SOMASUNDARAM K.S. Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) The petitioners have approached the respondents 1 and 2 through Ext.P4 series of representations seeking higher pension under the Employees Provident Fund and Miscellaneous Provisions Act . The limited prayer in the writ petition is for a direction to the respondents 1 and 2 to consider and pass orders on Ext.P4 series of representations in the light of the judgment of this Court in P. Sasikumar v. Union of India (W.P. (C)No.13120/2015 judgment dated 12.10.2018) and the decision of the Supreme Court in R.C.Gupta v. Regional Provident Fund Commissioner [(2018)14 SCC 809].

(2.) I have heard the learned counsel for the petitioners and also the learned Government Pleader for the respondents. 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 respondents 1 and 2 to consider and pass orders on Ext.P4 series of representations preferred by the petitioners in the light of the decisions aforementioned within a period of three months from the date of receipt of a copy of this judgment. The petitioners shall produce a copy of the writ petition together with a copy of the judgment before the respondents 1 and 2 for further action.