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Bombay High Court
Shrikrishna Educational And Cultural ... vs The Regional Provident Fund ... on 21 May, 2026
{1} 12-WPST-14947-2026
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
WRIT PETITION STAMP NO. 14947 OF 2026
Shrikrishna Educational and Cultural Mandal 56,
Shirsoli Road, Jalgaon Tq. & Dist. Jalgaon
Through its President
Shri Gulabrao Baburao Deokar ...Petitioner
Versus
The Regional Provident Fund Commissioner-II
Employees Provident Fund Organization &
Others ...Respondents
Mr. Y.B. Bolkar, Advocate for the petitioner
Mr. N.K. Chaudhari, Advocate for respondents No. 1 and 2
.......
CORAM : SIDDHESHWAR S. THOMBRE, J.
(VACATION COURT)
DATE : 21st MAY, 2026
ORDER :
1. Heard learned Advocate for the petitioner.
2. Learned Advocate for the petitioner submits that respondents have
freezed the accounts of petitioner on account of order dated 12.03.2026
passed by Respondent No. 2 under Section 8-F of the Employees Provident
Fund and Miscellaneous Provisions Act, 1952 . He submits that accounts of
the petitioner are freezed, therefore, petitioner are not in a position to
conduct day to day affairs and hence entire working of the petitioner is
Bhagyawant Punde
{2} 12-WPST-14947-2026
hampered.
3. Learned advocate for the respondents No. 1 and 2 submits that in all
petitioners are having three code numbers. As far as, Code No. 1 is
concerned it shows that there was no outstanding and as regards other
Code numbers are concerned approximately an amount of Rs.
1,69,20,867/- is outstanding. He submits that even the basic order is not
assailed and consequential order passed by the Authorities is assailed by the
petitioner in the present petition.
4. Mr. Bolkar, learned Advocate for the petitioner submits that
outstanding amount as per the impugned orders comes to Rs. 79,39,050/-.
On the contrary, learned advocate for respondents No. 1 and 2 submits that
the outstanding amount is 1,69,20,867/-.
5. Having heard learned advocate for the respective parties and after
going through the record, I find that petitioner is an Educational Institution
and if the accounts of the petitioner are not defrezzed it will cause
hindrance in day to day working of the petitioner.
6. Issue notice to respondents, returnable on 25.06.2026. Learned
advocate Mr. N.K. Chaudhari waives service of notice for respondents No. 1
and 2.
Bhagyawant Punde
{3} 12-WPST-14947-2026
7. There shall be ad-interim relief in terms of prayer clause 'G' subject to
the condition that petitioner shall deposit 50% of the outstanding amount
as per the impugned orders within four weeks from today. Prayer clause 'G'
reads thus:
"G) Pending hearing and final disposal of the present Writ
Petition the Hon'ble High Court may kindly direct the
respondents to permit the petitioner to operate the bank
accounts with the respondent Nos. 3 and 4 (A/c.
19580300025719, 19580300025635, 19580200000190,
19580200000191, 19580200000192, 19580200000193,
195802000002374, 19580200002376, 19580200002404,
76140100004032)."
8. Respondents No. 1 and 2 are directed to issue instructions to
respondent No. 3 and 4 for defreezing accounts of the petitioner.
(SIDDHESHWAR S. THOMBRE)
JUDGE
Bhagyawant Punde
