REGIONAL PROVIDENT FUND COMMISSIONER, EMPLOYEES' PROVIDENT FUND ORGANISATION Vs. HIVELM INDUSTRIES AND ORS.

JUDGEMENT

(1.) The order dated 31.08.2010 passed by the Employees Provident Fund Appellate Tribunal-second respondent herein, in reference No.ATA No.351 (13) 2001, is under challenge in the present writ petition.

(2.) The writ petitioner is the Regional Provident Fund Commissioner Employees' Provident Fund Organisation.

(3.) The learned counsel appearing on behalf of the writ petitioner states that the first respondent-Company is a covered Establishment under the Employees' Provident Funds and Miscellaneous Provisions Act, 1952.