O.G.Akkoni vs The Assistant Provident Fund ... on 16 December, 2009

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Karnataka High Court

O.G.Akkoni vs The Assistant Provident Fund ... on 16 December, 2009

Bench: Ashok B.Hinchigeri

INTTH§HKE{COURT(H*KARNATAK&CKRCUYFBENCH

AT GULBARGA 

DATED Tms THIS 16'?" DAY 0? DECE".E\i1BE1'F+i':2;{i4.3:Qv .

BEFD RE

HONBLE MRJUSTICE AS-HOE: B.  

w.p.Nos.83353g8335'7_/Ezgbg (i;gPF;- = " 

BETVVEEN:

1.

SR} O.G.AKKON§
AGE:65YEARS  _ 
RETI RED "i'RAFF£_C:*~CO~?\§T?§{OLLE';R" ~ . _
R/o;HKN0.247"3/1/_1's,=...*    *
MKGROAD CROSS._   ._   
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AGE:62--:Y}§;ARS *    " 
m:t:T:Ri:_D 'i'R_A;€'E?ICV.CON*1T_i2OLLER

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VIJAYANAGAR
BRAHMPUR, M..S.P<Z.MiLL ROAD,
GULBARG-A

5. SHRLNAG-APPA

s/0 SIDRAMAPPA MADDUR

AGE:;52 YEARS

RETIRED CONDUCTOR.   
R/O:REVANA SIDDESWAR TEMPLE? '
PC):SE1)AM,TQ:SEDAM,   '
DIST:GULBARGA

5. MRS.RATNAPRABH_A ¥.G';mz12xrAR
W/O YA,I\xfAP€APPA V. GAENEWAR '=».._
RE:TD.AssT.AccOLI'N'rAm'V  ._  
PLOT No.26,ARU'1*€0L>A:%AiB1;,}:)'c;   _
SANTOSH COI,ONY,JEVVARGI ::eo;:a;::>; ., 
GULBALRGA  " I ~ 

(BY SR1 R :3 i%xNi}§'£71?pA:xrg§vgxR,.__AIf;V0£iATE;

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. A.'[AND ROAD
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" =   H RESPONDENTS

~/" 6* jg: '7s?*::_ " -£::s§VE"{;a;éf?~§1J§ ADVGCME; } 35-' >35 .. '§'§i§:<:; Wfii Pe'i;i2:".£::a:r"; £5; _f§§€=d zaziﬁez' ﬁrtéséag 226 &% 222?' T A' 5;? C{3_ZESE,§§.L:';,iG§3 {}f §':1§§23;, pra3r:'ng E10 diressi ﬁle I'§SpOE3;d€:'I1€ to corzsider {ha rspregenéaiions 5t.8X?.2GG§ "J 3 of the petiteieners and 3.150 represem.ati0r1 dateé 25.8.2009 of the wife of the deceased emphayee namely Virupakshappa Ganwar respectively proﬁueed as Annexuremﬂxl to A6 and to fix the pensien in aceorﬁance with provisions, of empioyees pension scheme, This WP. Coming on for preliminary-*.<1fi'ea.riifi§"

day, the Court. made the following ORDEE ' The petitienefs 'grievance is ~th<~:i1@' representations dategi (A1 to A6) have remained uIi(;€}ﬁSid;€i7f§?j. 'M 2Sr?V£i;1L::.e'pp'3Lﬁ;eiV*aI,"the iearned counsel for the peuuenéasubﬁﬁﬁ§eu§?N£xNo4e824/2008 @,pF)ﬁke by_'~:1;I*:v{eLA'S§miiﬁ?1}'.v__Q§8Ced pariiesa is; dispesed ef by this ' erden. dated 2;w?.2;GQ§ with a direetien 1:0 ee%':S§der §°ep1'ese3':"{atie::e. The :"e8pe';::de:1§;'s Eeameﬁ.

aziveeaée Sr: RxS.PatiE is in {ii} peeiiéen ﬁe déegzzize the " .e2€me, '§'hi3 pe§i%;ie':2; 32$ aéee diepeseﬁ mi wiih a d;1:°e{:'é,é{::::

3:0 the respenéeni; 're eesider the Said repreeeniatiene of the petitioners amd examine their emiteiement Of taking ﬁnite account their pass: services wif,h0t;:€".eany break; for the purpese of eompuimg the famﬁgr. The time limit for Coneidering and paseingg petitieners' representations is 41:>m0;f;:h;s"f:G:f;1'f._h'e.Vc§éfteT_QAf preduction of certified eepyr i;0deLy'e;--0rdeé:v.*'V*M- AV .. 1

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Karnataka High Court