O P SHANT Vs. STATE OF HP

JUDGEMENT

(1.) The petitioner, by means of this petition, has prayed that the respondents be directed to release the pension, gratuity and other retiral benefits payable to him under the Triple Benefit Scheme applicable to Government aided private schools.

(2.) The undisputed facts are that the petitioner was employed as a Hindi and Sanskrit Teacher with the DAV Senior 1 Whether the reporters of local papers may be allowed to see the Judgment?Yes. Secondary School, Una on 3rd May, 1960. It is not disputed that this school is a government aided school. It is also not disputed that in these government aided schools, rules known as "The Union Territories Government Aided Schools Teachers Contributory Provident Fund-cum-Insurance-cum-Pension Rules, 1965" were applicable. These rules envisaged the payment of Contributory Provident Fund, Insurance, Gratuity, Pension and Death Gratuity. Under this scheme, pension was classified into four classes:

(3.) Superannuation Pension; and