HUKUM SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Petitioner have filed this petitioner in regard to payment of E.P.F. as well as pension to the petitioners.

(2.) The petitioner No. 1 was appointed as Assistant Teacher on 01.04.1973 and retied as Upper Division Teacher after attaining the age of superannuation w.e.f. 24.03.2008. The petitioner No.2 was appointed as Assistant Teacher in the year 1965. He retired from service w.e.f. 31.03.2005 after attaining the age of superannuation.

(3.) As per the petitioners, the employer had deducted the contribution of E.P.F. and pension contribution from the salary of the petitioners, however, the same has not been deposited in the E.P.F. / Pension accounts of the petitioners with respondent No.45 hence, the petitioners have not received the F.P.F. and they have also not been paid pension.