THE REGIONAL PROVIDENT FUND COMMISSIONER-I, EMPLOYEES PROVIDENT FUND ORGANISATION AND ORS. Vs. S.M. BASAPPA

JUDGEMENT

(1.) The petition is directed against order dated 21/4/2015, passed by the Tribunal in O.A. No. 832/2014, whereby, the Tribunal has disposed of the matter in terms of the earlier order passed by the Tribunal in O.A. No. 334/2014.

(2.) We have heard Mr. Mallikarjunappa G., learned counsel appearing for the petitioners.

(3.) Learned counsel for the petitioners would fairly concede that the earlier order of the Tribunal in O.A. No. 334/2014, which is the basis of the impugned order, was carried before this court in W.P. No. 33026/2015 and this court vide its order dated 30/11/2015 has not interfered with the order of the Tribunal and has dismissed the petition.