BIMALENDU SARKAR Vs. BENGAL UNITED PRESS I LTD

JUDGEMENT

(1.) Several complaints were registered under sections 14A(l) and 14(1A) of the Employees Provident Fund Act and Family Pension Fund Act, 1952 (hereinafter referred to as the Act of 1952) against several companies. Out of 6 (six) such, complaints, these six revisional applications have sprung up.

(2.) The learned Chief Metropolitan Magistrate, Calcutta, on receiving the complaints from the Provident Fund Inspector, issued processes against the accused. The accused No.1 is the Company. The accused Nos. 2 and 3 are the Directors. These accused Nos. 2 and 3 have filed the revisional applications, challenging the order of the learned Chief Metropolitan Magistrate, taking cognizance of the offence against them.

(3.) In all these six cases, the petitioners are the Directors.