ARUN MISHRA Vs. CENTRAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The orders passed by the 3rd respondent in proceedings dtd. 3/6/2015 are under challenge in the present writ petition.

(2.) The relief sought for in the present writ petition is similar to the relief sought for by the writ petitioner in W.P.No.3301 of 2015 [Tamil Nadu Khadi and Village Industries Board Vs. The Assistant Provident Fund Commissioner], which was decided by this Court on 6/11/2019.

(3.) The aforesaid order is extracted here under: