RAM DAYAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide order dt.4/10/2023, learned counsel appearing for the respondents was directed to examine as to whether the controversy involved in this writ petition has been resolved by the judgment of the Hon'ble Supreme Court in the matter of University of Delhi Vs. Smt. Shashi Kiran and others ETC reported in 2022 (15) SCC 325.

(2.) Counsel appearing for the respondents submits that this matter is not covered by the aforesaid judgment as the University of Delhi granted various extensions to its staff for giving consent for shifting from CPF to GPF but in Kendriya Vidyalaya Sangathan no such extensions were granted. Learned counsel has made the statement on oral instructions.

(3.) Learned counsel for the petitioner submits that before the learned Tribunal the judgment passed in the case of University of Delhi (supra) was cited, but the learned Tribunal did not consider the same. Thereafter the issue has been settled and the similar petitions filed by the ex-employees of Kendriya Vidyalaya has been allowed by High Court of Judicature for Rajasthan Bench at Jaipur against which the SLP has been dismissed.