DAULAT RAM NATURE CURE CENTRE Vs. UOI

JUDGEMENT

(1.) Rule has already been issued in the writ petition on 20th March, 1998. 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:- "7A. Determination of moneys due from employers.__(1) the Central Provident Fund Commissioner, any Additional Central Provident Fund Commissioner, any Deputy Provident Fund Commissioner, any Regional Provident Fund Commissioner, or any Assistant Provident Fund Commissioner may, by order,__