RAMESH CHANDER PANDEY Vs. EMPLOYEES PROVIDENT FUND ORGANIZATION (THROUGH REGIONAL OFFICE DELHI-CENTRAL) AND ANR

JUDGEMENT

(1.) Cm APPL. 13117/2018 (Exemption) Exemption granted subject to all just exceptions.

(2.) It is submitted by learned counsel for the petitioner that the petitioner was an employee of respondent No.2 during the period from July 2009 to March 2016 and he was allotted Provident Fund Membership No.DL/19503/343 along with Universal Account No.100304497972 and Account No.DL/CPM/0019503/000/0000343.

(3.) The petitioner has resigned from service of respondent No.2 on 31.02016.