SACHIN NURSING HOME Vs. REGIONAL P F COMMISSIONER

JUDGEMENT

(1.) By this writ petition, the petitioners are challenging the order dated 25/26.10.1999, passed by the Regional Provident Fund Commissioner, Varanasi.

(2.) The facts of the case, in brief, are that the petitioner is a nursing home and is functioning as a partnership firm. It was established as a clinic in 1984, and thereafter converted into a nursing home. In Para 6 of the writ petition it is stated that the required strength at any given point of time is not more than 14-15 regular employees including doctors, nurses, sweeper, chaukidar and accountant; sometimes even substitutes as casual labour are engaged. On 31.8.1996, at about 4 P.M,. 5 officials of the Employees Provident Fund Department came and inspected the attendance register and the petitioner no.2 was asked to fill up a form which was done by him. The contention is that by the impugned order dated 25/26.10.1999, a liability of an amount of Rs. 1,04,022/- has been fastened upon the petitioners' firm towards employees provident fund.

(3.) Hence the present writ petition.