EMPLOYEES PROVIDENT FUND COMMISSIONER Vs. JAGDISH KUMAR

JUDGEMENT

(1.) This appeal is directed against the judgment of the learned Single Judge dated 14.9.2015 entitling the respondent to an amount of Rs. 61,587/- as interest for 31 months for the period from 1.4.2011 to 31.10.2013 on account of the fault of the appellants in not transferring EPF contributions of the respondent from one account to another after he had entered into a fresh employment with a new employer.

(2.) The respondent had a EPF account while working with a particular employer whose services he abandoned to seek fresh employment with another organization. He had regularly contributed till 2007 and requested the appellants to transfer his EPF account to the new organization where he was now working. In this regard, he submitted an application on 28.3.2011.

(3.) According to the appellants, this was rejected on 19.4.2011 and the respondent once again applied on 29.7.2013 which was rejected by virtue of Annexure P-1 in August, 2013 leading to the writ petition which has now been answered in favour of the writ petitioner.