Piyush Agrawal,j. - (1.) This writ petition has been filed, inter alia, for the following reliefs:- '(i) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondent no. 4to refund the illegally deducted amount of Rs. 3,74,745/- from G.P.F. of the petitioner with interest.'
(2.) Heard learned counsel for the petitioner, learned standing counsel for the State - respondents and Shri Anoop Kumar, holding brief of Shri Arun Kumar, learned counsel for the respondent nos. 4, 5 and 6.
(3.) The brief facts of the case are that the petitioner was appointed as Assistant Teacher in Ramrati Devi Kanya Junior High School, Maniram Maharajganj, Gorakhpu (hereinafter referred to as, 'the Institution') vide appointment letter dated 16.10.1991. The Institution was recognized in the year 1988 and came into the grant-in-aid list in the year 2006. It is averred that the petitioner continued on the post of Assistant Teacher. After the coming into the grant-in-aid list, as per the rules and regulations, the GPF as well as other fund were continuously deducted from the salary of the petitioner and the petitioner worked for 6 to 7 years pursuant to coming into the Institution under the grant-in-aid list. The petitioner superannuated on 30.06.2013 from the post of Assistant Teacher.;