SHOVAN PATRA Vs. UNION OF INDIA

JUDGEMENT

(1.) This so-called Public Interest Litigation has been preferred for the following prayers:

(2.) It appears that the petitioner is an employee of the respondent/institution, and holds the post of Accounts Officer. He appears to have a difference of opinion with his superior officers about the implementation of the Employees Provident Fund & Miscellaneous Provisions Act, 1952 [hereinafter referred to as "the Act, 1952"].

(3.) In the writ petition, the petitioner has alleged various violations of the Act, 1952 and Schemes framed thereunder, which according to him, are resulting in loss to the exchequer, including inter alia enrolment of excluded employees and withdrawal of provident fund amounts contrary to the existing Rules. The petitioner has also stated that certain remedial measures are required to be taken, including by modification of the software system employed by the respondent organisation. It further appears from the narration in the petition that this petitioner has put an endorsement to this effect before high ranking administrative officers of the respondents, but they have taken a different view regarding the implementation of the Act, 1952. The petitioner then appears to have taken the matter up directly with the highest levels in the respondent organisation, and has also submitted a grievance with the Prime Minister's Office.