DIRECTOR, DIRECTORATE OF PRINTING Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Heard Mr. Swain, learned Additional Government Advocate for the Petitioner and Mr. Das and Mr. Barik for the Opposite Parties.

(2.) This writ petition has been filed under article 226 and 227 of the Constitution of India assailing the order dtd. 17/9/2015 passed by the Employees Provident Fund Appellate Tribunal, New Delhi (Opposite Party No.1) in ATA No.1011(10)/2015 refusing to admit the appeal filed by the Petitioner- Establishment against the order dtd. 12/11/2014 passed under Sec. 7-A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter referred to as 'Act 1952') on the ground of limitation.

(3.) Before considering the rival contentions, it would be apposite to refer to the relevant provisions of Act 1952;