REGIONAL PROVIDENT FUND COMMISSIONER Vs. B.P. TRADING

JUDGEMENT

(1.) Heard Mr. P. K. Verma, learned Senior Advocate for the petitioner and Mr. M. P. Srivastava, learned Advocate appearing for respondent no.1.

(2.) Earlier notices were issued to the respondents in the admission matter. Respondent no.1 has already appeared through Mr. M.P. Srivastava, learned Advocate. It would be manifest from the record that respondent no.2 had already died and notices issued to respondent no. 2 were received by his son. The son or legal representative of respondent no.2 has not been substituted till date.

(3.) The writ petition was filed in the year 2011 for quashing the order of EPF Appellate Tribunal (for short 'the Tribunal') dtd. 15/7/2010 passed in ATA No. 689(3) of 2002 whereby the order of the Assistant Provident Fund Commissioner, Bhagalpur dtd. 29/8/2002 effecting EPF coverage to the employees of the respondent no.1 with effect from 1/3/1989 had been set aside.