UNION OF INDIA Vs. KANNAPPAN G.

JUDGEMENT

(1.) The appellants in the Writ Appeal have filed this Revision Petition pointing out that the contentions on the basis of the amendment to the Employee's Pension Scheme, 1995 were not considered while disposing of the Writ Appeals.

(2.) It is submitted by the learned Counsel for respondents 2 and 3 that the amendment was set aside by this Court in the judgment reported in Sasikumar.P and others v. Union of India (UOI) and others [ILR 2019(1) Ker 614] and SLP Nos.16721 and 16722 of 2019 filed by the Union of India are pending before the Apex Court.

(3.) It is also submitted that as against the dismissal of SLPs filed by the Provident Fund Commissioner as against the judgment of this Court, R.P Nos.1430 and 1431 of 2019 are pending consideration. It is also stated that the directions in the judgment have already been complied with. Therefore the R.P is disposed of making it clear that the judgment in the Writ Appeal No.2506/2015 would be subject to the orders passed by the Apex Court in the aforesaid SLPs and Review Petitions.