JUDGEMENT
ARINDAM LODH,J. -
(1.)Heard Mr. SM Chakraborty, learned senior counsel assisted by Ms. P. Chakraborty, learned counsel appearing for the petitioner. Also heard Mr. Sikandar Jamatia, learned counsel for the respondents- Tripura University (A Central University). I have also interacted with Mr. Dipak Sharma, Registrar of the University and Mr. N. Reang, Deputy Finance Officer of the University, present before this court.
(2.)Shortly stated, the petitioner was a Professor of the erstwhile Tripura University which was controlled by the State. At that time, in pursuance of Syndicate's decision all the employees including Professors were asked to give option to switch over to GPF scheme from CPF scheme. Except six employees including the petitioner, all of the employees had given option expressing their willingness to switch over to GPF scheme from CPF scheme.
(3.)Mr. N. Reang, Deputy Finance Officer, informed this court that out of these six employees, two were already under GPF scheme in view of notification dtd. 13/9/2002 since both of them joined after 1/1/1997. On 2/7/2007, Tripura University had been converted to Central University. After almost a year, the petitioner had switched over to GPF scheme from his CPF scheme. The contribution of the petitioner out of CPF scheme was deposited to his GPF account and the University's contribution to the CPF account was refunded to State exchequer.
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