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Judgment
5 paragraphs · 179 wordsS.V.Bhatti, J.
The judgment under appeal directs the appellants herein to disburse the temporary advance of the Provident Fund to the respondents. The appellants contend that the disbursement of the said Provident Fund is arrived at after scrutinising the applications filed by the respective employees determining the amount payable and the entitlement. In other words, the disbursement is the last one of the steps the appellants perform in this behalf. Therefore, the clarification sought from this Court in the appeal is that the appellants may be permitted to scrutinise the request of the respondents herein for payment of the said Provident Fund by following the procedure stipulated in this behalf.
The Court grants liberty to scrutinise the applications of the respondents in accordance with the extant procedure and disburse the amount to eligible employees. The said exercise is directed to be completed within six weeks from today.
The Standing Counsel is directed to communicate the order to the respondents without waiting for the certified copy of the judgment.
Writ appeal is disposed of with the above modification.