NILANJAN ROY Vs. EMPLOYEES’ PROVIDENT FUND ORGANIZATION

JUDGEMENT

(1.) Affidavit-of-service filed be kept with the record.

(2.) The writ application has been preferred challenging an order dtd. 12/4/2023 under Sec. 7A and an order dtd. 9/1/2025 under Sec. 7B of the EPF Act. The said orders are appealable orders.

(3.) But the petitioners instead of preferring statutory appeals have approached the writ Court on the ground that the enforcement officer in his order dtd. 7/5/2025 noted as follows :-