TELCO TRANSPORT COMPANIES ASSOCIATION, JAMSHEDPUR AT TELCO Vs. THE REGIONAL PROVIDENT FUND COMMISSIONER EMPLOYEES PROVIDENT FUND ORGANIZATION JAMSHEDPUR

JUDGEMENT

(1.) Since reliefs sought for in both the applications are similar in nature and in both the applications modification has been sought for in impugned order dated 04.08.2017 passed in W.P. (C) No. 641 of 2016 and W.P. (L) No. 506 of 2016, with the consent of learned counsels appearing for the respective parties, both the applications are heard together and by this common order, are being disposed of.

(2.) Heard learned counsel for the parties.

(3.) Learned senior counsel for the petitioners submitted that W.P. (C) No. 641 of 2016 and W.P. (L) No. 506 of 2016 was filed by petitioner-Telco Transport Companies Association, Jamshedpur and Petitioner-Tata Motors Limited, previously known as Tata Engineering and Locomotive Company Limited challenging order dated 09.10.2015 passed by respondent-Regional Provident Fund Commissioner, Jamshedpur, which were heard together and were disposed of vide common order dated 04.08.2017, operative portion of which is reproduced herein below: