NILACHAL ACHARYA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement.

(2.) Heard.

(3.) Limited grievance of the petitioner is that he sought a direction to the opposite parties to look into his request and take appropriate action in the matter of allotment of GPF account in his favour. However, the stand of the Government is that they have not framed any policy with respect to opening of GPF account for block grant lecturers and no notification has been issued by the Government for extending GPF scheme under the Orissa Aided Educational Institutions' Employees' General Provident Fund Rules, 1983. Accordingly, the petitioner was denied the GPF benefits.