DIVYA GANESAN Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) The writ petition is filed for a mandamus to direct the respondents 1 to 3 to rectify the error committed in the provident fund records under the petitioner's UAN No.101788036232 by deleting of the name and all related details of the sixth respondent as the petitioner's previous employer.

(2.) The case of the petitioner is that through the fifth respondent which is a recruiting agency viz., M/s.Randstad India Private Limited, she was inducted as a Business Development Executive in the office of the fourth respondent on a monthly salary of Rs.23,000.00 with effect from 1/2/2022. The appointment order dtd. 26/1/2022 was issued by the fifth respondent. Through the fifth respondent, the petitioner was allotted the Universal Account No.101788036232 with the third respondent viz., Mumbai office of the Employees Provident Fund Organisation. The employment ended on 3/6/2022. Thereafter, the petitioner was officered the post of Executive with M/s.HCL Technologies Limited at Chennai vide appointment letter dtd. 26/9/2022. However, when the background check was made by the said company, the previous history of employment as maintained by the respondents 1 to 3 shows as follows:

(3.) Therefore, since there was double entry as if she was working in two companies at the same time, when the said company did not even induct her in employment, the petitioner started making enquiries and then she realised that it was an error committed by her previous employer by wrongfully including the particulars which are mentioned in row no.2 in the above tabular column. Her previous employer's name was only Randstad India Private Limited and she never worked with M/s.Rs.HR Team Solutions Private Limited. The said company is also one of the group of companies and the person who had made the entry has committed an error. Therefore, for the past two years, she is trying to rectify the same. The error is not rectified and finally a legal notice was also issued to respondents 1 to 3 and the present writ petition is filed.