LAWS(GJH)-2022-3-617

CHIEF OFFICER, PALANPUR MUNICIPALITY Vs. ASSISTANT PF COMMISSIONER

Decided On March 08, 2022
Chief Officer, Palanpur Municipality Appellant
V/S
Assistant Pf Commissioner Respondents

JUDGEMENT

(1.) The present writ petition has been filed seeking the following prayers:-

(2.) The prayer would suggest that the petitioner is seeking quashing and setting aside the impugned order dtd. 23/12/2021 passed by the respondent authority and a further prayer is made for stay of the impugned order.

(3.) It is not disputed that the petitioner has challenged the very same order before the Central Government Industrial Tribunal, Ahmedabad (CGIT) in EPF Appeal (CGIT) No.04/2022 and a notice has been issued on 28/2/2022 and the appeal is kept on 23/3/2022. Thus, the petitioner has already availed the remedy by approaching the Tribunal/CGIT and the cognizance of such proceedings has been taken.