BHASKARA CERAMIC INDUSTRIES Vs. REGIONAL P F COMMISSIONER

JUDGEMENT

(1.) WRIT Appeal No. 45 of 1989, arising out of Writ Petition No. 5209 of 1982, and Writ Petition No. 6828 of 1983 are based on common questions of law and fact and arc, therefore, fit to be disposed of by a common judgment.

(2.) IN W. P. No. 6828 of 1983 the petitioner is seeking a writ or order of direction calling for the records relating to Case No. AP/7083/rjy/enf. II/4918 on the file of the respondent-Regional Provident Fund Commissioner and to quash the order dt. 30. 6. 1983 passed therein.

(3.) THE prayer in W. P. No. 5209 of 1982, against which W. A. No. 45 of 1989 arose, is for issue of a writ of certiorari quashing the order dt. 2. 6. 1982 passed by the Ministry of Labour, Government of India, New Delhi under Section 19-A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter referred to as the 'act' ).