ASSISTANT PROVIDENT FUND COMMISSIONER Vs. VASANT MADHAV KERUR

JUDGEMENT

(1.) The parties are up in arms over the question of pension. It is always desirable that the pensioners should be treated with kid gloves but it is unfortunate that in our times, they are exasperated by senseless delay. The Department is always interested in wasting more money and their time, than it is involved in such like frivolous litigations.

(2.) This common order will decide 27 cases detailed above. After having lost the cases before the District Forum and appeals before the State Commission, these revision petitions have been filed by the Assistant Provident Fund Commissioner, OP. There is delay of 85 days, in RP 765/2013, 1 day delay each in RP 1008/2013, RP 1009/2013, RP No. 1010/2013, RP No. 1011/2013, respectively, 6 days delay each in RP 1064/2013, RP No. 1065/2013, RP No. 1066/2013, RP No. 1067/2013, RP No. 1068/2013, respectively, 7 days delay each in RP No. 1118/ 2013, RP No. 1119/2013, RP No. 1120/2013, RP No. 1121/2013, and delay of 8 days each in RP No. 1126/2013, RP No.1127/2013, RP No. 1128/2013, RP No.1129/2013 and RP No. 1130/2013, respectively. In the interest of justice and for the reasons mentioned in the applications for condonation of delay, we hereby condone the said delay.

(3.) The facts of these cases are similar and similar question of law is involved, therefore, we are deciding all these cases, in this single judgment.