MANIPAL ACADEMY OF HIGHER EDUCATION MANIPAL Vs. PROVIDENT FUND COMMISSIONER EPF ORGANISATION MANGALORE

JUDGEMENT

(1.) SINCE these appeals are directed against the common order made in the Writ Petitions, these appeals are heard together and disposed of by this common Order.

(2.) THE Appellant in Writ Appeal No. 7466 of 2000 is the petitioner in Writ Petition No. 37832 of 1999; the Appellant in Writ Appeal no. 7461 of 2000 is the Petitioner in Writ petition No. 37817 of 1999; the Appellant in writ Appeal No. 7462 of 2000 is the Petitioner in Writ Petition No. 37818 of 1999; the appellant in Writ Appeal No. 7463 of 2000 is the Petitioner in Writ Petition No. 37819 of 1999; the Appellant in Writ Appeal No. 7464 of 2000 is the Petitioner in Writ Petition No. 37820 of 1999 and the Appellant in Writ appeal No. 7465 of 2000 is the Petitioner in writ Petition No. 37822 of 1999.

(3.) IN these appeals the appellants have called in question the correctness of the Order dated October 25, 2000 made in the Writ petitions referred to above by the learned single judge. In the impugned order the learned single judge has set aside the Order dated June 25, 1999 made in cases Nos. ATA/6 (21) 99, ata/6 (22) 99, ATA/6 (23) 99, ATA/6 (24)99, ATA/6 (25) 99, ATA/6 (26) 99, a copy of which has been produced as Annexure-B to these Appeals, by the Employees Provident fund-Appellate Tribunal, [hereinafter referred to as the Tribunal], wherein the Tribunal has taken the view that the earned leave encashment is not part of the basic wages.