BENARES STATE BANK LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition filed by the Benares State Bank Limited initially challenged the vires of Notification dated 25th February, 2000, which made the arbitrary classification between banks and banks other than nationalized banks qua applicability of Employees Provident Fund and Miscellaneous Provisions Act, 1952(hereinafter referred to as the `EPF Act').

(2.) The following prayers have been made in the writ petition:-

(3.) The relevant facts are as under:-