ARYA MODEL HIGH SCHOOL Vs. UNION OF INDIA

JUDGEMENT

(1.) This order shall decide CWP Nos.13153 and 13156 of 2019.

(2.) Facts of the case are being taken from CWP No.13153 of 2019.

(3.) Prayer is for the issuance of a writ of mandamus directing respondent No.4 not to initiate coercive steps to recover the amount assessed under the provisions of the Employees Provident Fund and Miscellaneous Provisions Act, 1952 from the petitioner till such time that Registrar, Central Government Industrial Tribunal-I is not appointed.