P.K.RAVEENDRAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel appearing for the petitioners submits that the petitioners will be satisfied if respondent-Provident Fund Organisation considers their Exts.P1 to P17 option forms, within a stipulated time.

(2.) Learned Standing Counsel appearing for the respondent- Provident Fund Organisation has no objection for adopting this course of action for disposing of the writ petition.

(3.) In the light of submissions made by the learned counsel appearing for both the parties, I am of the considered view that the writ petition can be disposed of by directing the respondent- Provident Fund Organisation to consider Exts.P1 to P17 option forms.