VASUDEO J NARAL Vs. PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Ia/1016/2015

(2.) The learned counsel for the respondent has drawn our attention to the order passed by the District Forum on 23.07.2014 in an execution application. The aforesaid order reads as under:

(3.) It is evident from a bare perusal of the aforesaid order that the petitioner/complainant had filed an execution application seeking execution of the order passed by the District Forum and he came to know by 23.07.2014 that the State Commission had allowed the appeal filed by the respondent and dismissed the complaint filed by him. Therefore, it would not be correct to say that the complainant/petitioner came to know of the order of the State Commission only on receipt of its certified copy on 20.11.2014.