SRI VARAMAHALAKSHMI EDUCATION TRUST , REPRESENTED BY ITS SECRETARY, MR. PUTTA SWAMY GOWDA, LAKSHMIPURAM, HASSAN Vs. REGIONAL PROVIDENT FUND COMMISSIONER EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) The petitioner seeks to challenge the impugned order vide Annexure-"A" passed by the respondent in exercise of its power contained under para 26(B) of The Employees' Provident Funds Scheme, 1952.

(2.) He contends that unless and until the employer and employee are heard, no order could be passed under the said provision of law. The same is disputed by the learned counsel for the respondent.

(3.) Having heard learned counsels, I am of the considered view that appropriate relief requires to be granted.