COMMISSIONER Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal and is disposed of by this order.

(2.) Mr.R.Arumugam, learned counsel accepts notice on behalf of the 1 st respondent.

(3.) The official respondents in O.A.No.1249/2019, are the petitioners herein. The 1 st respondent, along with similarly placed persons, had filed O.A.Nos.1248, 702, 1076, 1139, 1140, 1249, 1384, 1141, 1668 of 2019 and O.A.NO.1 of 2020, praying for quashment of the proceedings dated 02.08.2019 and for a consequential declaration that she is deemed to have come under the GPF [Pension] Scheme in terms of the Policy under the 1 st petitioner herein in terms of the Office Memorandum dated 01.09.1988 with effect from 01.02.1989 and consequently, extend the benefits of GPF [pension] Scheme to her.