DAVIDIAN GIRLS SCHOOL Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) Affidavit of service filed in Court today is taken on record.

(2.) The writ application has been preferred praying for direction upon the respondent nos.1, 2 and 3 for not giving effect to the order dtd. 30/9/2025 passed by the respondent authorities, against the petitioner no.1, in the proceeding under Sec. 7A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952.

(3.) The petitioner has also challenged the notice dtd. 25/3/2026 issued by the respondent authorities to the Branch Manager, Bank of India, Free School Street Branch, Kolkata. It appears that the said Bank has not been made party in the present case.