AI Structured Summary
Not yet generated for this judgment
Judgment
Ajay Mohan Goel, J
As prayed for, these petitions are being disposed of vide common order.
The grievance of the present petitioners pertains to the release of Employees Family Pension Fund Contributions deposited by them as well as by the employers.
Mr. Rahul Mahajan, learned counsel for the Regional Provident Fund Commissioner has handed over instructions dated 05.03.2026, in which, it is mentioned that the petitioners are eligible for withdrawal benefit as per Para-32 of the Employees Family Pension Scheme, 1971.
At the request of learned counsel for the petitioners, learned counsel for respondent No.3 has assured that a copy of Form No.10-C will be supplied during the course of the day, to enable the petitioners to submit the aforesaid applications in accordance with law.
Consequently, in view of the above, all the petitions are disposed of with reserving liberty to the petitioners to apply for release of the Employees’ Family Pension Fund Contributions (employees’ and 2 employers’ share) in Form No.10-C, as per the Employees’ Family Pension Scheme, 1971, through respondents No.1 & 2 to respondent No.3. Upon submission of such applications, respondent No.3 shall, within two weeks thereafter, release the amount due and admissible to each of the petitioners by remitting the same into their bank accounts, details of which shall be furnished by the petitioners along with Form No.10-C.
Pending miscellaneous application(s), if any, shall also stand disposed of.