C GOVINDASAMY Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The Petitioner who is a workman employed by the third Respondent Madras Race Club has filed the present writ petition seeking to challenge the order dated 19.11.2007 as well as 11.01.2008 passed by the second Respondent Assistant Provident Fund Commissioner, Chennai.

(2.) In the writ petition, notice of motion was ordered on 14.03.2008. Subsequently, when the matter came up on 26.11.2010, the same was admitted. But no interim order was granted despite the Petitioner made an application for the same in M.P. No. 1 of 2008. On notice from this Court, on behalf of the Respondents 1 and 2, initially a counter affidavit dated 02.02.2009 was filed and subsequently another counter affidavit dated 18.04.2011 was also filed. On behalf of the third Respondent, a counter affidavit dated 20.04.2011 was filed by the Additional Secretary (Legal & PR), Madras Race Club, Chennai.

(3.) The contention of the Petitioner is that he joined the third Respondent Club on 07.04.1969 and also became a Member of the Employees' Provident Fund Scheme. He got superannuated on 30.04.2006 after rendering 37 years of service. When he became a Member of the Employees' Provident Fund Scheme in 1969, the third Respondent deducted contributions from his wages and forwarded the same to the Respondents 1 and 2.