UNION OF INDIA Vs. M K SANTHOSH

JUDGEMENT

(1.) HEARD Mr. T. Murugesan, Government Pleader for Pondicherry for the petitioners and Mr. Vijayshankar for Respondent No. 1.

(2.) ON consent of the counsels appearing, the writ petition itself is taken up for final disposal.

(3.) THE Tribunal came to the conclusion that Provident fund was lying with the employers even after the issuance of the final order of removal and till it was disbursed in March, 2003. THErefore, the employer was duty bound to pay interest on the amount lying with them. Accordingly the application was allowed.