DILIP KUMAR CHOUDHURY Vs. REGIONAL PROVIDENT FUND COMMISSIONER, DURGAPUR

JUDGEMENT

(1.) The present writ application has been preferred praying for direction upon the respondents to make payment from the "Reserve and Surplus" fund to the Petitioners with accrued interest in a time bound manner by quashing the letter of refusal dtd. 8/3/2018 of the RPFC-I, Durgapur.

(2.) Learned counsel for the petitioners have relied upon a letter dtd. 8/3/2018 issued by the Regional Provident Fund Commissioner I. It appears from the said letter that the Regional Provident Fund Commissioner I (exemption) had been informed as follows:-

(3.) The Respondents have relied upon the judgment of the Supreme Court in K.D. Sharma v. Steel Authority of India Limited and Ors., (2008) 12 SCC 481, decided on July 9, 2008, wherein the Court held:-