BHUP RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed for the grant of following relief(s):

(2.) It is not in dispute that petitioners No. 1 and 2 are getting EPF pension. As regards, petitioner No. 3, Mathu Ram, no pension is being released in his favour, for want of documents, as specified in para-8 of the reply, filed by respondent No. 6.

(3.) In such circumstances, we deem it proper to dispose of the instant petition by directing petitioner No. 3 to submit the documents, as required by respondent No. 6 and in case the same are submitted within a period of four weeks from today, respondent No. 6 shall pass the consequential order, within a period of two weeks, thereafter. As regards the other reliefs claimed in the petition, the petitioners are at liberty to file a fresh substantive petition, for granting the other reliefs.