S. SUTHAKARAN Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Standing Counsel appearing for the respondent.

(2.) The prayer in the writ petition is for directing the respondent to dispose of the review application filed by the petitioner under Section 7-B of the Employees Provident Fund and Miscellaneous Provisions Act. The petitioner had filed the said review application questioning the order dated 11.03.2016 made under Section 7-A of the Employees' Provident Fund and Miscellaneous Provisions Act.

(3.) The petitioner's counsel states that the petitioner did not receive the order dated 11.03.2016. The petitioner's counsel had placed before me a bunch of papers indicating that his wife was seriously ill since March 2015 and that, the petitioner was virtually shuttling between Chennai and some foreign countries. The petitioner's wife eventually passed away on 29.03.2018. But then, this misfortune suffered by the petitioner will not enable this Court to direct the respondent to dispose of the petition mentioned review application. The review application can be disposed of by the Authority only if it has been filed within 45 days. In this case, obviously, the review application was filed beyond the said date. It appears that during the petitioner's absence, the copy was probably served on some employee.