Krishnapada Pal & Ors vs Union Of India & Ors
2023 Latest Caselaw 1596 Cal

09.03.2023
  sb.
Ct.550
                         IN THE HIGH COURT AT CALCUTTA
                         CONSTITUTIONAL WRIT JURICTION
                                 APPELLATE SIDE

                                     WPA 4645 of 2018

                                Krishnapada Pal & Ors.
                                          Vs.
                                 Union of India & Ors.


                    Mr. Achyut Basu,
                    Mr. Kartik Chandra Kapas,
                    Ms. Punam Basu,
                                .... For the petitioners.

                    Mr. Praloy Bhattacharya
                                ... For the Union of India.

                    Mr. Shiv Chandra Prasad
                    Mr. Nikhil Kumar Gupta
                                ... For the Provident Fund Authorities.

                    Mr. Amit Meheria,
                    Ms. Paramita Banerjee,
                    Ms. Subika Paul,
                               ... For the respondent nos. 6 and 7

The aforesaid matter has been mentioned at the

instance of the petitioners and is appearing under the

heading "To Be Mentioned". It appears that in the

judgment and order dated 27th February, 2023, a

typographical error has crept in at the second paragraph

of page no.3, sixth line, the date of notification as

appearing therein should be corrected and be read as 22nd

August, 2014.

It is also jointly submitted by the learned

advocates appearing for the parities that the petitioner

nos. 1, 5 and 8 in WPA 4645 of 2018 although are

otherwise eligible for exercising their options in terms of

paragraphs 11(3) and 11(4) of the Employees' Pension

Scheme 1995, their names have not been included in the

list of eligible petitioners in the judgment and order dated

27th February, 2023.

Since the advocates for the parties have jointly

prayed for inclusion of the names of the petitioner nos. 1,

5 and 8 and that they are otherwise eligible, and since it

appears that their names have inadvertently been missed

out while recording the said order, let the names of the

petitioner nos. 1, 5, and 8 in WPA 4645 of 2018 be

included in the list of eligible petitioners in paragraph 9 of

the aforesaid judgment.

                            WPA 4645 of 2018


    1         K P Pal                             71807

    5         Nimai Charan Maity                  71721

    8         Rampada Singh                       71882

Let the aforesaid corrections be incorporated in the

judgment and order dated 27th February, 2023.

The other portions of the judgment remain

unaltered.

Urgent photostat certified copy of this order, if

applied for, be given to the parties upon compliance of

necessary formalities.

(Raja Basu Chowdhury, J.)