K A SAYED Vs. F A C T

JUDGEMENT

(1.) THE challenge is on Ext.P1 order passed by the first respondent under Section 7A of the Employees Provident Fund and Miscellaneous Provisions Act, 1952. Since the petitioners have an effective remedy of appeal under Section 7-I of the Act, this Court at this stage need not go into the disputed questions of fact involved in the case, as rightly contended by the second respondent. THErefore, without prejudice to the liberty to the petitioners to approach the Tribunal, this writ petition is dismissed.