KALATHIL PARAMBIL KILAR Vs. RAMLA

JUDGEMENT

(1.) THIS review petition is at the instance of respondents 2 and 3 in the writ petition. During the pendency of the review petition, it is submitted that Government has passed order dated 19.6.2006 and the same is under challenge at the instance of the review petitioners and other employees. The contention of the learned senior counsel appearing for the review petitioners is that the application for exemption has to be processed by the Provident Fund organisation and only thereafter, the matter can be considered by the Government. Now that the Government has already passed orders, it will be open to the review petitioners to take all available contentions in the writ petition filed by them challenging the said order. With the above observation, this review petition is dismissed.