KASHINATH SHRIPAT TELI Vs. EMPLOYEES PROVIDENT FUND

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with the consent of the parties.

(2.) Both the parties submitted written notes of submissions.

(3.) The present writ petition assails the order dtd. 05/07/2021, passed by the respondent No.1, Nominated Authority of the Central Government rejecting the claim of the petitioners. The petitioners had filed distinct complaints before the District Consumer Forum, Jalgaon. Their complaints were allowed by common Judgment and order dtd. 03/01/2019. Being aggrieved, the respondents had filed appeals before State Consumer Forum, Nashik. By common Judgment and order, passed on 18/12/2019, Judgment of the District Consumer Forum was quashed and the matter was referred to the respondent No.1 under Sec. 41 of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter shortly referred to as the 'Act').