ANAMIKA DUTTA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The grievances of the writ petitioner is that she was not given her regular pay slips, as they were issues as to whether the Old Pension Scheme should be applicable to her, coupled with the non-creation of her GPF/Pension Account.

(2.) The matter proceeded thereafter and has culminated in the respondents conceding to counting the past services rendered by the petitioner for the calculation of entitlement under the Meghalaya Civil Services (Pension) Rules, 1983. However, it was indicated that this should include the surrender of the CPF Contribution along with interest made earlier. This has been detailed in the letter dtd. 22/11/2021 which has been produced by the petitioner by way of an additional affidavit dtd. 23/2/2022.

(3.) It appears that even though the matter seemed to have been resolved with the application of the Old Pension Scheme to the petitioner, the other line departments involved namely the Meghalaya Tourism Development Corporation (MTDC) and the Accountant General have not been in receipt of complete information, request or communication, to enable them to close the matter from their end. In this view of the matter, Mr. S. Sen, learned counsel for the MTDC respondent Nos. 14 and 15 wherein, the petitioner served before joining the Raj Bhavan, Secretariat submits that they have not been in receipt of any request for withdrawal of the said CPF benefits or the surrender thereof, and on such request will process the matter immediately.