REGENT COMPUTRONICS PVT. LTD.

Assistant Provident Fund Commissioner, Employees Provident Fund Organisation And Ors Appellant

V/S

Employees Provident Fund Appellate Tribunal And Ors Respondents

Referred Judgements :-

RPFC V. BHARAT PLYWOOD AND TIMBER PRODUCTS LTD. [REFERRED]
INDIAN TELEPHONE INDUSTRIES LTD. V. APFC AND ORS. [REFERRED]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED]
HINDUSTAN STEEL LIMITED VS. STATE OF ORISSA [REFERRED]
STATE OF MADHYA PRADESH VS. BABU LAL [REFERRED]
ORGANO CHEMICAL INDUSTRIES VS. UNION OF INDIA [REFERRED]
STATE OF ORISSA VS. UNION OF INDIA [REFERRED]
HINDUSTAN TIMES LIMITED VS. UNION OF INDIA [REFERRED]
M S JAYARAJ VS. COMMISSIONER OF EXCISE KERALA [REFERRED]
UNION OF INDIA VS. K M SHANKERAPPA [REFERRED]
UNION OF INDIA VS. K M SHANKERAPPA [REFERRED]
K STREETLITE ELECTRIC CORPORATION VS. REGIONAL PROVIDENT FUND COMMISSIONER HARYANA [REFERRED]
GHULAM QADIR VS. SPECIAL TRIBUNAL [REFERRED]
MAHARASHTRA STATE CO OP BANK LTD VS. ASSISTANT PROVIDENT FUND COMMISSIONER [REFERRED]
HI TECH VOCATIONAL TRAINING CENTRE VS. ASSISTANT PROVIDENT FUND COMMISSIONER [REFERRED]
BHUBANESWAR CITY DISTRIBUTION DIVISION VS. UNION OF INDIA UOI [REFERRED]
ESSKEY MACHINERY P LTD VS. REGIONAL PROVIDENT FUND COMMISSIONER [REFERRED]
CABLE CORPORATION OF INDIA LTD VS. UNION OF INDIA [REFERRED]
P ANNAMALAI VS. STATE [REFERRED]
ASSTT PROVIDENT FUND COMMISSIONER VS. NIRMITEE HOLIDAYS P LTD [REFERRED]

JUDGEMENT

(1.) Heard both sides in respect of first batch on 15.06.2011 and on 17.06.2011 in respect of the second batch. The issues involved in all the writ petitions arose out of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (for short PF Act).

(2.) In majority of the writ petitions, surprisingly, the Petitioner is the Assistant Provident Fund Commissioner, Coimbatore. He has come forward to file the writ petitions aggrieved by the various orders passed by the Employees Provident Fund Appellate Tribunal constituted under Section 7D of the PF Act.

(3.) The writ petitions came to be filed under the following circumstances; against various orders passed by the authorities under the PF Act, including by the very same Assistant Provident Fund Commissioner (APFC for short), Coimbatore, some of the aggrieved employers preferred appeals before the Tribunal under Section 7I of the PF Act.

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ASSISTANT PROVIDENT FUND COMMISSIONER, EMPLOYEES PROVIDENT FUND ORGANISATION AND ORS Vs. EMPLOYEES PROVIDENT FUND APPELLATE TRIBUNAL AND ORS

Referred Judgements :-

JUDGEMENT

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