SAKTHI ENGINEERING WORKS AND STRUCTURAL ENGINEERS AND CONTRACTORS Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) Heard Mr. K.V.Ananthakrushnan, Learned Counsel for the Petitioner and Mr. V.Sundareswaran, Learned Senior Standing Counsel for the Respondent, and perused the materials placed on record, apart from the pleadings of the parties.

(2.) Learned Counsel for the Petitioner submits that the Petitioner, viz., C.S.Hariharan, has expired on 08.06.2020 after filing of the Writ Petition and that the particulars of legal heirs who have succeeded to his estate are yet to be ascertained by him.

(3.) Learned Counsel appearing for the Respondent submits that the Petitioner had an effective alternative remedy to assail the order impugned in the Writ Petition before the Appellate Authority under Section 7-I of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952, but the prescribed period of limitation for such appeal has now expired and this Writ Petition cannot be entertained circumventing the statutory remedy.