Ashok Kumar Sharma vs Employees Provident Fund Ogranization ...
2024 Latest Caselaw 19215 P&H

Punjab-Haryana High Court

Ashok Kumar Sharma vs Employees Provident Fund Ogranization ... on 23 October, 2024

                                       Neutral Citation No:=2024:PHHC:138952




      IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

120+286                                        CWP-1071-2024 (O&M)
                                               Date of decision: 23.10.2024

ASHOK KUMAR SHARMA                                         ....PETITIONER
                                Vs.
EMPLOYEES PROVIDENT FUND OGRANIZATION AND ORS
                                                           ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:     Mr. T.K. Gupta, Advocate
             for the petitioner.

             Mr. Rajesh Hooda, Advocate
             for respondent Nos. 1 and 2.

             Mr. B.S. Patwalia, Advocate
             for the respondent Nos. 3 and 4.

                   ****

JAGMOHAN BANSAL, J (ORAL)

1. Mr. B.S. Patwalia, Advocate has put in appearance on behalf of the

respondent Nos. 3 and 4 and filed Power of Attorney, which is taken on record.

Registry is directed to tag the same at an appropriate place.

2. The petitioner through instant petition under Articles 226/227 of the

Constitution of India is seeking setting aside of communication dated

22.02.2023 (Annexure P-5) whereby respondent has reduced the amount of

revised pension and brought down to the ceiling of Rs. 6,500/-.

3. Mr. T.K. Gupta, Advocate submits that issue involved in the

instant petition is no more res integra and is squarely covered by judgment dated

12.09.2024 passed by this Court in 'Inderjit Singh Kaknian and others Vs.

Union of India and others', (CWP-10992-2023).

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                                         Neutral Citation No:=2024:PHHC:138952




CWP-1071-2024 (O&M)                      -2-

4. On being confronted with the facts of the instant case and afore-

cited judgment, Mr. Rajesh Hooda, Advocate expressed his inability to

controvert applicability of said judgment to the facts of instant case.

5. As issue stands settled by this Court in afore-cited judgment, the

petition needs to be disposed of in the same terms. Accordingly, the petition

stands disposed of in terms of the judgment dated 12.09.2024 (Supra).

6. Pending miscellaneous application(s), if any, shall also stand

disposed of.

23.10.2024                                      [JAGMOHAN BANSAL]
manoj                                               JUDGE

                     Whether speaking/reasoned         Yes/No
                     Whether reportable                Yes/No




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