DOLPHIN SECURITY SERVICE Vs. REGIONAL PROVIDENT FUND

JUDGEMENT

(1.) Mr.J.Sathyanarayana Prasad, learned standing counsel takes notice for the respondent. By consent of both parties, the main writ petition is taken up for final disposal at the admission stage itself.

(2.) The present writ petition is filed challenging the order of the respondent dated 22.02.2019 with a consequential direction to the respondent to accept the outstanding determined amount in 24 equal monthly installments.

(3.) Heard the learned counsel for the petitioner and the learned standing counsel for the respondent.