GOBINDA CHANDRA SWAIN Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard.

(3.) Limited grievance of the petitioners is that they sought a direction to the opposite parties to look into their request and take appropriate action in the matter of allotment of GPF account in their 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 teachers 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 petitioners were denied the GPF benefits.