SANJEEV PRAKASH SHARMA,J. - (1.) Both these writ petitions raise common question of law and are being therefore decided jointly. In order to appreciate the controversy the facts of both the cases are being noted separately. In S.B.Civil Writ Petition No. 9850/2008:
(2.) The petitioner submits that she attained superannuation and she was member of the Employees Provident Fund Pensions Scheme 1995. She was granted pension vide PPO No. 5010 since 2001. It is a case where an order has been passed on 19th April, 2007 by the Provident Fund Department stating thereby stopping her pension on the basis of judgment passed by Hon'ble Supreme Court. In S.B.Civil Writ Petition 3205 of 2010:
(3.) The petitioner submits that he retired while holding the post of Accountant with effect from 31.7.2001 from Adarsh Vidya Mandir Higher Secondary School and in view of his being Member of the Pension Scheme of 1995, he was granted pension by the Provident Fund Department. It is his case that his pension was also stopped by the Provident Fund Department from June 2007, on the basis of view of the judgment passed by the Supreme Court.;