NAVEEN VIDYA BHAWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitions identical in nature in the matter of recovery of provident fund dues from the grant-in aid private educational institutes have been considered by a Division Bench of this Court in the cases of Madhya Pradesh Shikshak Congress v. State of M.P., in Misc. Petition No. 1551/1991 and 3040/1991 and have been disposed of by a common order passed on 15.4.1993 in the following manner:--

(2.) In pursuance to the directions, Regional Provident Fund Commissioner took a decision on 13.3.2000, holding:

(3.) Pertinent it is to note that the Government of Madhya Pradesh issued direction to all the private aided schools/institutions vide order No. F-18-18/99/20-5 dated 10.3.2000 and No. Grants/C/JBL/5/97/704 dated 3.4.2000 confirming the application of Act of 1952 from April 1982 to February 1988 and to report compliance to Regional Provident Fund Commissioner.