STATE OF UTTAR PRADESH Vs. PURUSHOTTAM PANDEY

JUDGEMENT

(1.) Delay condoned in CC No. 27625 of 1994

(2.) Leave granted in both the SLPs

(3.) These two appeals by special leave are directed against the judgment of the Allahabad High court dated 13/12/1993 allowing the writ petitions filed by the respondents and directing the appellant to make necessary payments as admissible under the Triple Benefit Scheme. The State of U. P. introduced a set of Rules called the Uttar Pradesh State Aided Educational Institutions Employees' Contributory Provident Fund-Insurance-Pension Rules, 1964, called the Triple Benefit Scheme conferring certain post-retirement benefits on the employees of specified category of institutions. Rule 3 thereof provides that employees serving in State-aided educational institutions of the following categories run either by a local body or by a private management and recognised by a competent authority as such for purposes of grants-in-aid would be covered by the Rules in question. The categories of institutions mentioned therein are: