REGIONAL PROVIDENT FUND Vs. H.M. MANJUNATHA

JUDGEMENT

(1.) This intra court appeal has been filed against an order dtd. 25/4/2019 passed in W.P.No.10003-10108/2018.

(2.) Learned counsel for the appellant fairly submits that the issue involved in this appeal has been settled by a judgment of the Hon'ble Supreme Court dtd. 4/11/2022 passed in THE EMPLOYEES PROVIDENT FUND ORGANIZATION & ANR ETC., VS. SUNIL KUMAR B & ORS ETC., - 2022 SCC ONLINE SC 1521.

(3.) In view of aforesaid judgment, which is binding on this Court in terms of Article 141 of the Constitution of India, the appeal is disposed of in terms of the directions contained in the judgment.