Telangana High Court
Sri Nvs Ramakrishna And 4 Others vs Employees Provident Fund Organization ... on 30 December, 2019
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
W.P.No.28874 of 2019
ORDER
When the matter is taken up for hearing, learned counsel on either side fairly concede that the issue involved in this writ petition is squarely covered by the common order dated 26.09.2019 passed by this Court in W.P.No.21342 of 2019 & batch.
Following the common order dated 26.09.2019 in W.P.No.21342 of 2019 & batch, this Writ Petition is allowed directing the EPF authorities to continue to pay the higher pension as already determined/paid to the petitioners. If any recovery is already affected, that amounts shall immediately be credited to the accounts of the petitioners. However, it is open to the EPF authorities to take further steps as warranted by law. In the show cause notice, the EPF authorities shall give all the details required to the petitioners so as to enable them to submit their explanations. It is needless to observe that the petitioners must be put on notice and must be given opportunity to submit their written explanations and on due consideration of the same, appropriate decision shall be taken by assigning due reasons in support of the decision and communicate to the petitioners. Until such decision is taken and communicated to the petitioners, the petitioners shall be continued to be paid the revised higher pension. No costs.
Pending miscellaneous petitions, if any, shall stand closed.
_____________________________________ JUSTICE ABHINAND KUMAR SHAVILI Date: 30.12.2019 rkk Note: Registry to annex copy of the order dated 26.09.2019 in W.P.No.21342 of 2019 & batch.