ARUN CHOUDHURY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner in this writ application, has prayed for quashing the order dated 25.11.2004 (Annexure -9) passed by the Respondent No, 3, whereby the Review Application fifed by the petitioner against the earlier order dated 10.11.2003 (Annexure -6), was dismissed on merits.

(3.) ON the basis of the above acknowledgment, and on the basis of the inference drawn from the salary register, the Enforcement Officer had issued notice directing the petitioner to appear before him for the purposes of assessing the amount payable by the petitioner establishment towards the P.F. contribution of its employees.