M/S.VIJAY TALKIES, THROUGH ITS PUSHPA SINGH, WIFE OF LATE VIJAY KUMAR SINGH Vs. EMPLOYEES PROVIDENT FUND ORGANIZATION, SUB-REGIONAL OFFICE, ADAMPUR CHAK, BHAGALPUR, THROUGH THE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) Petitioner-Establishment has preferred this writ application challenging an order dated 11.4.2004 passed by the respondent-Assistant Commissioner, Provident Fund, Bhagalpur (Annexure-6) by which the respondent-Assistant Commissioner has dismissed the review petition preferred by the petitioner- Establishment under Section 7-B of the Employee's Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter referred to as "the Act")

(3.) Learned counsel for the petitioner submits that the order is apparently a non-speaking order and after quoting the provisions of Section 7-B of the Act, respondent-Assistant Commissioner has rejected the review petition in one line saying that the petition does not fulfil the requirements of the provisions of the Act.