ST. ANTHONY'S COLLEGE Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By means of this writ petition, the writ petitioner has sought for quashing of order dated 03.07.2006 passed under Section 8F(3) of the Employees Provident Fund and Miscellaneous Provisions Act, 1952 ( for short EPFMP Act ).

(2.) Heard learned counsel for the parties and perused the papers on record and affidavits filed by the parties.

(3.) Brief facts of the case are that the petitioner St. Anthony's College is a deficit grant-in-aid College having teaching and non-teaching staff of 150. It is stated in the writ petition that the college receives grant from the State government regularly out of which full salary of the teaching staff against the sanctioned post is paid. It is further stated that fee of the students is fixed by the government and 60% of it is remitted to the Government. It is also stated that St. Anthony's College is covered under Contributory Provident Fund Scheme right from the beginning and Death-cum-Retirement Scheme of the Government of Meghalaya is also applicable to the employees as the institute is deficit grant-in-aid institution.