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Himachal Pradesh High Court
Cwp No. 2392/2023 vs Of on 2 December, 2025
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP No. 2392/2023 a/w connected matters
.
Decided on: 02.12.2025
1. CWP No. 2392/2023
Uttam Chand ...Petitioner
Versus
of
H.P. Agro Industries Corporation Limited & Ors.
....Respondents.
2. CWP No.2394/2023
Kishori Lal rt ...Petitioner
Versus
H.P. Agro Industries Corporation Limited & Ors.
....Respondents.
3. CWP No. 2396/2023
Ranjeet Singh ...Petitioner
Versus
H.P. Agro Industries Corporation Limited & Ors.
....Respondents.
4. CWP No. 2398/2023
Kartar Singh ...Petitioner
Versus
H.P. Agro Industries Corporation Limited & Ors.
....Respondents.
........................................................................................
Coram
Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting? 1
1 Whether reporters of the local papers may be allowed to see the judgment? yes
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2
For the petitioner(s): Mr. Vijay Chaudhary and Mr. Vijay
Mokta, Advocates, in all the
petitions.
For the respondent(s): Mr. Anil Thakur, Advocate for
.
respondents No.1 & 2 in all the
petitions.
Mr. Rahul Mahajan, Advocate for
respondent No.3 in all the
petitions.
Mr. Rajat Choudhary, Assistant
of
Advocate General, for respondent
No.4 in all the petitions.
Mr. Suresh Chauhan, SSO from the
rt office of RPFC, present in person.
Jyotsna Rewal Dua, J.
The only surviving dispute between the parties pertains
to the release of Employees' Family Pension Fund Contributions
deposited by the petitioners (employees) as well as by respondent
Nos.1 and 2 (employers).
2. Learned counsel for respondent No.3-Regional
Provident Fund Commissioner, Shimla has placed on record office
instructions dated 01.12.2025 and submits that respondent No.3 has
not yet released the Employees' Family Pension Fund Contributions
made both by the petitioners and their employers in favour of the
petitioners, as the petitioners have not yet submitted applications for
withdrawal of the Family Pension Scheme contributions in Form
No.10-C under the Employees' Family Pension Scheme, 1971.
Learned counsel further submits that within two weeks from the date
the petitioners applying for withdrawal of the Family Pension Fund
Contributions, the amount due and admissible shall be released into
.
their respective bank accounts in terms of the Employees' Family
Pension Scheme, 1971.
3. At the request of learned counsel for the petitioners,
learned counsel for respondent No.3 has assured that a copy of Form
of
No.10-C will be supplied during the course of the day, to enable the
petitioners to submit the aforesaid applications in accordance with
law.
rt
4. In view of the above, these writ petitions are disposed of
with liberty reserved to the petitioners to apply for release of the
Employees' Family Pension Fund Contributions (employees' and
employers' share) in Form No.10-C, as per the Employees' Family
Pension Scheme, 1971, through respondent No. 1 & 2 to respondent
No.3. Upon submission of such applications, respondent No.3 shall,
within two weeks thereafter, release the amount due and admissible
to each of the petitioners by remitting the same into their bank
accounts, details of which shall be furnished by the petitioners along
with Form No.10-C. Pending miscellaneous application(s), if any,
shall also stand disposed of.
Jyotsna Rewal Dua
Judge
2nd December, 2025(rohit)
