ANJANI UPADHYAY Vs. STATE OF MP

JUDGEMENT

(1.) THE petitioners, retired teachers of respondent No. 4 -unaided private institutions, have filed this petition seeking mandamus for the respondents to release the funds, which are deposited in the fixed deposit. The amount is claimed with interest at prevailing rate.

(2.) THE petitioners retired on attaining the age of superannuation as approved teachers of respondent No. 4 -Institution. It is not in dispute between the parties that the respondent No. 4 is a private institution getting grant in aid from the Government.

(3.) IT is submitted by the petitioners that they do not want the benefit of pension scheme and the amount deposited by them for pension scheme be transferred to their personal account with interest. Declarations in this regard are already submitted before the authorities. Copies of declarations are Annexure P/3 Colly. It is prayed that all the petitioners are senior citizen and at the old age needs money to settle down and discharge social obligations. Thus, on their consent the amount be directed to be released from the FDRs or be transferred to their personal account.