MUNICIPAL COUNCIL Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard with consent of learned counsel for the rival parties.

(3.) The petitioner Municipal Council has challenged order dated 17/05/2018 passed by the respondent-Assistant Provident Fund Commissioner, whereby review application filed by the petitioner under section 7-B of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter referred to as "Act of 1952") has been rejected. The petitioner has also challenged order dated 11/05/2016 passed under section 7-A of the Act of 1952, by the respondent of which review was sought by the petitioner before the respondent.