ABDUL AZIZ Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners have challenged the circular issued by the fourth respondent dated 31.05.2017 inter alia seeking a direction to respondent Nos.2 to 5 to grant pension on higher wages under Employees Pension Scheme, 1995 and for other consequential reliefs.

(2.) The learned counsel for the petitioners submit that the issue involved in these writ petitions is no more res integra in view of the judgment of the Hon'ble Apex Court in the case of R.C.Gupta and others vs. Regional Provident Fund, Commissioner Employees Provident Fund Organization and others reported in 2018 (14) SCC 809. The said decision has been followed by this Court in Writ Petition Nos.56819- 57586/2017 and allied matters (DD 27.03.2019) as well as Writ Petition Nos.2281-2786/2018 (DD 25.04.2019) (Principal Bench) whereby the Cognate Bench of this Court has observed thus ;-

(3.) Learned counsel Sri.Sudhirsingh R.Vijayapur, appearing for respondent Nos.2 to 5 submits that he is no more the Panel Advocate of the Employees Provident Fund Organization and seeks for issue of fresh notice to the respondents.