HAJI NADIR ALI KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is a petition under Article 226 of the Constitution filed by six partners of a firm carrying on business at Meerut under the name of Messrs. Nadir AH and company, challenging the validity of certain demands made from them by the regional Provident Fund Commissioner, Kanpur (U. P.), under the Employees provident Funds Act, 19 of 1952.

(2.) BRIEFLY the facts are that the firm of the petitioners is engaged in manufacture of various kinds of musical instruments including those metal instruments of the kind used in brass bands as well as instruments like bag-piper, flutes and clarionets.

(3.) THE Employees' Provident Funds Act was introduced in 1952 for the purpose of providing for the institution of provident funds for employees in factories and other establishments. Section 1 (3) reads :