RADHESHYAM ELECTRICAL INDUSTRIES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner Radheshyam Electrical Industries has challenged a communication dated 29.06.2005, issued by the Executive Engineer, PGVCL, Rajkot as also another communication of the same date issued by Executive Engineer, PGVCL, Dhoraji.

(2.) THE brief facts are as under.

(3.) THE Electricity Company received notice under Section 7A of the Employees Provident Funds and Miscellaneous Provisions Act, 1952 ('the Act' for short) for alleged unpaid provident fund dues of the some of the workmen. This included the workmen employed by the petitioner. The Electricity Company therefore insisted that the petitioner register itself with the Provident Fund Authorities and also deducts the employees' provident fund as per rules. In his communication dated 29.06.2005, the Executive Engineer, Rajkot, conveyed to the petitioner that if he failed to produce necessary documents in this respect, the electricity company would release its bills only after effecting cut of 25.61% of the bill amount. Likewise, in his communication dated 29.06.2005, the Executive Engineer, Dhoraji insisted that the petitioner must register itself with the Provident Fund Authorities and produce necessary evidence in this respect before him.