HARE KRISHNA SHAW Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The present writ petition has been preferred praying for cancellation and setting aside of an order dtd. 12/4/2012 passed by the Assistant Provident Commissioner (Compliance), Sub Regional Office, Barrckpore.

(2.) Heard the learned counsels appearing for both parties.

(3.) It appears from the said letter under challenge dtd. 12/4/2012 that it relates to "applicability of the Employees' Provident Funds & Miscellaneous Provisions Act and the Schemes framed thereunder".