WING INFONET LTD. Vs. P.F.COMMISSIONER

JUDGEMENT

(1.) Petitioner is aggrieved by the orders, dated 31.07.2018, made under Sections 7Q and 14B of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (for short, 'the Act').

(2.) Against the orders passed by the original authority under Sections 7Q and 14B of the Act, remedy of appeal is available. The Central Industrial Tribunal at Hyderabad is now designated as the appellate authority to deal with the appeals filed under Section 7I of the Act.

(3.) Since, the petitioner has a remedy of appeal under Section 7I of the Act, the Court is not inclined to entertain the Writ Petition.