NATIONAL SECURITY FORCE Vs. REGIONAL P F COMMISSIONER

JUDGEMENT

(1.) THE petitioner seeks relief in the instant writ petition to quash the order dated March 22, 2000 Annexure-P/12 and letter dated April 10, 2000 Annexure-P/13.

(2.) AS per order Annexure-P/12 the Regional Commissioner has passed an order on the basis of submission of establishment representative that all the employees listed in the letter dated October 4, 1997 are ex-servicemen, are in receipt of pension benefits under the Government Rules, such establishments have been exempted from operation of Employees Provident Funds and Miscellaneous Provisions Act, 1952; in the light of the notification dated February 8, 1995, an order was passed on March 22, 2000 to decode the establishment in order to exempt it from the purview of the Act with effect from March 1, 2000. Management was advised to submit the claim form for the payment from the office and implementation of the Act will be ceased from March 1, 2000.

(3.) A letter Annexure-P/13 dated April 10, 2000 was issued by the Regional Provident Fund Commissioner, Jabalpur, intimating the factum of decoding the establishment, and exempting it from the purview of the Act and closure of account No. 9050 w. e. f. March 1, 2000 and it was intimated at the same time that the provident fund of the employees may be deducted by the principal employer and be sent to the Regional Provident Fund Commissioner and not to use Code Number MP 9050.