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Judgment
Per: Justice Sunil Thomas, Judicial Member
Pursuant to our order dated 08.10.2026, the learned Counsel for the applicant, on instructions, submitted that in the light of memorandum dated 22.07.2026, granting permission for switching over to the Old Pension Scheme being sanctioned, the grievance of the applicant stands redressed substantially. However, according to the learned Counsel for the applicant, the amount deducted from the pay of the applicant has now to be credited to the PF account.
Accordingly, there will be a direction to the respondents to do the needful, if not already done, as expeditiously as possible, at any rate, within a period of two months from the date of receipt of a copy of the order.
After hearing both sides and also recording the submission, the OA is closed. No costs.