SOMNATH HALDAR Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) The present writ application has been preferred praying for direction upon the respondent authorities to complete the verification process within May 15, 2025 and ensure that the petitioner obtains due access to his account being UAN Account No. 101666887222.

(2.) Learned counsel appearing for the respondent submits that the matter is under process and is pending before the authority at Visakhapatnam. On the other hand, learned counsel appearing for the petitioner has placed his appointment letter (at page 24 of the writ application) wherein it appears that the petitioner has been asked to join his new assignment on or before 20/5/2025.

(3.) It appears from the materials on record that a valid UAN Account number is required, to ensure his smooth joining in the new assignment.