AKASH CONSTRUCTION Vs. MINISTRY OF LABOUR AND EMPLOYMENT

JUDGEMENT

(1.) Heard Mr. B Barooah, the learned counsel appearing on behalf of the petitioners. Ms. J Sarma, the learned counsel, who appears on behalf of the respondent No.1 and Ms. S Dasgupta, the learned counsel, who appears on behalf of the respondent Nos.2 to 6.

(2.) The petitioner herein has approached this Court assailing the ex- parte order dtd. 23/8/2021 passed by the learned Assistant Provident Fund Commissioner, Jorhat under Sec. 14B of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (for short, 'the Act of 1952') read with Para 32A of the Employees' Provident Funds Scheme, 1952, Para 5 of the Employees' Pension Scheme 1995 and Para 8A of the Employees' Deposit Linked Insurance Scheme, 1976. Further to that, the petitioners have also assailed the communication dtd. 19/6/2025 issued by the Recovery Officer of the Employees' Providence Fund Organization, Jorhat, whereby the application so filed by the petitioners under Sec. 7A(4) of the Act of 1952 was rejected on the ground that there is no review permissible against such orders.

(3.) Taking into account the issue involved, this Court issues Rule, making it returnable forthwith.