PROVIDENT FUND INSPECTOR Vs. PAUL RUBBER WORKS

JUDGEMENT

(1.) THESE eight criminal revision petitions Nos. 1112, 1113, 1115 to 1117 and 1120 to 1122 of 1984 have been filed by the Fund Inspector, Faridabad, against four respondents, namely, Messrs Rubber Works Faridabad, and its three partners Rakesh Paul, Padmesh Paul and Tej Paul. The various convictions which are the subject matters of these revision petitions have been recorded by the Judicial Magistrate First Class, Faridabad, for violations of the provisions of the Employee's Provident Fund and Miscellaneous Provisions Act, 1952, by the respondents for various periods. All these revisions petitions would be disposed of by this order since the same point of law is involved therein.

(2.) THE Provident Fund Inspector filed complaints against all the four respondents under the Employees' Provident Fund and Miscellaneous Provisions Act, 1952, and the learned trial Magistrate summoned them to appear in the Court and face the trial. However, only Rakesh Paul, one of the respondents, appeared before the learned Magistrate. After putting the summary of allegations to him and recording his statement, the learned Magistrate convicted and sentenced him to fines ranging from Rs. 10 to Rs. 100 in different complaints. However, he did not pass any order regarding the remaining three respondents.

(3.) HON 'ble Mr. Justice A. N. Sen of Supreme Court, once observed that the children are the hope and future of a Nation. For protecting and preserving the interest of the children and for promoting their welfare, various legislations almost in every sphere of life and activity have been enacted from time to time in our country. For promoting the welfare of the children appropriate measures have been adopted by United Nations Organizations as well.