MANAV MANDIR HOTEL Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) THE only question involved in this petition under Article 226 of the Constitution is whether the provisions of the Employees' Provident Funds and Misc. Provisions Act, 1952 (in short the Act), can be made applicable to the establishment of the petitioner and whether the order passed by the Regional Provident Fund Commissioner on February 8, 1983 (Annexure XIII) holding the provisions of the Act applicable to the petitioner's establishment, is in accordance with law.

(2.) THE facts now in dispute are that in the same building business activities are being carried out in the following three names and style: - -

(3.) SHIVKUMAR s/o -do -