KHADI UTAPATTI KENDRA Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The petitioner challenges by this special civil application the order annexure 'A' dated 6-3-1987 of the Regional Provident Fund Commissioner, Ahmedabad, passed under section 7-A of the Employees Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter referred to as 'the Act, 1952') under which it has been held that the petitioner has been engaged in manufacturing of textiles. Further challenge has been made by the petitioner to the order of the Central Government dated 1-12-1988 passed under section 19-A of the Act, 1952.

(2.) This writ petition has been admitted by this Court on 5-4-1989 and interim relief in terms of para-17(C) has been granted.

(3.) The Act, 1952 has been amended and sections 7-D and 7-I have been inserted to it. Section 7-D of the Act, 1952 provides that the Central Government may, by notification in the Official Gazette, constitute one or more Appellate Tribunals to be known as the Employees' Provident Funds Appellate Tribunal to exercise the powers and discharge the functions conferred on such Tribunal by this Act and every such Tribunal shall have jurisdiction in respect of establishments situated in such area as may be specified in the notification constituting the Tribunal.