Calcutta High Court (Appellete Side)
Mr. Arani Mukhopadhyay vs Employees Profident Fund Organisation ... on 13 February, 2020
Author: I. P. Mukerji
Bench: I. P. Mukerji
1
13.02.2020
Sl.No. 04
Ct.No.03
Amalranjan
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
APPELLATE SIDE
FMA 1756 of 2019
Mr. Arani Mukhopadhyay
Vs
Employees Profident Fund Organisation & Ors.
Mr. Samit Talukdar, Sr. Advocate
Mr. Anirban Kar
Ms. Nibedita Mukherjee
Mr. Pramit Kr. Shee
...for the appellant
Mr. S.R. Saha
...for the respondent no. 6 & 7
Mr. Shiv Chandra Prasad ...for the P.F. Authorities Re: CAN 1233 of 2020 The hearing of the application (CAN 1233 of 2020) is treated as on the day's list.
Mr. Talukdar, learned senior advocate appearing for the appellant/writ petitioner refers us to the judgment and order under appeal dated 6th September, 2019. Particularly, he refers to paragraph 17 of the said judgment which is as follows:-
"17. With regards to the prayer (d) of the writ petition, I direct the concerned authorities/respondents(s) to correct the date of cessation from service of the writ petitioner in the Pension Payment Order (PPO) book maintained by the 2 respondent company according to the date mentioned in the order dated 21st September, 2006, wherein the writ petitioner has wilfully agreed to retire from service from 15th October, 2006. Since, there is no objection regarding the date of cessation of service of the writ petitioner the concerned authorities/respondents(s) are directed to recalculate the amount of pension which is to be received by the writ petitioner according to the schemes and procedure established by law. The concerned authority/respondent must take necessary steps in crediting the actual amount due to the writ petitioner in terms of provident fund linked pension within a period of six weeks from date."
He says, which is not contradicted by learned counsel for the respondents that this part of the order was not appealed against by any party. He wants implementation of this part of the order.
In view of the above situation, we dispose of the application (CAN 1233 of 2020) by directing that since this part of the order is undisputed, the same may be complied with by the respondents by 31st March, 2020.
We further direct, dispensing with all formalities, after noting that all the parties are represented in court that informal paper books be filed in this court by 13th March, 2020, by the 3 advocate on record for the appellant, serving at least one copy thereof on the advocate on record for the respondents not later than 5 days before the date of hearing of the appeal. List the appeal for hearing on 1st April, 2020. Urgent certified photo copy of this order, if applied for, be given to learned advocates for the parties upon compliance of all requisite formalities.
( I. P. Mukerji,J. ) ( Md. Nizamudding,J. )