CHENNIMALAI SIRAGIRI MURUGAN PRIMARY HANDLOOM WEAVERS CO-OP PRODUCTION AND SALE SOCIETY Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The above Writ Petition is filed seeking to quash the orders passed by the 1st respondent in his proceedings bearing NO. CB / SLM / COMP / ED-IV / 10726 / 7A- Proceedings / 2021 / 772, dtd. 19/8/2021. The short facts are as follows.

(2.) The members of the petitioner Society consists of hand loom weavers and the petitioner Society distributes yarn to the members for weaving and they in turn supply the finished items such as bedsheets, towels, foot mats etc,. After there finished products reach the petitioner Society they are then taken to various markets. The petitioner Society has on its roll few permanent employees and with reference to loading and unloading of the items, workers are called on a daily basis and given daily wages. They are at best engaged for 3 to 4 hours in a week and they are not permanent employees of the petitioner Society.

(3.) It is the case of the petitioner that the 2nd respondent had inspected the petitioner Society and had insisted upon the petitioner to submit their records relating to PF registers, the same was also produced and was duly recorded and the records showed the details of the regular employees which was informed to the 2nd respondent.