GEORGE JOSEPH Vs. R P F COMMR

JUDGEMENT

(1.) By means of this petition, a prayer is made for quashing the order of the respondent Regional Provident Fund Commissioner, Indore dated November 28, 1991 and the notices sent to the petitioners (Annexures A, B-1 to B-3 and Q to the petition) purporting to enforce recovery from the Non-Governmental Education Institutions by applying the provisions of Employees' Provident Funds and Miscellaneous Provisions Act, 1952 and scheme thereunder.

(2.) Heard the learned Counsel for the petitioners and the learned Counsel for the respondents.

(3.) Learned Counsel for the parties submitted that the matter is covered by the decision of the Supreme Court in the case of M.P. Shikshak Congress and others v. R.P.F. Commissioner, Jabalpur and Others (1999-I-LLJ-476)(SC) and the decision of this Court in Misc. Petition No. 3499 of 1992 Orient Paper Mills Shikshak Kendra Higher Secondary School, Amlai v. State of Madhya Pradesh and Others, decided on September 27, 1999. Hence, this petition may also be decided in terms of the said decision.