THEJASWINI CO-OPERATIVE HOSPITAL AND MEDICAL RESEARCH CENTRE LTD Vs. REGIONAL PROVIDENT FUND COMMISSIONER REGIONAL OFFICE

JUDGEMENT

(1.) The petitioner, a Cooperative Society, has been brought under the Employees Provident FundMiscellaneous Provisions Act, 1952. Then assailing the Ext.P2 order, the petitioner has filed this writ petition.

(2.) The respondent Commissioner has filed its counter affidavit. Among other pleas, it has asserted that the petitioner has an efficacious alternative remedy under Sec. 7 I of the Act.

(3.) The petitioner's counsel submits that soon after its receiving the Ext.P2 order, the petitioner has filed this writ petition. And then onwards it has been bona fide prosecuting this case. Therefore, he submits that this Court may dispose of the writ petition holding that the period the petitioner prosecuted this writ petition must be excluded from the reckoning of limitation. Besides that, he also submits that the Commissioner should not take coercive steps until the petitioner approaches the appellate forum.