ASOK KUMAR R Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) The petitioners have preferred Ext.P4 series of applications before the 1st and 2nd respondents seeking a higher pension under the provisions of the Employees Provident Fund and Miscellaneous Provisions Act . The limited prayer of the petitioners in this writ petition is for a direction to the 1st and 2nd respondents to consider and pass orders on Ext.P4 series of applications, in the light of the judgment of this Court in P. Sasikumar v. Union of India [W.P.(C)No.13120/2015] and in R.C.Gupta and Others v. Regional Provident Fund Commissioner, Employees Provident Fund Organisation and Others [(2018) 14 SCC 809].

(2.) I have heard Sri.P.Thomas Geeverghese, the learned counsel for the petitioners, Sri.S.Prasanth, the learned Standing counsel for respondents 1 and 2, the learned Standing counsel for the 4 th respondent and also the learned Assistant Solicitor General of India for the 3rd respondent.

(3.) On a consideration of the facts and circumstances of the case and the submissions made across the Bar, I dispose the writ petition with a direction to the 1st and 2nd respondents to consider and pass orders on Ext.P4 series of applications, taking note of the judgments referred above, within a period of six weeks from the date of receipt of a copy of this judgment, after hearing the petitioners. The petitioners shall produce a copy of the writ petition together with a copy of the judgment before the 1st and 2nd respondents for further action.