STATE OF WEST BENGAL Vs. GOBINDA SINHA MAHAPATRA

JUDGEMENT

(1.) THE respondent/writ petitioner No. 1 moved the learned Single Judge with a prayer for change of option from Contributory Provident Fund to general Provident Fund Scheme. The prayer was allowed by the learned single Judge by judgment and order dated March 12, 2003 appearing at pages 48-50 of the paper book.

(2.) ON perusal of the judgment it appears that no reason was assigned while allowing the writ petition. There was no provision for change of option being exercised belatedly. State from time to time granted liberty to the teachers to change their option within the stipulated period. The respondent/ writ petitioner No. 1 did not avail such opportunity. Hence such prayer could not have been acceded to by His Lordship.

(3.) THE appeal thus succeeds.