STATE TRADING CORPORATION OF INDIA LTD. LEATHER GARMENT UNIT REPRESENTED BY ITS FACTORY MANAGER Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The writ appeal is directed against the order of Y. Venkatachalam, J. dated 15.11.1995 in W.P. No. 9462 of 1985 dismissing the writ petition filed by the appellant herein, on the ground that the Handicrafts Handloom Export Corporation of India is a subsidiary of the appellant establishment and it is a covered establishment at New Delhi and therefore the respondent had rightly asked the appellant to implement the scheme provisions from 8.1.1979 to the Leather Garment Unit and effect the contribution at the rate of 3% as is being extended by the appellant to its employees.

(2.) The short facts are as follows:

(3.) In the writ petition, it is contended that when once the Leather Garment. Unit was entitled to the infancy protection, the Authority constituted under Sec. 19 -A of the Act alone is empowered to decide the matter. Hence, the respondent has jurisdiction to decide the issue. It is also contended that as per Sec. 16 of the Act, the appellant is entitled for infancy protection. for a period of 3 years from August, 1978. However, the authorities have completely failed to take note of this factor.