REGIONAL PROVIDENT FUND COMMISSIONER Vs. RAMAKRISHNA SHARDA SEVA

JUDGEMENT

(1.) The instant application has been preferred by the applicant for modification/ correction of order passed by this Court in WPL No. 89 of 2022 dtd. 8/7/2025.

(2.) Mr. Pankaj Singh, learned counsel appearing for the applicant submits that WPL No. 89 of 2022 was disposed of by this Court on 8/7/2025, wherein statement came to be recorded on behalf of the EPFO regarding interdependent of Ss. 7Q and 14B of The Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (for short 'Act, 1952'). He would contend that the submission was made inadvertently. He would further contend that it was a bonafide mistake, and therefore, the part of the order may be recalled or modified.

(3.) On the other hand, learned counsel appearing for respondents would oppose. They would submit that pursuant to order passed in WPL No. 89 of 2022, the respondent No. 1 has already availed remedy and learned Central Government Industrial Tribunal (CGIT) has granted interim order in its favour. They would further submit that on behalf of EPFO submission was made according to law laid down by the Hon'ble Supreme Court in the matter of Arcot Textile Mills Limited Vs. Regional Provident Fund Commissioner and others, 2013 (16) SCC 1 and it was recorded verbatim. They would contend that this application deserves to be dismissed.