Satpal Singh vs State Of U.P. And 3 Others
2023 Latest Caselaw 2855 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 1013 of 2023
 

 
Petitioner :- Satpal Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rakesh Kumar Verma
 
Counsel for Respondent :- C.S.C,Satish Chandra Yadav
 

 
Hon'ble Rajiv Joshi,J.

Heard Sri Rakesh Kumar Verma, learned counsel for the petitioner, learned Standing Counsel for the respondent-1 and Sri Satish Chandra Yadav, learned counsel for the respondents-2 to 4.

Present writ petition has been filed for following reliefs:

"(i) Issue writ, order or direction in the nature of mandamus directing Respondent Authorities to deduct the amount from the salary of the petitioner towards G.P.F. for the purpose of giving benefit of old pension scheme for him;

(ii) Issue writ, order or direction in the nature of mandamus directing Respondents to treat the Petitioner as covered by the Old Pension Scheme as it was applicable prior to 01.04.2005 and the Petitioner may be permitted to make regular deducted towards G.P.F. Accounts from the salary of the Petitioner, when it fall due regularly. "

Learned counsel for the petitioner submits that controversy involved in the present writ petition is directly covered by the judgment dated 28.02.2018 passed in Service Single No. 7762 of 2017 and other connected writ petitions.

Learned Standing counsel as well as counsel for the respondents-2 to 4 admitted the fact that the controversy involved in the present case is covered by the said judgment.

Accordingly, the writ petition is allowed in terms of the judgment dated 28.02.2018 passed in Service Single No. 7762 of 2017 and other connected writ petitions. Petitioner shall be given all the provident fund, pension and other benefits, as are available to other permanent employees of the Board, appointed prior to 01.04.2005.

Order Date :- 27.1.2023

Noman