M. KRISHNAMURTHY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) The Writ Petitioners in all the WPs were employees either working or retired from Handicrafts and Handlooms Exports Corporation of India Ltd (for short HHEC). In all these writ petitions, they were seeking to challenge the order passed by the 4th Respondent Regional Provident Fund Commissioner (Pension) dt. 4/10/2019. The impugned orders in all the WPs contained identical statements which are as follows:-

(3.) In these writ petitions, notices were issued on different dates, with liberty granted to the petitioners to serve the respondents privately as well. Despite the writ petitions being pending for five years, the petitioners' counsel has not ensured service of notice on respondents 7 to 9. Meanwhile, the main writ petitions have now been listed for final disposal. The counsels appearing in these matters have failed to serve notice on the employer under whom the petitioners are working. Furthermore, the respondents who have been served have not filed any counter affidavits in these cases.