R K MOHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this writ petition is to the Provident Fund which is being contributed in case of the employees of Sardar patel Vidyalaya (hereinafter referred to as the said School).

(2.) This petition has been filed by some of the teachers of the school. There is also an application filed by the Karamcharis of the school for intervention. We have allowed the application (C.M. 5810/91) for intervention and have heard Counsel for the petitioner and the other parties including the interveners.

(3.) The dispute relates to three distinct periods. The first period is 1st April, 1959 to September. 1977. The second period is September, 1977 to August, 1982 and the third period is August, 1982 to August, 1988.