THE EXECUTIVE ENGINEER, HEAD WORKS DIVISION, RENGALI IRRIGATION PROJECT, SAMAL Vs. REGIONAL PROVIDENT FUND COMMISSIONER AND ORS.

JUDGEMENT

(1.) This writ petition is against the order passed by the EPF Appellate Tribunal, New Delhi dated 24.2.2010 in A.T.A.No.418(10)2006 by which the appeal preferred by the petitioner has been dismissed.

(2.) Facts of the case as has been pleaded by the petitioner in the writ petition is that Head Works Division, Rengali Irrigation Project, Samal, Angul comes under the controller of the Chief Engineer and Basin Manager, which is a division under the Water Resources Department, Government of Orissa having permanent regular employees, temporary regular employees as well as work charged employees besides NMR/Casual employees. NMR employees are employed by the petitioner establishment according to the workload of the Division.

(3.) The State Government being aggrieved filed writ petition before this Court being O.J.C. No.14326 of 1997 and this Court vide order dated 20.12.1999 permitted the petitioner to withdraw the writ petition to prefer an appeal under section 7A of the Act,1952, petitioner had preferred appeal bearing No.ATA/189(10) of 2000 before the EPF Appellate Tribunal, New Delhi and the Appellate Tribunal decided the case vide order dated 14.12.2000 and the Appellate Tribunal remitted the matter before the original authority to determine the dues as per the guideline.