ARUN DUA Vs. UNION OF INDIA

JUDGEMENT

(1.) ALL the above three writ applications have been taken together as they involve common question of law and since the petitioners' firms have been clubbed together by the E. P. F. authorities in passing the impugned order under section 7-A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (for short, "the Act" ).

(2.) IN all the three writ applications, the petitioners seek to challenge the order passed by the E. P. F. authorities under Section 7-A of the act of vide Annexure-5.

(3.) THE essential claim of the petitioner is-based-on facts. The question that has been raised is whether the petitioners' firms have been correctly determined to be covered under the operation of the Act or not.