JUNAGADH GYMKHANA Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) HEARD learned Advocate for the petitioner. The matter requires consideration.

(2.) RULE. Learned Advocate Ms.E.Shailaja waives service of Rule on behalf of the respondent. At the request of learned Advocate for the petitioner, the matter is taken up for final hearing, to which learned Advocate for the respondent has no objection.

(3.) IF the authority had taken a little pragmatic approach and had given an opportunity to the petitioner-establishment, the matter would not have been required to be brought up to this Court.