Yogendra Mohan Sharma vs Employee Provident Fund Organisation
2023 Latest Caselaw 20314 MP

Citation : 2023 Latest Caselaw 20314 MP
Judgement Date : 1 December, 2023

Madhya Pradesh High Court

Yogendra Mohan Sharma vs Employee Provident Fund Organisation on 1 December, 2023

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                        WP No. 17706 of 2023
                                (RAMESH KUMAR GUPTA Vs EMPLOYEE PROVIDENT FUND ORGANISATION AND OTHERS)

                                       WP/19226/2023, WP/20022/2023, WP/21980/2023, WP/22863/2023
                           Dated : 01-12-2023
                                    Shri Aviral Vikas Khare, learned counsel for the petitioners.

                                    Shri Pankaj Kumar Jain, learned counsel for the Respondents No.1 &

Counsel for the petitioner submits that the issue involved in the present case is squarely covered by the judgment delivered by Coordinate Bench at

Jabalpur in WP No.14425/2021 (Shiv Prasad Soni vs. The Employees Provident Fund Organisation & Ors.) and other connected writ petitions. The impugned order was quashed by the Coordinate Bench in view of the ratio of law laid down by the Apex Court in the case of R.C. Gupta & Ors. vs. Regional Provident Fund Commissioner Employees Provident Fund Organisation & Ors. (2018) 14 SCC 809. It is also argued that after the said judgment, the respondents filed Review Petition No.334/2023 (The Regional P.F. Commissioner & Anr. vs. Rammani Tiwari) in the light of subsequent judgment passed by the Supreme Court in the Special Leave to Appeal (C)

No(s). 8658-8659 of 2019 (The Employees Provident Fund Organisation & Anr. vs. Sunil Kumar & Ors.).

Counsel for the respondent submits that the facts of the present case are different and prays for time to address on the same.

List after two weeks.

(VIJAY KUMAR SHUKLA) JUDGE

soumya