GUDALUR TALUK MUSLIM ORPHANAGE COMMITTEE REGD. Vs. THE REGIONAL PROVIDENT FUND COMMISSIONER DR. BALASUNDARAM ROAD COIMBATORE

JUDGEMENT

(1.) Challenge in this writ appeal is to an order made in W.P. No. 5579 of 2009 dated 30.03.2012, by which, the writ court, declined to quash the order dated Nil of the Regional Provident Fund Commissioner, Coimbatore and consequently, refused to issue any directions to the respondents, to treat GTMO Primary School, GTMO Matriculation School, GTMO Higher Secondary School, Gudalur, as three independent establishments.

(2.) Facts leading to the writ appeal are that Gudalur Taluk Muslim Orphanage Committee, is a registered society, established, in 1976, for the purpose of providing free education to the poor and needy Muslim children. Appellant society has started GTMO Primary School in 1984 and approval was granted by the Director of Elementary Education, at Chennai. According to the appellant, at the time of filing writ petition, they were 10 teachers and one Ayah working in the primary school.

(3.) In 1994, GTMO Matriculation school was started, after obtaining necessary approval from the Director of Matriculation Schools, Chennai. There were 25 teachers and 3 staffs working in the school.