- (1.) Heard Sri Anurag Shukla, learned counsel for the petitioner and the learned standing counsel for the respondents.
(2.) This writ petition has been filed praying for the following relief:- "i Issue a writ, order or direction in the nature of mandamus commanding the Respondents to treat the Petitioners as covered by Old Pension Scheme. ii. Issue a writ, order or direction in the nature of mandamus commanding the Respondents to make regular deduction from the salary of the Petitioners towards General Provident Fund (G.P.F.) regulary every month."
(3.) Briefly stated facts of the present case are that a Government Order No.395/15-7-99-1600(559)/98, dated 11.10.1999 was issued by the State Government for part time engagement of subject expert on honorarium basis with the conditions that they shall not be State Government employees and shall not be entitled for pension, provident fund and leave etc. Clauses 7, 8, 10, 11 of the aforesaid Government Order dated 11.10.1999 are reproduced below:- [xxx xxx xxx] ;