017
 

 
Petitioner :- Bhupendra Prasad Sharma & Another
 
Respondent :- State Of U.P. Thru. Secy. Basic Education & Ors.
 
Counsel for Petitioner :- Dharm Raj Misra,Mayank Singh
 
Counsel for Respondent :- C.S.C.,Ajay Kumar
 

 
Hon'ble Vivek Chaudhary,J.

Heard learned counsel for the petitioners, learned Standing Counsel appearing for the State and Shri Ajay Kumar, learned counsel for respondents no.3 and 4.

In view of the order passed by this Court on 04.09.2014 in Writ Petition No.4842 (S/S) of 2014 and the order dated 14.02.2014, passed in Writ Petition No.976 (S/S) of 2014, it is provided that the respondents shall allow the deduction of G.P.F. amount from the salary of the petitioners under old pension scheme.

Respondents may file counter affidavit within a period of six weeks.

Two weeks' time thereafter shall be available to the learned counsel for the petitioners to file rejoinder affidavit.

Connect and list along with Writ Petition No.7546 (S/S) of 2014.

Order Date :- 31.5.2017

psd

(Vivek Chaudhary,J.)