H. M. MANJUNATHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Smt.H.R.Renuka, learned Counsel takes notice for respondents No.6 to 8.

(2.) The issue that arises for consideration in these petitions is "whether the Provident Commissioner could be directed to pay the higher pension with respect to the retired employees and to receive the higher contribution as directed in R.C.Gupta's case, while directing the KSRTC Employees Contributory Provident Fund Trust to forward the contribution to the Regional Provident Fund Commissioner along with accrued interest and whether such direction would cause additional burden or financial loss to the Regional Provident Fund Commissioner?"

(3.) This Court, while dealing with the very same question in W.P.Nos.56819-57586/2017 and connected matters which were disposed of on 27.03.2019, opined that the decision in the case of R.C.Gupta and Others Vs. Regional Provident Fund Commissioner, Employees Provident Fund Organisation and Others reported in (2018) 14 SCC 809 would enure to the benefit of the petitioners.