REGIONAL PROVIDENT COMMISSIONER EMPLOYEES PROVIDENT FUND Vs. RAMAKRISHNA

JUDGEMENT

(1.) This intra court appeal has been filed against an order dtd. 25/4/2019 passed in W.P.Nos.40060-40146/2018.

(2.) Learned counsel for the appellants fairly submits that the issue involved in this appeal is squarely covered by a judgment dtd. 9/11/2022 passed by a bench of this Court in W.A.No.51/2021.

(3.) In view of aforesaid submission, the appeal is disposed of on same terms with similar directions. The pending interlocutory applications, if any, are disposed of.