- (1.) This order shall dispose of Letters Patent Appeals No.205 and 206 of 2016 as the point in issue which arises for consideration in both the appeals, is common.
(2.) The facts are being extracted from LPA No.205 of 2016.
(3.) The instant letters patent appeal is directed against the order 24.09.2015 whereby learned Single Judge has dismissed the appellant's writ petition, upholding the order dated 12.04.2010 passed by the Employees Provident Fund Appellate Tribunal, New Delhi.;