REGIONAL PROVIDENT FUND ORGANISATION Vs. JAYASREE V

JUDGEMENT

(1.) As the question of facts and law involved in the above writ appeals are identical, we heard the above writ appeals together and being disposed by this common judgment.

(2.) As per the impugned judgment, in all the writ appeals, while disposing of the writ petitions, the learned Single Judge directed that 8.33% of the employer's contribution, proportionate to the salary of the employee, in excess of Rs.6,500/ -, should be credited to the Pension Scheme and orders passed in accordance with law. It was also made clear that the interest accrued in the Provident Fund Account to that extent also would stand transferred to the Pension Account. With respect to the retired employees, who had drawn their retirement benefits by way of Provident Fund proportionate amounts along with interest accrued in the account as also that accrued after the withdrawal of the Provident Fund amounts, have to be refunded to the Provident Fund Organization and further directed that the extant employees and those retired shall also submit joint applications along with their employer wherever the same has not been done and it is also directed that the directions so issued shall be complied within three months from the date of receipt of a certified copy of the judgment. It is against this judgment, the Regional Provident Fund Commissioner has come up in appeal by filing the above writ appeals.

(3.) Heard the learned counsel for the appellants as well as the counsel for the respondents.