Manoj Kumar Gupta vs Central Provident Fund ...
2023 Latest Caselaw 3840 Raj

[2023/RJJD/012640]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7734/2019

Manoj Kumar Gupta S/o Sh. Puranchand Gupta, Aged About 59 Years, 14, Shiv Bhawan, Mohanpura, Jodhpur. Presently Residing At Flat No. 401, River View-E, Casa-Rio, Kalyan-Shill Road, Dombivili-East, Mumbai-421204.

----Petitioner Versus

1. Central Provident Fund Commissioner, Employees Provident Fund Organization, Bhavishya Nidhi Bhawan, 14 Bhikaji Cama Place, New Delhi - 110066.

2. Additional Central Provident Fund Commissioner, Employees Provident Fund Organization, Nidhi Bhawan, Vidyut Marg, Jyoti Nagar, Jaipur - 302005.

3. The Regional Provident Fund Commissioner, Employees Provident Fund Organization, Sub Regional Office-Vapi, 5Th Floor, Tower No. 6, Vashi Railway Station Building, Station Complex, Vashi, Navi Mumbai - 400703.

4. The Regional Provident Fund Commissioner (Gr-I), Employees Provident Fund Organization, Regional / Sub- Regional Office, 130, Paschim Pal Vistyar Yojna, Opp. Shankar Nagar, Jodhpur - 342008.

5. The Assistant Provident Fund Commissioner (Pension), Employees Provident Fund Organization, Office, 130, Paschim Pal Vistyar Yojna, Opp. Shankar Nagar, Jodhpur - 342008.

6. The Managing Director And Ceo, Abbott India Limited, Floor No. 16, Godrej Bkc, Plot No. C-68, G-Blockm, Bandra Kurla Complex, Bandra (East), Mumbai - 400051.

----Respondents

For Petitioner(s) : Mr. Ramendra Singh Saluja For Respondent(s) : Mr. Mali Ram Pareek

JUSTICE DINESH MEHTA

Order

01/05/2023

1. Mr. Saluja, learned counsel for the petitioner pointed out that

though the respondents are in the position of implementing the

judgment rendered in the case of R.C. Gupta & Ors. Vs.

Regional Provident Fund Commissioner, Employees

[2023/RJJD/012640] (2 of 2) [CW-7734/2019]

Provident Fund Organisation & Ors.:2018 (4) SCC 809,

however, his employer-respondent No.6 instead of giving service

details is insisting upon the petitioner to give service details,

which the petitioner is finding difficult.

2. While disposing of the present writ petition, the respondent

No.6 is hereby directed to forward service record/details of the

petitioner to PF department within a period of four weeks from

today.

3. The stay petition also stands disposed of accordingly.

(DINESH MEHTA),J 23-pooja/-

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