VASAVI FLOREX Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) PETITIONER has sought for to issue writ of certiorari to quash Annexure 'b' dated 9-1-01/8-12-01 passed by 3rd respondent and also to quash the order dated 30-8-05 passed under section 7-A of the EPF and MP Act by the 2nd respondent at Annexure 'c'

(2.) ACCORDING to the petitioner, petitioner is a cent percent export oriented floriculture company and it does not come within the definition of agricultural farms as per the list of industries to which the EPF and MP Act of 1952 applies, since no agricultural activity is being carried out, rather a fused rock called 'rock wool' is being used for the purpose of growing flowers and as such the provisions of Section 7a of the EPF and MP Act of 1952 does not apply to the petitioner's unit.

(3.) THE learned Counsel appearing for the respondents/authority has submitted that as per the averment made in the petition itself the petitioner's unit is an export-oriented establishment and as such, it comes within list no. 24 of the classes of establishments to which the EPF and MP Act of 1952 applies for the purpose of coverage.