Easther Public School, vs The Regional Provident Fund ...
2021 Latest Caselaw 5554 AP

         THE HON'BLE SRI JUSTICE A.V.SESHA SAI

             WRIT PETITION No. 24954 OF 2009

ORDER:

When the matter is taken up, it is brought to the notice of

this Court by the learned Standing Counsel for the respondents,

Sri T.Balaji, that the issue in the present Writ Petition is

squarely covered by the order of the composite High Court of

A.P., in W.P.No.378 of 2008, dated 29.03.2016. The same is not

disputed by the learned counsel for the petitioners.

Following the said judgment and for the reasons recorded

therein, this Writ Petition is also disposed of, leaving it open for

the petitioners to raise all pleas as available in law as and when

action is initiated against the petitioners under the Employees'

Provident Funds and Miscellaneous Provisions Act, 1952. There

shall be no order as to costs.

Miscellaneous petitions, if any, pending in this Writ

Petition, shall stand closed.

Office to enclose a copy of the order, dated 29.03.2016, in

W.P.No.378 of 2008, to this order.

________________ A.V.SESHA SAI, J 28th December, 2021 Tsy