NATARAJ COMPUTERS Vs. ASSISTANT PROVIDENT FUND

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner had entered into an agreement with Karnataka State Electronics Development Corporation Limited (KEONICS) for imparting computer education to the students studying in the schools coming under the Scheme formulated by the Government viz., 'Mahiti Sindhu Project' under which the Commissioner of Public Instructions, Karnataka had entrusted the said work to M/s.KEONICS who in turn had engaged the services of the petitioner.

(3.) In furtherance of the said entrustment of the work, a deed of agreement came to be executed on 21/9/2007. Under the said agreement, it was agreed that the petitioner being service provider would hire a computer faculty by making payment of sum of Rs.4,500.00 per month as minimum salary. The petitioner who was treated as a franchise of KEONICS insofar as providing of education services in the Government School is concerned, the petitioner therefore has hired 50 instructors to impart the above education.