V.VELAYUDHAM Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Mr.K.Ramu, learned counsel takes notice for the first respondent Since this writ petition is being disposed of without affecting the interest of the second respondent in any manner, notice to the said respondent is dispensed with.

(2.) The petitioner seeks for a mandamus directing the 1st respondent to pass orders on his representation dated 11.02.2019, wherein and whereby, he sought to recover the EPF contribution from the second respondent for the period of petitioner's service under the 2nd respondent from 01.01.2011 onwards.

(3.) The grievance of the petitioner is that the first respondent has not considered the said representation so far.