PARDESHI & COMPANY Vs. REGISTRAR, EPFAT & ANR

JUDGEMENT

(1.) The petitioners in these petitions are aggrieved by the following impugned orders:

(2.) The above orders were passed by the Assistant P.F. Commissioner in exercise of powers conferred under Sections 14-B and 7-Q of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (hereinafter referred to as 'the Act').

(3.) The petitioners against these orders filed appeals before the Employees' Provident Fund Appellant Tribunal (for brevity 'EPFA Tribunal'). However, before the appeals could be taken up in EPFA Tribunal, the petitioners are in receipt of Notification No. 1501 dated 26th May, 2017 by which the jurisdiction of the EPFA Tribunal, Delhi and Bengaluru stood merged into respective Central Government Industrial Tribunal (in short 'CGIT'). It was for this reason that no hearing has taken place in the appeals filed by the petitioners before the EPFA Tribunal.