MUNICIPAL CORPORATION Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Shri P.D. Bidua, Advocate for the petitioner.

(2.) The challenge in the present petition filed under Article 226 of the Constitution of India is to the order of the Employees Provident Fund Appellate contained in P-1 dated 07.02.2017 by which the appeal preferred by the petitioner Municipal Corporation against the order of the Provident Fund Commissioner has been allowed and the impugned order dated 19.10.2012, as prayed for by the Corporation has been set aside remanding the matter to the competent authority under the EPF and MP Act 1952 for conduction of fresh inquiry.

(3.) Learned counsel for the Corporation submits that though the order impugned is in favour of the Municipal Corporation, but the learned counsel for the Corporation before this Court submits that the notice dated 08.06.2012 vide A-5 along with the memo of appeal issued to the Municipal Corporation Gwalior making the schemes framed under the 1952 Act applicable to the Corporation, has not been set aside by the Tribunal.