S. SERMADURAI Vs. THE ASSISTANT PROVIDENT FUND COMMISSIONER (ACCOUNTS), EMPLOYEES PROVIDENT FUND ORGANISATION, P.B. NO. 558, SREE COMPLEX, D BLOCK, TRICHIRAPPALLI

JUDGEMENT

(1.) This appeal is preferred against the judgment and order passed by the learned Single Judge on 19th April, 2013 in W.P.(MD) No. 5537 of 2013. The learned Single Judge directed to pay pension to the writ petitioner from the date of death of his son and also pay the same with interest with effect from 06.03.2008 at 12%.

(2.) We have heard the learned counsel for the appellant, Assistant Provident Fund Commissioner as well as the learned Standing Counsel for the Regional Provident Fund Commissioner, Tirunelveli, who lent support to the appellant and the learned counsel for the writ petitioner/first respondent.

(3.) We are in complete agreement with the reasoning assigned by the learned Single Judge. We share the pain of the writ petitioner, who went round and round in circles requesting for sanction of pension to him as per the Employees Provident Fund Pension Scheme, 1995, due to the death of his son who died on 19.07.2007.