BEST SECURITY SERVICES Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the petitioner would submit that this petition has been preferred for limited relief to direct the respondent for expeditious disposal of the enquiry, initiated against the petitioner under Sec. 7-A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (henceforth referred to as "EPF Act"). He further submitted that respondent authority is conducting enquiry under Sec. 7-A of the EPF Act as Diary (Case) No.170/2021. That enquiry has been initiated in the year 2021. Report has also been sought for by respondent authority form Enforcement Officer of the EPF Department, which he has submitted on 22/8/2024, despite that, aforesaid proceeding has not been concluded yet. Hence, it may be directed that aforesaid enquiry be concluded at the earliest.

(3.) Per contra, learned counsel appearing for respondent would submit that aforesaid enquiry proceeding is going on and it shall be concluded expeditiously.