SANJAY KUMAR SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Issue notice. Learned counsels for respondent Nos. 1 to 4 appear and accept notice.

(2.) In view of the order we propose to pass, we do not consider it necessary to issue notice to respondent Nos. 6 and 7.

(3.) The petitioner has preferred the present writ petition to seek the following relief : "i) Issue a writ, order or direction in the nature of mandamus directing the respondent Nos. 6 and 7 to pay the contribution of Provident Fund & Gratuity calculated on the basis of salary of Rs.21,000.00 per month for the period from 1/4/2016 to 30/6/2021, based on which the respondent No. 6 has paid to him."