GEORGEKUTTY AUGUSTINE Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Heard Adv.Raju Vadakkekara and Adv.Joy Thattil Ittoop for parties.

(2.) On 25.07.2019 notice to second respondent was ordered by this Court. Service on second respondent is complete and no one appears for second respondent.

(3.) The petitioner canvasses a few grievances in the matter of payment of Provident Fund by the respondents. The petitioner approaches the Court with the assumption that the application of petitioner for disbursement of the Provident Fund is still pending with the first respondent.