ANUSHREE JAIN Vs. EPFO

JUDGEMENT

(1.) This hearing has been held through video conferencing.

(2.) The Petitioner in this case has been forced to approach this Court by way of present writ petition, owing to the Respondents' callous attitude in not crediting the Petitioner's statutory dues under the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (hereinafter, 'EPF Act') to her Employee Provident Fund (hereinafter, 'EPF') Account and not releasing the entire EPF amount available to her bank account.

(3.) The Petitioner was working since September, 2012 with M/s Genpact India/Respondent No. 4. Thereafter, she left the said employment and joined M/s Midland Credit Management India Pvt. Ltd. in May, 2014. On 13th April, 2015, she had submitted her claim for transferring her Provident Fund from her old EPF account to the new EPF account in terms of Section 17A of the EPF Act, 1952. Both the employers had approved the transfer of funds. However, in 2016, when she repeatedly checked the website of the Provident Fund authorities and also called the help line number, she was informed that her former employer has not submitted the requested fund into the EPF account. She, thereafter, had to approach her previous employers, who then informed her that the amount was transferred way back in 2015 itself.