Shambhusingh Anarsingh Dixit vs The Regional Provident Fund ...
2021 Latest Caselaw 12876 Bom

                                                               8171.20wp etc
                                   (1)

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

                   931 WRIT PETITION NO.8171 OF 2020
                   WITH CA/2018/2021 IN WP/8171/2020

         SHAMBHUSINGH AMARSINGH DIXIT
                    VERSUS
 THE REGIONAL PROVIDENT FUND COMMISSIONER AND
                   ANOTHER

                                  AND

                    WRIT PETITION NO.8176 OF 2020
                   WITH CA/2019/2021 IN WP/8176/2020

             SAHEBRAO BABURAO AMBHORE
                           VERSUS
 THE REGIONAL PROVIDENT FUND COMMISSIONER AND
                          ANOTHER
                               ...
 Mr N. D. Sonawane, Advocate for petitioners;
 Mr N. K. Chaudhari, Advocate for respondent No.1;
 Mr A. V. Rakh, Advocate for respondent No.2

                                CORAM : RAVINDRA V. GHUGE
                                               AND
                                        S. G. MEHARE, JJ.

DATE : 8th September, 2021

PER COURT:

1. The petitioners are protected by the order of this Court

dated 07/12/2020. It is informed that they are being paid pension

as per the old calculations.

8171.20wp etc

2. The learned Advocate appearing on behalf of the Provident

Fund Department, submits that the issue involved in this case will

have to be scrutinised in the light of the judgment delivered by the

Hon'ble Apex Court in the matter of R. C. Gupta and others Vs.

Regional Provident Fund Commissioner, Employees

Provident Fund Organisation and others, (2018) 14 SCC 809,

which has now been referred to a Larger Bench of the Hon'ble

Apex Court vide order dated 24/08/2021, passed in Special Leave

Petition (C) Nos.8658-8659/2019. It is, therefore, prayed that

these matters may be heard after the Larger Bench of the Hon'ble

Apex Court decides the issue.

3. Since the petitioners are protected by the interim orders of

this Court, these petitions are adjourned sine die.

4. Liberty to the parties to circulate these petitions after the

Hon'ble Apex Court decides the reference.

5. The interim order granted earlier shall continue.

(S. G. MEHARE, J.) (RAVINDRA V. GHUGE, J.) sjk