Calcutta High Court (Appellete Side)
Sri Samar Kumar Banerjee & Ors vs Union Of India (Uoi) & Ors on 27 September, 2018
Author: Arindam Sinha
Bench: Arindam Sinha
1
27.09.2018
Item no.M/L 648
Suman ct.4 WP 6820 (W) of 2018
Sri Samar Kumar Banerjee & Ors.
Vs.
Union of India (UOI) & Ors.
Mr. Achyut Basu
Mr. Rupchand Chakraborty
Mr. Kartik Chandra Kapas
Ms. Sonam Basu
Ms. Punam Basu
Ms. Madhuri Das
... ...For the petitioners
Mr. S. C. Prasad
... ...For the P.F. Authority
Ms. Urmila Chakraborty
Ms. Trisha Mukherjee
... ...For respondent nos. 6 & 7
Mr. Praloy Bhattacharya ...for Union of India Affidavit of service is filed.
This writ petition has been listed under heading 'To Be Mentioned' at instance of petitioners. Challenge in it is against notification dated 22nd August, 2014 by which Central Government in exercise of powers conferred under section 6A read with sub-section (1) of section 7 in Employees' Provident Funds and Miscellaneous Provisions Act, 1952 framed a scheme 2 to further amend Employees' Pension Scheme, 1995. Mr. Basu, learned advocate appears on behalf of petitioners.
Mr. Prasad, learned advocate appears on behalf of the authority and prays for directions for filing affidavit. He seeks ten weeks time. Ms. Chakraborty, learned advocate appears on behalf of respondent nos. 6 and 7 and makes similar prayer.
Copies of affidavit-in-opposition to be used must be served upon petitioners by 3rd December, 2018. Petitioners will be entitled to use affidavit-in-reply on advance copy served. Affidavits will be accepted on adjourned date.
List on 18th December, 2018 under heading 'Hearing'.
(Arindam Sinha, J.)