RADHEY SHYAM SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The application (7574/2016) for early hearing of the writ petition is allowed.

(2.) The matter has been heard today itself with consent of counsel for the parties.

(3.) Mr. Deepak Goyal appearing for the respondent No.3- Regional Commissioner, Employees Provident Fund Organization at the outset submitted that the petitioner has been paid the pension and provident fund amount. Mr. L.L. Gupta appearing for the petitioner admits the receipt of pension amount but is not in a position to make any statement with regard to the whole of the provident fund amount being received by the petitioner. However, I am of the considered view that on the statement made by Mr. Deepak Goyal for the respondent No.3, the relief sought by the petitioner regarding payment of pension and provident fund stands granted. To that extent the writ petition stands rendered infructuous.