RAJASTHAN STATE POLLUTION CONTROL BOARD Vs. DHANNA LAL

JUDGEMENT

(1.) This review petition has been submitted by Rajasthan State Road Transport Corporation (for short 'RSRTC') seeking review of the order dtd. 1/12/2021 passed by this court by which the Petition filed by the writ petitioner therein (hereinafter referred as 'the respondent') has been allowed and the RSRTC has been directed to grant the respondent the benefits of GPF Scheme and GPF Pension w.e.f. the date of his retirement.

(2.) Counsel for the review petitioner submits that the respondent was a member of CPF Scheme and an amount of from his salary was deducted under CPF Scheme. The respondent took loan from his CPF account and he received CPF amount of Rs.8,31,722.00 at the time of his retirement on 6/6/2017. But these facts were not brought to the notice of this court at the time of hearing of the writ petition. Hence, the order dtd. 1/12/2021 be recalled. In support of his contentions the counsel placed reliance on the following judgments :-

(3.) Per contra, the counsel for respondent opposed the arguments raised by the counsel for the petitioner and submitted that the petitioner was a member of GPF Scheme and amount was always deducted for GPF Account from the salary of the petitioner. He further submits that these documents were not denied by the RSRTC in their reply. Counsel submits that Rs.8,31,722.00 were directly transferred into the savings bank account of the respondent at the time of his retirement and the respondent was never intimated that this amount pertains to Contributory Provident Fund. Counsel submits that the respondent is ready to return the aforesaid amount to the RSRTC. Counsel submits that there is no error apparent on the face of record of this case, hence interference of this court is not warranted.