SUNIL SHARMA Vs. AMITABH AWASTHI

JUDGEMENT

(1.) Learned counsel for respondent No.4 has placed on record a copy of letter dtd. 24/4/2023. According to which, GPF No. HP-10-18105 allotted to the petitioner has been restored and as and when GPF subscriptions in respect of the petitioner will be received, those will be immediately credited to the GPF account.

(2.) Learned counsel for the petitioner submits that the GPF account of the petitioner has already been restored. However, the grievance of the petitioner with respect to reverting the amount credited to the CPF account w.e.f. 2010 to 2023 still remains unredressed.

(3.) Learned Additional Advocate General submits that SOPs have already been issued by the Government in this regard and the case of the petitioner will also be accordingly decided.