Ashok Airport Restaurant, Indira ... vs Union Of India (Uoi), Through: Its ...
2004 Latest Caselaw 398 Del

Citation : 2004 Latest Caselaw 398 Del
Judgement Date : 20 April, 2004

Delhi High Court

Ashok Airport Restaurant, Indira ... vs Union Of India (Uoi), Through: Its ... on 20 April, 2004

Author: M B Lokur

Bench: M B Lokur

JUDGMENT

Madan B. Lokur, J.

1.The issue that arises in this case is similar to the issue raised in Hotel Jaipur Ashok vs. K.P. Sarojini CW No.1881 of 1982.

2.The challenge is to an order dated 23rd August 1989 passed by the Regional Provident Fund Commissioner under Section 7A of the Employee's Provident Funds and Miscellaneous Provisions Act, 1952 (the Act) holding that the provisions of the Act are applicable to the Petitioner with effect from the date it was set up, that is 1st May 1986. In other words, the benefit of infancy protection claimed by the Petitioner was denied to it.

3. In view of the decision rendered by me today in Hotel Jaipur Ashok vs. K.P. Sarojini CW No.1881 of 1982 the writ petition is dismissed and the impugned order dated 23rd August 1989 is upheld. There will, however, be no order as to costs.

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