KISHAN MAL LODHA,J. - (1.) THESE two appeals arise out of the judgment dated 5 -3 -1982 of the learned single Judge by which he remanded the case back to the Regional Provident Fund Commissioner, Jaipur ('the Commissioner' here in) and did not dismiss the writ petition filed by the petitioner in its entirety. D.B. Civil Special Appeal No. 507 of 1982 (Union of India v. Jethalal has been filed by U.O.I. and the Commissioner praying that the judgment dated 5 -3 -1982 may be quashed to the extent by which the leaned single Judge issued directions to the Commissioner for reviewing its order dated 25 8 -1980. D.B. Civil Special Appeal No. 575 of 1982 Jethalal v. U.O.I, has been filed by the petitioner praying that the judgment dated 25 -8 -1980 may be quashed and the writ petition may be allowed in toto and further all the reliefs prayed for in the writ petition may be granted.
(2.) IN view of the conclusion to which we have arrived at we do not consider it necessary to mention the facts in detail. Learned counsel for the parties invited our attention to the judgment rendered in U.O I. v. Sethi Marbles and Stones Industries D.B. Civil Special Appeal No. 603 of 1982, decided on 20 -9 -1985. The facts which gave rise to D.B. Civil Special Appeal No. 603 of 1982 and the facts leading to these appeal are almost identical. The order passed by the learned single Judge dated 30 -8 -1982 which was assailed in D.B. Civil Special Appeal No, 603 of 1982 is almost very much similar to the judgment under these appeals. Not only that, the contentions raised by the learned counsel for the parties in these appeals are substantially the same which were raised in D.B. Civil Special Appeal No. 603 of 1982. It was put to the learned counsel for the parties whether on the basis of the reasons given in the judgment dated 20 -9 -1985 rendered in D.B. Civil Special Appeal No. 603 of 1982, these two appeals can be disposed of. Learned counsel agree to this.
(3.) WE have considered the writ petition reply thereto, rejoinder to the reply and (he documents filed by the parties and also the order dated 5 -3 -1982 passed by the learned single Judge in SB. Civil Writ Petition No. 1992 of 1980 out of which two appeals arose. We have also considered the reasons given in the judgment dated 20 -9 -1985 in D.B. Civil Special Appeal No. 603 of 1982. In our opinion learned counsel are right when they submit that the reasons given in our judgment dated 20 -9 -1985 in D. B. Civil Special Appeal No. 603 of 1982 can be availed of for deciding these two appeals.;