Government Press Employees ... vs Union Of India And 4 Others
2019 Latest Caselaw 2700 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 5230 of 2019
 

 
Petitioner :- Government Press Employees Association
 
Respondent :- Union Of India And 4 Others
 
Counsel for Petitioner :- Siddharth Nandan,Shri T.P. Singh, Sr. Advocate
 
Counsel for Respondent :- A.S.G.I.,C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

The Government Press Employees Association through its General Secretary is raising dispute with regard to the validity of the new pension scheme. In other words the virus of "The Pension Fund Regulatory and Development Authority Act, 2013" and the "Pension Fund Regulatory and Development Authority (Exits and Withdrawals under the National Pension System) Regulation, 2015" is under challenge.

Learned counsel for the petitioner is directed to bring on record the resolution of the association authorising the General Secretary to file this petition and also the list of members of the said association, who would ultimately be bound by the decision taken in the writ petition. This may be done within a period of three days.

Put up on 16.4.2019 in the additional cause list.

Order Date :- 9.4.2019

Pramod Tripathi