E.M.SUDHAKARAN Vs. CENTRAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Heard Senior Advocate V.P.Seemanthini for petitioners, Adv.Abraham.P.Meachinkara, the Standing Counsel for respondents.

(2.) Petitioners pray for the following reliefs:

(3.) The writ prayers refer to the judgment of this Court in Ext.P7 dated 13.10.2017 in W.A No.13 of 2016. For the reasons stated in W.P.(C) No.1732/2019, which are not reiterated in the instant writ petition, the writ petition could be disposed of.