SHRIRAMPUR EDUCATION SOCIETY Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) By order dated 19-09-2001, the petitioner was protected. By order dated 29-11-2001, the petition was admitted and the interim relief granted to the petitioner was continued.

(2.) I have heard Shri R.N. Dhorde, learned Senior Advocate along with Shri Mobin Shaikh for the petitioner and Shri K.B. Choudhari, for the Provident Fund Authorities respondent Nos. 1 to 5.

(3.) By an order dated 19-11-1997, the respondent No. 1/ Regional Provident Fund Commissioner, (R.P.F.C.), Mumbai, made the petitioner/ society amenable to the jurisdiction of Employees Provident Fund and Miscellaneous Provisions Act, 1952 (E.P.F.M.P. Act) 1952. By the said order the Provident Fund Act was made applicable to the petitioner/society and all its establishments/ Branches/ Departments with effect from 01-08-1982. It is thereafter that the recovery proceedings in accordance with the Act were initiated against the petitioner/ society. I do not find it necessary to go into the entire facts set out in this petition, in view of the order that I propose to pass.