REGIONAL PROVIDENT FUND COMMISSIONER , EMPLOYEES PROVIDENT FUND ORGANIZATION MINISTRY OF LABOUR Vs. PRAKASH CHAND JAIN S/O S.C. VYAS INDORE

JUDGEMENT

(1.) Learned counsel for the appellant prays for time to file some more documents and add some grounds in the memorandum of appeal to argue on the question of admission.

(2.) During the course of arguments, he has not disputed that identical matter was heard at length and after hearing learned counsel for the parties, and the order passed by the learned Writ Court was upheld on 23.08.2018 while dismissing Writ Appeal No.766/2018 (Regional Provident Fund Commissioner, Employees' Provident Fund Organization, Indore Vs. Kushlesh Kumar Gorana s/o Late K.C. Gorana and another) and two connected writ appeals.

(3.) This intra court appeal under Sec. 2 (1) of Madhya Pradesh Uchcha Nyalayaya (Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005 has been filed by the appellant / Employees' Provident Fund Organization against order dated 27.04.2018 (Annexure A/2) passed in Writ Petition No.2665/2018 by which the learned Writ Court allowed the writ petition filed by respondent (writ petitioner) and directed the appellant to process the claim of the respondent within sixty days for grant of pension, as per the directions given by Honourable the Apex Court on 04.10.2016 in the case of R.C. Gupta and others Vs. Regional Provident Fund Commissioner, Employees' Provident Fund Organization and others (SLP No.33032/2015).