REGIONAL PROVIDENT FUND COMMISSIONER Vs. EMPLOYEES PROVIDENT FUND

JUDGEMENT

(1.) None for the appellant.

(2.) This intra court appeal is filed against an order dtd. 6/6/2007 passed by the learned Single Judge in W.P.No.8744 of 1998, by which writ petition filed by the appellant has been dismissed.

(3.) Facts giving rise to filing of this appeal briefly stated are that a notification dtd. 17/5/1977 was issued under the provisions of Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter referred to as 'the Act'), by which 'Beedi industry' was within the purview of the Act. The validity of the aforesaid notification was challenged by the Beedi Manufacturers' Association in a batch of writ petitions before Supreme Court of India. The Supreme Court of India by an order dtd. 25/9/1985 dismissed the writ petitions preferred by the Beedi Manufacturers' Association.