Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 27.08.2013 passed by the High Court of Judicature at Allahabad in CMWP No. 49599 of 2011 whereby the High Court allowed the writ petition filed by respondent No.1 herein and quashed the awards dated 03.08.2010 and 02.12.2002 passed by the Employees' Provident Fund Appellate Tribunal and the Employees' Provident Fund Organization, Sub-Regional Officer respectively.
(3.) In order to appreciate the short issue involved in this appeal, a few facts need mention infra.;