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Sanjiv Lochan Mishra vs The Union Of India And Ors on 8 July, 2019

Author: Shivaji Pandey

Bench: Shivaji Pandey

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Civil Writ Jurisdiction Case No.1878 of 2018
                 ======================================================
                 Sanjiv Lochan Mishra, Son of Late Surendra Nath Mishra, Resident of
                 Mohalla-Yarpur, Sinha Sadan, Near Kali Bari, P.S. Gardanibag, District-
                 Patna.

                                                                              ... ... Petitioner
                                                   Versus
           1.    The Union Of India through its Principal Secretary, Department of Labour
                 and Employment, New Delhi.
           2.    Regional Provident Fund Commissioner-1, Bihar, Patna
           3.    The Provident Fund Commissioner, Patna.
           4.    Bihar State Co-operative Marketing Union Limited, through its Managing
                 Director, Bihar, Patna.
           5.    The Managing Director, Bihar State Co-operative Marketing Union Limited,
                 Patna.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :      Mr.Sanjeev Kumar, Advocate
                                               Mr. Priya Ranjan, Advocate
                 For Union of India     :      Mr. S.D. Sanjay, Addl. S.G.
                                               Ms. Parul Prasad, Advocate
                 For BISCOMAUN          :      Mr. Vikash Kumar, Advocate
                 For EPFO               :      Mr. Sanjeev Singh Thakur, Advocate
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
                                       ORAL ORDER

3   08-07-2019

In view of order of even date passed in C.W.J.C. No.12393 of 2019 (Bihar State Co-Operative Marketing Union Ltd. (BISCOMAUN) vs. Central Board of Trustee and Ors.), this writ petition is being disposed of in the term that the petitioner will be obliged to file an application before the BISCOMAUN. In turn, the amount claimed by the petitioner will be verified and attested by the BISCOMAUN and the same will be sent to the Employees Provident Fund Organization for Patna High Court CWJC No.1878 of 2018(3) dt.08-07-2019 2/2 payment of outstanding Provident Fund amount, in turn, the Employees Provident Fund Organization will be obliged to make payment proportionate to the amount deposited by the BISCOMAUN in terms of the order passed in the aforesaid writ petition viz. C.W.J.C. No. 12393 of 2019 within a period of one month from the date of receipt of application from the BISCOMAUN.

(Shivaji Pandey, J) pawan/-

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