LAWS(KAR)-2025-1-76

SINGH SECURITY SERVICES Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

Decided On January 30, 2025
Singh Security Services Appellant
V/S
EMPLOYEES PROVIDENT FUND ORGANISATION Respondents

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) Learned counsel appearing for the respondents has raised a preliminary issue on the premise that the impugned order which is questioned by invoking the writ jurisdiction is appealable under Sec. 7-I of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952.

(3.) Learned counsel for the petitioner would submit that the order is passed without affording an opportunity to the petitioner and order is without jurisdiction.