TRILOK SINGH Vs. STATE

JUDGEMENT

(1.) PETITIONERS grievance is that on 21. 6. 2006 respondent/department issued a notice under No.JK/K -2497 - 90 asking him to deposit Rs. 98,632/= on account of contributions to workers Provident Fund and admission charges etc. within fifteen days therefrom whereafter the matter would be referred to the Collector for appropriate action under law.

(2.) IT appears that prior to institution of this petition the petitioner has instituted a civil suit which was rejected by the Civil Court for want of jurisdiction whereafter he instituted a writ petition which was withdrawn with liberty to file a fresh one if need arose and that is how he has approached the Court now.

(3.) THE grievance projected is that aforesaid notice has been passed without conducting the requisite inquiry as envisaged under section 8 -A of Provident Fund Act 1961 (hereinafter to be referred to as "the Act") and was accordingly liable to be quashed. During course of submissions at bar, learned counsel while canvassing the matter has also stated that after issuance of impugned notice the respondent/department has not issued any other notice to him.