SUNITHA Vs. EMPLOYEES PROVIDENT FUND ORGANIZATION REGIONAL OFFICE

JUDGEMENT

(1.) The petitioners were employees under the 3rd respondent establishment. They retired from service after attaining the age of superannuation on 21/5/2023, 30/5/2023,18/5/2020, 29/5/2022, 4/5/2023 & 25/5/2023 respectively. They have filed this writ petition for a direction to the 3rd respondent 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 the Employees Provident Fund Organisation and another (supra) held as follows:-

(2.) Heard the learned Counsel for the petitioners, learned standing Counsel for respondents 1 and 2 and the learned standing counsel for the 3rd respondent.

(3.) In view of the judgment of the Hon'ble Supreme Court cited (supra), the petitioners' Joint Option Forms need to be processed by the 2nd respondent. The writ petition is therefore disposed of directing the 2nd respondent to process the Joint Option Forms preferred by the petitioners in accordance with the judgment of the Hon'ble Supreme Court in Employees provident Fund Organisation and another (supra) within a period of three months from the date of receipt of a copy of this judgment.