Dalveer Bhandari, J. - (1.) Leave granted in both the matters.
(2.) We propose to dispose of these appeals by a common judgment. These appeals emanate from the judgment and final order dated 14.11.2008 passed by the High Court of Judicature at Bombay, Nagpur Bench, Nagpur in Letters Patent Appeal Nos. 347 and 348 of 2008.
(3.) Marathwada Gramin Bank (for short, Respondent bank) was established in 1976. The provisions of the Employees Provident Fund Scheme, 1952 became applicable to the Respondent bank from 1.9.1979.According to the Respondent bank, it meticulously complied with the provisions of the Scheme till 31.8.1981. Thereafter, the Respondent bank formed its own trust and framed its own Scheme for payment of provident fund to its employees. According to that Scheme of the bank the employees were getting provident fund in excess of what was envisaged under the Employees Provident Fund Scheme, 1952.;