P SURYA RAO Vs. ASSISTANT EMPLOYEES PROVIDENT FUND

JUDGEMENT

(1.) The petitioners herein have challenged the decisions and/or actions of the respondent-Assistant Employees Provident Fund Commissioner, Port Blair on various grounds, mentioned in this writ petition.

(2.) The petitioners have specifically challenged the validity and/or legality of the orders both dated 16th January, 2004 passed under Section 7A and 7Q of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (in short EPF & MP Act, 1952) by the respondent-Assistant Employees Provident Fund Commissioner on the ground that the same were passed ex parte and without giving adequate opportunity to the petitioners to explain the conduct.

(3.) From the records also it appears that the aforesaid orders under Sections 7A and 7Q of the EPF & MP Act, 1952 have been passed ex parte by the respondent-Assistant Employees Provident Fund Commissioner, Port Blair.