ALIAS P.V. Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) The petitioners have preferred Ext.P3 series of applications for joint option before the 2nd respondent 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 2nd respondent to consider and pass orders on Ext.P3 series of applications for joint option, 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 the learned counsel for the petitioners and also the learned Standing Counsel for the respondents.

(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 2nd respondent to consider and pass orders on Ext.P3 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 2nd respondent for further action.