Kerala High Court
V.Ramachandran Nair Aged 64 Years vs Employees Provident Fund Commission on 5 October, 2013
Author: K. Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
MONDAY, THE 9TH DAY OF DECEMBER 2013/18TH AGRAHAYANA, 1935
RP.No. 915 of 2013 () IN WP(C).24391/2013
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AGAINST THE ORDER/JUDGMENT IN WP(C) 24391/2013 of HIGH COURT OF
KERALA DATED 05-10-2013
REVIEW PETITIONER(S)/PETITIONER:
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V.RAMACHANDRAN NAIR AGED 64 YEARS
"SURA" NIVAS, S/O.RAMAN NAIR(LATE), KONCHATH HOUSE
URAKAM.P.O., THRISSUR-680 562.
BY ADVS.SRI.J.JULIAN XAVIER
SRI.PIOUS MATHEW
RESPONDENT(S)/RESPONDENTS:
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1. EMPLOYEES PROVIDENT FUND COMMISSION
(MINISTRY OF LABOUR, GOVERNMENT OF INDIA)
REGIONAL OFFICE, MUMBAI-III, PLOT NO.222
BHAVISHYA NIDHI BHAVAN, CHARKOP, KANDIVALI(WEST)
MUMBAI-400 067
REPRESENTED BY ITS ASSISTANT PF COMMISSIONER.
2. M/S.SKYPAK SERVICES SPECIALIST LIMITED
HEAD OFFICE 3, SONA UDYOG, PARSI PANCHAYATH ROAD
ANDHERI(EAST), MUMBAI-400 069
REPRESENTED BY ITS MANAGING DIRECTOR.
R BY SMT.T.N.GIRIJA, SC,EPF ORGANISATION
THIS REVIEW PETITION HAVING BEEN FINALLY HEARD ON
09-12-2013, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
K. VINOD CHANDRAN, J
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R.P No.915 of 2013
in W.P(C) No.24391 of 2013
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Dated this the 9th day of December, 2013
O R D E R
It is submitted by the learned counsel for the Employees Provident Fund Organisation that the employer has already countersigned the application of the petitioner and hence, the application is under process and the consideration of the same would be expedited and by next month, the petitioner would be granted the pension. There shall also be a direction that if any arrears are pending, the same shall also be paid to the petitioner within a period of one month from the date of receipt of a copy of this order.
Sd/-
(K. VINOD CHANDRAN, JUDGE)
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P. A to Judge