TRIPURA JUTE MILLS OFFICERS ASSOCIATION Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This petition is filed by Tripura Jute Mills Officers Association. The prayer in the petition is for a direction to the respondents i.e. the State Government and the Tripura Jute Mills Limited to pay interest on delayed provident fund contributions at the prevalent rates from the period starting from 01.01.1996 till actual payment.

(2.) Brief facts are as under :

(3.) This judgment was challenged by the authorities before the Supreme Court. Supreme Court disposed of the appeal by an order dated 25th October, 2016 which reads as under :