This appeal by special leave assails the judgment and order passed by a Division Bench of High Court of Punjab and Haryana dismissing preferred by the appellants and affirming the ... judgment of learned Single Judge whereby Writ Petition preferred by some of the respondents was allowed Some had preferred to file suits and Civil Appeals which were dismissed Their Regular Second Appeal was tagged with the above writ petition and was allowed by the same common judgment enabling all the respondents to refund a part of CPF Govt Contribution or agree for adjustment to obtain pensionary benefits

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