REGIONAL PROVIDENT FUND COMMISSIONER Vs. NIRMALA DEVI

JUDGEMENT

(1.) Heard the learned counsel for the parties. Records including that of the writ petition perused.

(2.) The petitioner herein (respondent No. 3 in the writ petition) is seeking review of the judgment dated 1.1.2013 passed by this Court in CWP No. 2794 of 2010-C, Smt. Nirmala Devi Vs. State of H.P. and others, wherein the following directions were issued to respondents No. 2 and 3 in the writ petition (HRTC and the petitioner herein):-

(3.) Mainly three grounds have been set up in the review petition. Firstly that at the time of passing the aforesaid judgment dated 1.1.2013 it escaped from the notice of this Court that "nor any amount of contribution either under the Employees Provident fund and Misc. Provision (sic provisions) Act, 1952 or under the Employees Family Pension Scheme, 1971 was ever remitted by the Mandi Kullu Road Transport Corporation", which averment on the face of it is not borne out of the record, as it is specifically mentioned in para 2 of the judgment dated 1.1.2013 that "However, unfortunately the employer did not remit the amount contributed by the deceased employee along with equivalent employer's share and interest to respondent No. 3- Regional Provident Fund Commissioner and as a consequence on the death of the deceased employee, the petitioner did not get either any amount on account of CPF or family pension."