VENKATESH CO LTD Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) THIS appeal under Section 18 of the Rajasthan High Court Ordinance out of the SBCWP No. 594/1989 i. e. Venktesh Co. Ltd. Didwana v. Union of India and Ors. The learned single Judge by his common judgment and order dated January 12, 1990 had decided these writ petitions including the writ petition No. 594/89 and it is this common order dated January 12, 1990 which has been made the subject matter of challenge in this appeal before us.

(2.) THESE petitions were filed in the matter of Employees Provident Funds and Misc. Provisions Act, 1952 and the prayer was made against the orders dated April 6, 1998 etc. as had been passed by the Regional Provident Fund Commissioner, Jaipur and a direction was sought against the respondent No. 2 to treat the petitioner company as a decovered unit and to release it from the statutory obligation of depositing the amount of provident fund under the Act in response of employees.

(3.) THE basic order under challenge was the order of April 6, 1985. The writ petition against this order dated April 6, 1985 was filed on February 21, 1989.