INDIA CEMENTS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has filed the above Writ Petition challenging the order passed by the first respondent dated 13.7.1998. THE matter arises under the provisions of the Employees Provident Fund and Miscellaneous Provisions Act, 1952, (hereinafter referred as 'the Act').

(2.) THE facts leading to the filing of the Writ Petition is as follows:

(3.) IF there is a failure on the part of the petitioner to resort to the process under Section 19A of the Act as directed above, the respondent is at liberty to take appropriate process under the provisions of the Act, if there is a warrant for it, under law and on facts.