KRISHNA ELECTRICAL WORKS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the petitioner, Sri G. Venkateswarlu, learned Standing Counsel appearing on behalf of respondent Nos.1 to 3, Sri N. Sreedhar Reddy, learned Standing Counsel appearing on behalf of respondent Nos.5 and 6 and with the consent of learned Counsel appearing for the parties, the Writ Petition is taken up for hearing and disposal at the stage of admission.

(2.) Having regard to the nature of lis involved and manner of disposal of the Writ Petition, this Court is of the view that notice to unofficial respondent is not necessary for adjudication of the present Writ Petition.

(3.) Shorn of unnecessary details the case of the petitioner in brief, is that aggrieved by the proceedings of the 2nd respondent dtd. 28/3/2024, the petitioner has filed an Appeal before the Central Government Industrial Tribunal-cum-Employees Provident Fund Appellate Tribunal at Hyderabad on 5/8/2024; that along with the Appeal filed, it has also filed interlocutory application seeking stay of recovery of EPF amount demanded under the proceedings dtd. 28/3/2024; and that the said stay application is yet to be taken up for hearing.