MANAGER Vs. THE REGIONAL PROVIDENT FUND COMMISSIONER,

JUDGEMENT

(1.) AGGRIEVED by the judgment of the learned Single Judge dated 25th May, 2009 in O.P. No. 31954 of 2000 and the order dated 25th September, 2009 in R.P. No. 748 of 2009 the present writ appeal is filed.

(2.) THE dispute raised in this case is regarding the liability of coverage under the Employees Provident Fund and Miscellaneous Provisions Act, 1952, hereinafter referred to as 'the Act' in respect of an educational institution.

(3.) BEFORE the authorities, the learned Single Judge and this Court, two contentions are raised, namely the infancy protection available and regarding the employees being less than 20 and as such non applicability of the Act.