V VENKATESH Vs. UNION OF INDIA

JUDGEMENT

(1.) The appeal assails the judgment and order dismissing the Appellant's writ petition.

(2.) The Appellant joined the service of the third Respondent as a Stenographer on 3rd May 1965. At that time the third Respondent employed only about 10 persons. On 4th October 1967 the third Respondent was leased from Alfa Rubber Company a factory wherein rubber products were manufactured and about 24 persons were employed. On 29th December 1967 an Inspector of the Employees' Provident Fund called upon the third Respondent and required its registration under the provisions of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (hereinafter called "the Act"). Pursuant thereto the third Respondent was registered under the Act.

(3.) A report made in connection with an employee of the third Respondent, which is annexed to the petition, shows the name of the establishment to be that of the third Respondent. It notes its office address, whereat the Appellant worked, and of the factory which it had leased from the Alfa Rubber Company. The third Respondent is shown as classified under Section 1(3)(a) of the Act in the class dealing with rubber and rubber firms. The previous owner or occupier of its premises is shown as Alfa Rubber Company having the Code No. MH-6272.