National Consumer Disputes Redressal
Assistant Provident Fund Commissioner vs Vb Karadiguddi & Ors. on 7 June, 2018
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 644 OF 2018 (Against the Order dated 31/03/2017 in Appeal No. 1261/2014 of the State Commission Karnataka) 1. ASSISTANT PROVIDENT FUND COMMISSIONER THROUGH ASSISTANT PROVIDENT FUND COMMISSIONER REGIONAL OFFICE DELHI (NORTH) BHAVISHYA NIDHI BHAWAN, 28, WAZIRPUR INDUSTRIAL AREA, DELHI-110052 ...........Petitioner(s) Versus 1. PRAHLAD & ANR. S/O. NARAYAN PATIL, R/O. ANUGARAHA, NEAR OLD DY. SP OFFICE, SAIDAPUR DHARWAD KARNATAKA 2. THE AREA MANAGER, FOOD CORPORATION OF INDIA, LAMINGTON ROAD, HUBLI ...........Respondent(s) REVISION PETITION NO. 645 OF 2018 (Against the Order dated 31/03/2017 in Appeal No. 1262/2014 of the State Commission Karnataka) WITH
IA/4680/2018(Condonation of delay),IA/4681/2018(Stay),IA/4682/2018(Exemption from filing the Certified Copy) 1. ASSISTANT PROVIDENT FUND COMMISSIONER THROUGH ASSISTANT PROVIDENT FUND COMMISSIONER REGIONAL OFFICE DELHI (NORTH) BHAVISHYA NIDHI BHAWAN, 28, WAZIRPUR INDUSTRIAL AREA, DELHI-110052 ...........Petitioner(s) Versus 1. VASUDEV & ANR. S/O. MADHAVRAO BIJJUR, R/O. MIRAJ ROAD, ATANI, DISTRICT-BELGAUM KARNATAKA 2. THE AREA MANAGER, FOOD CORPORATION OF INDIA, LAMINGTON ROAD, HUBLI ...........Respondent(s) REVISION PETITION NO. 646 OF 2018 (Against the Order dated 13/02/2017 in Appeal No. 1603/2014 of the State Commission Karnataka) WITH IA/4683/2018(Condonation of delay),IA/4684/2018(Stay),IA/4685/2018(Exemption from filing the Certified Copy) 1. ASSISTANT PROVIDENT FUND COMMISSIONER THROUGH ASSISTANT PROVIDENT FUND COMMISSIONER REGIONAL OFFICE DELHI (NORTH) BHAVISHYA NIDHI BHAWAN, 28, WAZIRPUR INDUSTRIAL AREA, DELHI-110052 ...........Petitioner(s) Versus 1. PREMALATA W/O. HALLY HOSAKERI, R/O. BASEL MISSION COMPOUND HOSA ONI, KARWAR ROAD, HUBLI ...........Respondent(s) REVISION PETITION NO. 647 OF 2018 (Against the Order dated 13/02/2017 in Appeal No. 1604/2014 of the State Commission Karnataka) WITH IA/4686/2018(Condonation of delay),IA/4687/2018(Stay),IA/4688/2018(Exemption from filing the Certified Copy) 1. ASSISTANT PROVIDENT FUND COMMISSIONER THROUGH ASSISTANT PROVIDENT FUND COMMISSIONER REGIONAL OFFICE DELHI (NORTH) BHAVISHYA NIDHI BHAWAN, 28, WAZIRPUR INDUSTRIAL AREA, DELHI-110052 ...........Petitioner(s) Versus 1. MAHAVEER S/O. SHANTAPPA, R/O. AT & PO, MANGASULI,, JAIN GALLI, BELGAUM ...........Respondent(s) REVISION PETITION NO. 648 OF 2018 (Against the Order dated 31/03/2017 in Appeal No. 1731/2014 of the State Commission Karnataka) WITH IA/4689/2018(Condonation of delay),IA/4690/2018(Stay),IA/4691/2018(Exemption from filing the Certified Copy) 1. ASSISTANT PROVIDENT FUND COMMISSIONER THROUGH ASSISTANT PROVIDENT FUND COMMISSIONER REGIONAL OFFICE DELHI (NORTH) BHAVISHYA NIDHI BHAWAN, 28, WAZIRPUR INDUSTRIAL AREA, DELHI-110052 ...........Petitioner(s) Versus 1. VB KARADIGUDDI & ORS. SINCE DECEASED THROUGH LRS, (1) MAHANANDA W/O. LT. VARTEPPA KARADIGUDDI, R/O. BANAGAR GALLI, GOKAK, TAL GOKAKA, DISTRICT-BELGAUM 2. SMT. DEEPA & PRATIBHA W/O. MAHESH MATTIKALLIR/O. BANAGAR GALLI, GOKAK, TAL GOKAKA, DISTRICT-BELGAUM 3. VEERESH S/O. LT. VARTEPPA KARADIGUDDI, R/O. BANAGAR GALLI, GOKAK, TAL GOKAKA, DISTRICT-BELGAUM ...........Respondent(s) REVISION PETITION NO. 649 OF 2018 (Against the Order dated 31/03/2017 in Appeal No. 1733/2014 of the State Commission Karnataka) WITH IA/4692/2018(Condonation of delay),IA/4693/2018(Stay),IA/4694/2018(Exemption from filing the Certified Copy),IA/9974/2018(Directions) 1. ASSISTANT PROVIDENT FUND COMMISSIONER THROUGH ASSISTANT PROVIDENT FUND COMMISSIONER REGIONAL OFFICE DELHI (NORTH) BHAVISHYA NIDHI BHAWAN, 28, WAZIRPUR INDUSTRIAL AREA, DELHI-110052 ...........Petitioner(s) Versus 1. MAHANTAPPA S/O. MUNIYAPPA BADADANI, R/O. 3931/C, GARADI GALLI, GOKAK TQ. GOKAK, DISTRICT-BELGAUM KARANATAKA ...........Respondent(s) REVISION PETITION NO. 650 OF 2018 (Against the Order dated 31/03/2017 in Appeal No. 1448/2016 of the State Commission Karnataka) WITH IA/4695/2018(Condonation of delay),IA/4696/2018(Stay),IA/4697/2018(Exemption from filing the Certified Copy) 1. ASSISTANT PROVIDENT FUND COMMISSIONER THROUGH ASSISTANT PROVIDENT FUND COMMISSIONER REGIONAL OFFICE DELHI (NORTH) BHAVISHYA NIDHI BHAWAN, 28, WAZIRPUR INDUSTRIAL AREA, DELHI-110052 ...........Petitioner(s) Versus 1. KRISHNAJI S/O. SHRIDHAR RAO JOSHI, R/O. KULKARNI COMPOUND TABIB LAND, HUBBALLI-580020 ...........Respondent(s) REVISION PETITION NO. 651 OF 2018 (Against the Order dated 31/03/2017 in Appeal No. 1449/2016 of the State Commission Karnataka) WITH IA/4698/2018(Condonation of delay),IA/4699/2018(Stay),IA/4700/2018(Exemption from filing the Certified Copy) 1. ASSISTANT PROVIDENT FUND COMMISSIONER THROUGH ASSISTANT PROVIDENT FUND COMMISSIONER REGIONAL OFFICE DELHI (NORTH) BHAVISHYA NIDHI BHAWAN, 28, WAZIRPUR INDUSTRIAL AREA, DELHI-110052 ...........Petitioner(s) Versus 1. PRABHAKAR S/O. LAXMAN RAO MALAVADE, R/O. LIG 198, GANDHI NAGAR, GOKUL ROAD, HUBLI-580030 ...........Respondent(s) REVISION PETITION NO. 652 OF 2018 (Against the Order dated 31/03/2017 in Appeal No. 1450/2016 of the State Commission Karnataka) WITH IA/4701/2018(Condonation of delay),IA/4702/2018(Stay),IA/4703/2018(Exemption from filing the Certified Copy) 1. ASSISTANT PROVIDENT FUND COMMISSIONER THROUGH ASSISTANT PROVIDENT FUND COMMISSIONER REGIONAL OFFICE DELHI (NORTH) BHAVISHYA NIDHI BHAWAN, 28, WAZIRPUR INDUSTRIAL AREA, DELHI-110052 ...........Petitioner(s) Versus 1. GANPATI S/O. BAGHAVANTHAPPA BONGALE, R/O. D-48, KUMAR PARK, GOKUL ROAD, HUBBALLI-580030 ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE D.K. JAIN,PRESIDENT HON'BLE MRS. M. SHREESHA,MEMBER For the Petitioner : Mr. Puneet Garg, Advocate with Mr. Praveen Kumar, EO of the Petitioner For the Respondent :
Dated : 07 Jun 2018 ORDER Delay condoned.
Learned Counsel appearing for the Petitioner states that as per his instructions, taking into consideration the cost of litigation and the fact that issue of notice to the Complainants would result in further harassment to them, a conscious decision has been taken by the concerned Authority not to press these Revision Petitions, although the Petitioner Authority still maintains that there was no lapse on its part in dealing with the complaints of the employees.
We appreciate the well-considered decision taken by the Petitioner and dismiss the Revision Petitions as not pressed, keeping open the issue of the effect of retrospective amendment in para 12 of the EPS 1995, sought to be raised in the present Revision Petitions. We further clarify that withdrawal of these Revision Petitions shall not be construed as expression of an opinion on the issues raised in the present Revision Petitions and the same shall be examined in an appropriate case, as and when such an occasion arises.
All the Revision Petitions stand disposed of in the above terms.
......................J D.K. JAIN PRESIDENT ...................... M. SHREESHA MEMBER