MURALIDHARAN NAIR A. Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) The petitioners have preferred Ext.P2 series of applications before the 1st and 2nd respondents seeking to exercise their option under the Employees Provident Fund Pension Scheme for obtaining pension based on actual salary. The limited prayer of the petitioner in this writ petition is for a direction to the 1st and

(2.) nd respondents to consider and pass orders on final orders on applications within a specific time, 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].