- (1.) The issue raised in the writ petition is for counting the work charge services for grant of pension and pensionary benefits. The writ petition was adjourned sine die to await the decision of the Civil Appeal No. 4903 of 2009 Dakshin Haryana Bijli Vitran Nigam and Ors. v. Bachan Singh, which was pending before the Hon'ble Supreme Court. The application has now been filed to say that the aforesaid civil appeal has been decided and prayer is now made to allow the writ petition in terms of the same order as the work charge service is now required to be granted for the purpose of pension as has been held by the Hon'ble Supreme Court.
(2.) Counsel for the Respondents at this stage points out that the Petitioner is required to refund the EPF as per the instructions, Annexure P-7. Counsel for the Petitioner says that he would be under obligation to do so and undertakes to deposit the EPF amount in terms of the instructions. With the concurrence of the parties, the writ petition is taken up for hearing and is disposed of in terms of order dated 30.07.2008 passed in Civil Appeal No. 9032 of 2009. The Respondents may intimate the amount required to be deposited by the Petitioner in terms of the instructions within a period of two weeks from the date of receipt of copy of this order. Thereafter, the Petitioner would deposit the amount within one month. The benefits due to the Petitioner shall, accordingly, released within a period of four months from the date of receipt of copy of this order.;