B4 SECURITY PVT. LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner assailing the order dated 1st May, 2017 whereby the respondent No. 2 has passed an order under Section 14-B and 7-Q under the Employees' Provident Fund & Miscellaneous Provision Act, 1952.

(2.) The petitioner has also assailed the notification dated 26th May, 2017 issued by the Central Government enacting Sections 156 to 189 of the Finance Act, 2017, whereby the jurisdiction of matters under the provident fund enactment has been transferred to the Central Government Industrial Tribunal.

(3.) It appears that the order dated 1st May, 2017 has been assailed on 4th July, 2017 by the petitioner by way of an appeal before the Central Government Industrial Tribunal. In as much as, no tribunal was functioning, the petitioner has sought protection before us.