IRSHAD ALI,J. - (1.) Heard Sri Ankit Srivastava, learned counsel appearing for the petitioner and Sri Rajesh Kumar Verma, learned counsel for the respondent Nos.1 to 3.
(2.) The grievance of the petitioner is that in regard to grant of enforcement of Employee's Pension Scheme, 1995, the Hon'ble Supreme Court decided the controversy in SLP (C) No.33032-33033 of 2015 (R.C. Gupta and others v. Regional Provident Fund Commissioner and others) on 4.10.2016. Taking into consideration the judgment of the Hon'ble Supreme Court, the benefit of the said Scheme has been provided to the employees of the regional office of the Provident Fund Commissioner. Accordingly, the petitioner, claiming the said benefit, represented before the Assistant Provident Fund Commissioner, Committee Head, Employees Provident Fund Origanization, Vibhuti Khand, Gomti Nagar, Lucknow vide representation dated 21.06.2018 annexing therewith a copy of the judgment of the Hon'ble Supreme Court, same is pending consideration and no order whatsoever has been passed, till date.
(3.) Submission of the learned counsel for the petitioner is that once the controversy in regard to applicability of the Scheme of 1995 has been decided by the Hon'ble Apex Court, then there is no justification on the part of the respondents in keeping the matter pending for a long spell of time. He further submitted that due to non-taking of action, the petitioner is suffering great irreparable loss and injury in terms of money.;