R.NAGENDRA Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) The petitioners have approached this Court seeking a direction to the 2nd respondent to process Ext.P3 series of applications for the benefit of pension under the Employees Provident Fund Act in the light of the judgment of this Court in P.Sasikumar V. Union of India - judgment dated 12.10.2018 in W.P(C).No.13120 of 2015 and connected cases.

(2.) I have heard the learned counsel for the petitioners, the learned Standing counsel for the respondents 1 and 2, the learned Standing counsel for the 4th respondent and the learned Assistant Solicitor General of India for the 3rd respondent.