LIDO RESTAURANT Vs. REGIONAL OF COMMISSIONER

JUDGEMENT

(1.) Rule has already been issued in the writ petition on 7th October, 1988. Accordingly, this petition is taken up today for final hearing.

(2.) This writ petition mainly challenges the constitutional validity of Section 7-A of the Employees Provident Fund Miscellaneous Provisions Act, 1952(in short the `Act').

(3.) The said Section 7-A of the Act reads as follows:-