R.C.GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) IN the above titled connected matters, learned counsel for the petitioners restricted only to the following relief: -

(2.) HEARD and gone through the record.

(3.) SHRI M.M. Khanna, learned Senior Advocate, duly assisted by Shri Vayur Gautam, Learned Advocate (in CWP No.426 of 2007) &Shri Subhash Sharma, learned Advocate (in CWP Nos. 760 & 763 of 2011), submitted that in view of Annexure P -9 aforesaid, the respondents should have recalculate and readjust the already deposited amount of the employees' shares of contribution under the appropriate Heads of Accounts of 'Pension Fund Account' as the contribution has been made on the full salary to EPS right from the inception of the Scheme and 'Provident Fund Account'.