SURPAS Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) C.M. No. 5802/2015 (Exemption)

(2.) Ms. Archana Gaur, learned counsel for respondent no.1 and Mr. R.R. Rajesh, learned counsel for respondents no.2 and 3 accept notice.

(3.) The petitioner in the present petition has submitted that the proceedings under Section 14B of the Employee's Provident Fund and Miscellaneous Provisions Act, 1952 (hereinafter referred to as the Act) were initiated by the respondent No.3 against the petitioner.