CHOITHRAM HOSPITAL Vs. ASSISTANT PROVIDENT FUND

JUDGEMENT

(1.) This writ appeal is filed against the order dated 8.2.2011 passed by the Single Bench of this Court in Writ Petition No. 12271/2010.

(2.) Brief facts necessary for disposal of this writ appeal may be stated, as under:--

(3.) Before dealing with the order impugned in this appeal, it would be appropriate to mention that prior to filing of the aforesaid writ petition, Writ Petition No. 5300/2008 was filed by the appellant, which was disposed of with liberty to the appellant to seek appropriate remedies against the orders dated 27.11.2007 and 11.08.2008. Thereafter, alleging inaction on the reply submitted by the petitioner to the notice dated 02.06.2008 issued by the Assistant Provident Fund Commissioner, Indore in exercise of his powers under Section 7-C of the Act, the appellant filed Writ Petition No. 9329/2009. The said writ petition was disposed of on 24.12.2009, directing the respondent No. 1 to decide the matter pending before him in pursuance of the notice dated 02.06.2008 and the appellant's reply dated 14.07.2008 as expeditiously as possible. Thereafter, in pursuance of the said directions issued by this Court, the order dated 28.05.2010 was passed by the first respondent, rejecting the appellant's objection about the jurisdiction to reopen the case under Section 7-C of the Act.