REGIONAL PROVIDENT FUND COMMISSIONER Vs. DILIP ARCHARYA

JUDGEMENT

(1.) Shri Pankaj Kumar Jain, Advocate for the applicant in review petitions and appellant in writ appeals. Shri Aviral Vikas Khare, Advocate for the applicants in contempt petitions.

(2.) Upon hearing counsels for the applicant and respondents, this Court is of the considered opinion that the writ appellate Court has considered the entire matter the issue revolving around interest allegedly payable by the employees on the apportioned contribution towards corpus of pension from paragraphs 11 to 14 in the context of Hon'ble Supreme Court judgment in the case of R.C. Gupta and others vs. Regional Provident Fund Commissioner, Employees Provident Fund Organization and others, SLP No.33032/2015 decided on 04/10/2016. There is no scope to find fault with the order on the prayer of the applicant in that behalf in review jurisdiction as the same shall tantamount to rewrite the judgment/order.

(3.) Consequently, the review petitions sans merit and are hereby dismissed.