Central Administrative Tribunal - Chandigarh
Dr. Ved Parkash S/O Shri Hardeva Ram vs Central Board Of Trustees (E.P.F.) ... on 2 February, 2012
CENTRAL ADMINISTRATIVE TRIBUNAL CHANDIGARH BENCH CHANDIGARH O.A.NO. 20/CH/2012 Decided on:02.02.2012 Coram: Honble Mr. Justice S.D. Anand, Member (J) Honble Mr. Khushiram, Member (A) Dr. Ved Parkash S/o Shri Hardeva Ram, aged 54 years, working as Regional Provident Fund Commissioner II, Regional Officer, Chandigarh. .Applicant Versus
1. Central Board of Trustees (E.P.F.) through its Chairman, Sharam Shakti Bhawan, New Delhi 110003
2. Central Provident Fund Commissioner, Employees Provident Fund Organization, Head Office, Bhavishya Nidhi Bhawan, 14, Bhikaji Cama Place, New Delhi 110016 ..Respondents Present: Mr. R.K. Sharma, counsel for the applicant Mr. B.R. Rattan, counsel for the respondents Order (Oral) BY HONBLE MR. JUSTICE S.D. ANAND, MEMBER(J)
1. In view of the presently conceded pendency of the representations (Annexures A-16 & A-17) at the hands of the competent authority, learned counsel for the applicant states that this O.A. may be disposed of, with a direction to Respondent No. 1 to take a view in the context of representations within a time bound frame.
2. Learned counsel for the respondents has no objection to the grant of that request.
3. The O.A. shall, accordingly, stand disposed of, with a direction to Respondent No. 1 to take a view on representations (Annexures A-16 & A-17), filed by the applicant, within a period of three months from today.
4. Dasti.
(KHUSHIRAM) (JUSTICE S.D.ANAND)
MEMBER (A) MEMBER (J)
PLACE: Chandigarh
Dated: 02.02.2012
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- 2- O.A. No. 20/CH/2011