PREMLATHA PARTANI Vs. EMPLOYEES PROVIDENT FUND

JUDGEMENT

(1.) This writ petition has been filed against an order of detention dtd. 8/10/2024 issued by the respondent No.1 against the petitioner's husband/Ramesh Chandra Partani. The petitioner's husband has been committed to civil prison on and from 8/10/2024.

(2.) The warrant of detention has been issued against the petitioner's husband/Ramesh Chandra Partani against the claim for recovery of arrears of Rs.62,43,480.00 which was to be recovered from the Co-operative Society namely M/s. Unnati Industrial Co-operative Society Limited. The recovery of arrears included interest and damages under the provisions of The Employees' Provident Funds Miscellaneous Provisions Act, 1952 (for short 'The Act').

(3.) According to learned counsel appearing for the petitioner, the petitioner's husband/Ramesh Chandra Partani does not have any connection with the Co-operative Society and the petitioner's son/Vikas Partani is the President of the said Co-operative Society. Counsel submits that the respondent No.1 did not issue any show- cause notice before the warrant of arrest and hence the petitioner's rights under Article 21 of the Constitution of India have been violated.