CENTRAL BOARD OF THE TRUSTEES OF THE EMPLOYEES PROVIDENT FUND ORGANISATION Vs. PRESIDING OFFICER, EMPLOYEES PROVIDENT FUND APPELLATE TRIBUNAL

JUDGEMENT

(1.) These Writ Petitions have been filed seeking for a Writ of Certiorari, to call for the records of the first respondent relating to the impugned orders of the first respondent in ATA No.730 (13) 2013 dtd. 19/8/2014 in W.P. No. 13074 of 2015 and ATA No.732 (13) 2013 dtd. 19/8/2014 in W.P. No. 13429 of 2015 and quash the same.

(2.) When the matter is taken up for consideration, learned counsel appearing for the 2nd respondent in respective writ petitions have brought to the notice of this Court that similar issue has been raised in a batch of petitions in W.P.Nos.26413/2017, etc. Batch and this Court, vide order dtd. 4/8/2023 had allowed the writ petitions setting aside the order passed by the original authority. Learned counsel appearing for the petitioner submits that the ratio laid down in the aforesaid order would be applicable to the case as well as the order impugned herein has been passed by the Board of Trustees, who is not clothed with power to question the order of the Tribunal.

(3.) This Court perused the order passed in W.P.Nos.26413/2017, etc. Batch, wherein, this Court has held as under :-