All Odisha Epf Pensioners vs Union Of India And Others
2023 Latest Caselaw 4777 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.P.(C) No.13318 of 2023

                 All Odisha EPF Pensioners                ....               Petitioner
                 Association, Cuttack
                                                         Mr. P.K. Nayak, Advocate
                                              -versus-
                 Union of India and others                ....       Opposite Parties

                                                 Mr. P.K. Parhi, DSGI along with
                                                              Mr. B. Dash, CGC
                                          CORAM:

                             JUSTICE A.K. MOHAPATRA

                                              ORDER

Order No.                                    01.05.2023
    01.     1.      This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. Heard learned counsel for the petitioner.

3. Issue notice on the question of admission to the Opposite Parties.

4. Learned counsel for the petitioner is directed to serve three extra copies of the writ petition on Mr. B. Dash, learned Central Government Counsel representing the Union of India and other Opposite Parties, who shall file counter affidavit by the next date.

5. List this matter in the 1st week of August, 2023.

6. It is open to the Opposite Parties to raise their locus standi to this effect.

                                                    ( A.K. Mohapatra )
                                                           Judge
                                      I.A. No.6144 of 2023
   02.      7.      Heard,
            8.      Issue notice as above.

9. In course of hearing, learned counsel for the petitioner referred // 2 //

to the judgment of Kerala High Court in W.P.(C) No.9979 of 2023 and a batch of similar other matters decided on 12th of April, 2023.

10. On perusal of the order dated 12th of April, 2023, it appears that Kerala High Court passed the following interim order which is also applicable to the present case of the petitioner. Accordingly, the Employees Provident Fund Organization and the authorities under the same are directed to make adequate provisions in their online facility to enable the employees/pensioners to furnish the option in tune with the directions the Hon'ble Supreme Court, without the production of the copies of option under paragraph 26(6) of the Scheme, 1952 and the details thereof, for the time being. If appropriate modifications cannot be made in the online facility, feasible alternate arrangements including the permission to submit hard copies of the options, shall be granted above facilities, shall be made available to the employees/members of the petitioner further such permission for submitting form subject to the final outcome of the writ application.

Urgent certified copy of this order be granted on proper application.

( A.K. Mohapatra ) Judge Jagabandhu

Digitally signed by JAGABAND JAGABANDHU BEHERA HU BEHERA Date: 2023.05.01 19:54:54 +05'30'