KARUPPASAMY SECURITY SERVICES Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) This petition has been filed seeking for issuance of a Writ of Certiorarified Mandamus, calling for the records in proceedings No.MD/MDU/58363/7A Inquiry / M-04/2020 pertaining to the order dtd. 24/11/2020, quash the same and consequently, direct the respondent to hold afresh enquiry under Sec. 7A of the EPF and MP Act by giving due opportunity to the petitioner.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Counsel appearing for the respondent.

(3.) By consent of both parties, this writ petition is taken up for final disposal at the admission stage itself.