VODAFONE IDEA LIMITED Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Affidavits of service filed in Court today are taken on record.

(2.) Since the issue is common and the impugned Order is one dated April 6, 2023 passed by the Regional Provident Fund Commissioner-II under Sec. 7-A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952, both these Writ Petitions are taken for consideration together.

(3.) Mr. Soumya Majumdar, learned Counsel appearing for Vodafone submits that one Sri Aniruddha Banerjee as the proprietor of M/s. Shomuk Engineering and Consultancy Services (for short 'the contractor') was engaged by Vodafone to provide manpower services. The engagement of the Contractor is on a contractual basis.