- (1.) Appellants have filed the appeal challenging the order dated 16.4.2014 passed by the learned Single Judge.
(2.) Learned counsel for the appellants has submitted that the learned Single Judge had erred in allowing the writ petition and directing appellants to compute the amount of Provident Fund deducted from the salary of the respondent and adjust the same against the amount of Contributory Fund paid to him in the year 2001 and then release the pensionary benefits to the respondent after adjusting the amount of Contributory Provident Fund paid to him. In-fact, respondent had never given his option for pension scheme and had received the Contributory Provident Fund after his retirement in the year 2002. Respondent himself had moved an application for release of his Contributory Provident Fund. However, writ petition had been filed in the year 2007 and the same was liable to be dismissed on the ground of delay.
(3.) Learned counsel for the respondent has opposed the appeal and has submitted that respondent had opted for pension scheme on 23.3.1990 in terms of Circular dated 2.1.1990. The said application had been rightly considered by the learned Single Judge while allowing the writ petition filed by the respondent.;