REGIONAL PROVIDENT FUND COMMISSIONER Vs. M S VIRUPAKSHAIAH

JUDGEMENT

(1.) The present petition is directed against the order dated 21.04.2015 passed by the Central Administrative Tribunal (hereinafter referred to as 'the Tribunal' for the sake of brevity) in O.A.No.879/2014 whereby the Tribunal by relying upon its earlier decision in O.A.No.334/2014 has allowed the application.

(2.) We have heard Mr.G.Mallikarjunappa, learned CGSC appearing for the petitioner and Mr. Mahesh L., learned Counsel appearing for the caveat-respondent.

(3.) The perusal of the order passed by the Tribunal shows that the Tribunal has allowed the application based on its earlier order in O.A.No.334/2014. The learned Counsel appearing for both the sides have brought to our notice that the above referred order passed by the Tribunal in O.A.No.334/2014 was carried before this Court in W.P.No.33026/2015 and this Court vide order dated 30.11.2015 has dismissed the petition. We may record that this Court in the above referred order dated 30.11.2015 has observed thus: