AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 157 wordsP. Sam Koshy, J
The dispute raised by the petitioner in the present Writ Petition is of non-granting interest on G.P.F. at par that what has been paid to the
Government Employees.
The counsel for the petitioner fairly submits that, the issue involved in the case stands squarely covered by the judgment passed by this Court in two
of the Writ Petitions decided on 04/08/2017 i.e. in WPS No. 3458/2007 and WPS No. 4640/1999.
In view of the submission made by the counsel for the petitioner, the present Writ Petition also deserves to be and is accordingly allowed in terms of
the order passed by this Court in the afore mentioned two Writ Petitions decided on 04/08/2017.
Let a copy of the judgment passed in the said two Writ Petitions be also made part of the record of this Writ Petition.
The Writ Petition stands allowed and disposed off in similar terms.