Madras High Court
A.Ramadoss vs The Regional Pf Commissioner on 5 September, 2019
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P.No.162 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 05.09.2019
CORAM
THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.162 of 2018
A.Ramadoss ..Petitioner
vs
1.The Regional PF Commissioner,
EPF Regional Officer Coimbatore,
Dr.Balasundharam Road,
Coimbatore – 641018.
2.The Enforcement Officer,
Employee's Provident Funds,
State Bank Lane, Ootacamund,
The Nilgiris – 643001.
3.M/s.Terrace Estate Unit of United Plantation Limited,
Represented by its authorized Signatory,
Naduvattam (PO),
The Niligiris – 643223. .. Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue the Writ of Mandamus to direct the first respondent to
pay petitioner's Employees Provident amount standing in his EPF
Account No. TN/789/869 within a time frame to be fixed by this Court.
For Petitioner : Mr.K.Lavan
For R1 & R2 : Ms.R.Meenakshi
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http://www.judis.nic.in
W.P.No.162 of 2018
ORDER
The learned counsel appearing on behalf of the Regional Provident Fund Commissioner made a submission that during the pendency of the writ petition, the amount due to the writ petitioner to a sum of Rs.1,88,431/- was settled on 13.12.2018.
2. The learned counsel appearing for the writ petitioner also acknowledged the said submission. However, the petitioner states that the pension form was returned for want of co-operation from the third respondent/management.
3. In this regard, the third respondent/management is also directed to co-operate with the writ petitioner for the submission of the pension form in complete format and the writ petitioner is at liberty to submit the pension form, which was returned to the Competent Authority and in the event of submitting the pension form, the first and second respondents are directed to consider the same and accordingly, grant pension, by following the procedures contemplated under the Acts and Rules.
2http://www.judis.nic.in W.P.No.162 of 2018
4. With these directions, the Writ Petition stands disposed of. No costs.
05.09.2019 Index: Yes / No Internet: Yes / No Speaking order / Non-speaking order dua/sni To
1.The Regional PF Commissioner, EPF Regional Officer Coimbatore, Dr.Balasundharam Road, Coimbatore – 641018.
2.The Enforcement Officer, Employee's Provident Funds, State Bank Lane, Ootacamund, The Nilgiris – 643001.
3.M/s.Terrace Estate Unit of United Plantation Limited, The authorized Signatory, Naduvattam (PO), The Niligiris – 643223.
3http://www.judis.nic.in W.P.No.162 of 2018 S.M.SUBRAMANIAM,J.
dua/sni W.P.No.162 of 2018 05.09.2019 4 http://www.judis.nic.in