VAIGAI FOODS Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The Petitioner has approached this Court with a prayer, for issuance of a writ, in the nature of certiorari, to quash the order, dated 11.03.2009, passed by the Respondent, under Section 7-A of the Employees Provident Funds and Miscellaneous Provisions Act 1952 [herein-after referred to as 'Act'].

(2.) The writ petition against the impugned order is not competent, as the Petitioner has statutory remedy of appeal under the Act.

(3.) The grievance of the Petitioner is that the order, dated 11.03.2009 is an ex-parte order, as the counsel for the Petitioner was not heard.