GANESH OIL MILLS Vs. ASSTT PROVIDENT FUND COMMI

JUDGEMENT

(1.) HEARD the learned advocates.

(2.) RULE returnable today. Mr.Mehta waives service of rule. With the consent of the learned advocates, the petition is heard and disposed of today.

(3.) THE petitioner, an employer within the meaning of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter referred to as, "the Act") challenges the action of the respondent -Assistant Provident Fund Commissioner in not reconsidering the question of applicability of the Act to the petitioner and the order made under Section 7A of the Act.