MADHU. C. R. Vs. EMPLOYEES PROVIDENT FUND ORGANIZATION

JUDGEMENT

(1.) The petitioners were employed under the 7th respondent. They retired from service subsequent to 1/9/2014. They have filed this writ petition for direction to respondents 1 to 6 to process the Joint Option Forms preferred by them in the light of the judgment of the Hon'ble Supreme Court in Employees Provident Fund Organisation and another v. Sunil Kumar B. and others [2022 (7) KHC 12], within a time frame to be fixed by this Court. The Hon'ble Supreme Court in Employees Provident Fund Organisation and another (supra), held as follows:-

(2.) Heard the learned counsel for the petitioners and Smt.Nita N.S, learned Standing Counsel for the EPFO. In the nature of the order I propose to pass, notice to the 7th respondent is dispensed with.

(3.) In the light of the judgment of the Hon'ble Supreme Court cited (supra), the petitioners' Joint Option Forms need to be processed by respondents 1 to 6.