SUNQUEST INFORMATION SYSTEMS Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The present writ application has been preferred praying for direction upon the respondents to recall the order of enquiry dtd. 30/11/2021 passed under paragraph 26B of the EPF Scheme of 1952 by the respondent no. 2.

(2.) The petitioner's case as made out in the writ application is that:-

(3.) The relevant finding in the order under challenge is as follows:-