THE OFFICER INCHARGE AND ASSISTANT P.F. COMMISSIONER Vs. CITY AND INDUSTRIAL DEVELOPMENT CORPN. AND ORS.

JUDGEMENT

(1.) In the Letters Patent Appeal issues are sought to be raised in respect of order dated 23-11-2011 passed by learned Hon'ble Single Judge in writ petition No. 66 of 2011 and are canvassed with reference to provisions of the Employees Provident Funds and Miscellaneous Provisions Act, 1952 [hereinafter referred to as the "EPF & MP Act"].

(2.) Said writ petition had been preferred by City and Industrial Development Corporation (CIDCO)-respondent No.1 herein against, order dated 20-09-2010 passed by the Employees Provident Fund Appellate Tribunal in appeal ATA No. A-413 (9) of 2007, and also, order dated 06-06-2006 passed by Officer Incharge Assistant Provident Fund Commissioner, SRO.

(3.) Questions which were raised on behalf of the CIDCO in the writ petition were: