Madhya Pradesh High Court
Surat Ram Singh Narwariya vs Madhya Pradesh Road Transport ... on 8 April, 2017
Author: S.A. Dharmadhikari
Bench: S.A. Dharmadhikari
1 W.P. 8321/2013
(Surat Ram Singh Narwariya Vs. M.P. State Road Transport Corporation & Others)
National Lok Adalat
CORAM:Hon'ble Shri Justice S.A. Dharmadhikari, Judge
&
Shri V.K. Bharadwaj, Sr. Advocate
08.04.2017
Shri Narottam Sharma, learned counsel for the
petitioner.
Shri S.S. Bansal, learned counsel for the respondent
No. 1.
In this petition under Article 226/227 of Constitution of India, the petitioner is aggrieved by non-remittance of EPF contribution of the employer's share for certain period which has resulted in lesser payment of EPF to the petitioner for the year 2000-01, 2001-02 & 2005-06.
Learned counsel for the respondent No. 1 submits that entire amount of their share towards EPF contribution has been deposited with the respondent No. 3.
In these circumstances, it is directed that in case the contribution of respondent No. 1 is not deposited, the same shall be deposited by them with respondent No. 3 within a period of two months from the date of receipt of certified copy of this order passed today. The respondent No. 3 shall settle the claim of the petitioner, if not already settled, within a period of one month thereafter.
With the aforesaid observation, the instant petition stands disposed of.
(S.A. Dharmadhikari) (V.K. Bharadwaj)
Member Member
Durgekar*