E THARAKARAMAN Vs. PRINCIPAL MURUGAPPA POLYTECHNIC

JUDGEMENT

(1.) THE Writ Petitioners seek Writ of Mandamus, directing the Respondents to pay the balance amount of Government contribution of Provident Fund to the Petitioners.

(2.) BACKGROUND facts:-

(3.) THE learned counsel for the first Respondent has submitted that the Government contribution is only 1/3rd on 6% of the basic pay and not 1/3rd of the amount standing at the subscribers credit at the time of quitting. Drawing the attention of the Court to the calculation sheet furnished in the typed set of papers, the learned counsel for the first Respondent has submitted that the amount calculated at 1/3rd of the amount on 6% of the basic pay and Government's contribution has already been paid to the Petitioners and recording the same, earlier W.P.No.6709 of 1998 was also disposed of.