RAJ KUMAR MAHAJAN Vs. SH. SHRIKANT BALDI

JUDGEMENT

(1.) THE complaint is that the direction issued by the Learned Single Judge for consideration of the case of the petitioners for disbursement of pension in the light of R.K. Soni's case [CWP(T) No. 2530 of 2008] has not been complied with. It is seen from the reply that the Government has informed the petitioners that since they have already taken benefits from the Employees' Provident Fund Organisation, they are not eligible for the pension under the H.P. Corporate Sector Employees (Pension, Family Pension, Commutation of Pension and Gratuity) Scheme, 1999 and hence the request has been rejected also.

(2.) ACCORDING to the petitioners, they are prepared to pay back the benefits already received under the E.P.F. Scheme and they may be directed to be covered by the Pension Scheme of the government.