T VISHNU MOHAN Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) RULE. Mr. Mehta learned advocate appears and waives service of notice of rule on behalf of respondent Nos. 1 and 2 and Ms. Samata learned advocate for Nanavati Associates appears and waives service of notice of rule on behalf of respondent No. 3. With the consent of the parties, the matter is taken up for final hearing today.

(2.) MS. Samata learned advocate for nanavati Associates for respondent No. 3 has tendered reply affidavit and same is taken on record. Mr. Mankad submitted that if the reply filed by the respondent No. 3 necessitates any response from the petitioner, then the same will be submitted before the Provident Fund commissioner. He reserves the said right.

(3.) THE petitioner, an employee of respondent No. 3 A. C. Nielson O. R. G. Marg pvt. Ltd. , has preferred present petition praying for below mentioned relief: