VIJAY BAIJAL Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Delay in filing the review petition No.226/2018 is condoned.

(2.) The review petitions have been filed by the respondents-Regional Provident Fund Commissioner praying for reviewing the order passed by this court dated 23.10.2017.

(3.) Counsel appearing for the PF Department submits that they have filed D. B. Special Appeal No.2045/2018 and D. B. Special Appeal No. 6/2018 before the Division Bench, wherein they prayed for liberty to file review petitions and the appeals were disposed of with liberty to file review petitions before the learned Single Judge in reference to the judgment of Regional Provident Fund Commissioner Vs. Sanatan Dharam Girls Secondary School and Ors. 2007 (1) SCC 268.