Diwan Paswan And Ors. vs Employees Provident Fund ...
2022 Latest Caselaw 2091 Del

                          $~28
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      W.P.(C) 10276/2022

                                 DIWAN PASWAN AND ORS.                                ..... Petitioners
                                                    Through:     Ms.Mansi Bhushan and Mr.Shivam
                                                                 Gaur, Advs.
                                                    versus
                                 EMPLOYEES PROVIDENT FUND ORGANISATION, WEST
                                 DELHI                          ..... Respondent
                                                    Through:     Mr. Rajesh Kumar, Standing counsel
                                                                 with Mr. Shantwana and Mr. Harshit
                                                                 Garg, Advs.


                          %                                       Date of Decision: 11th July, 2022
                          CORAM:
                          HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

                                                        JUDGMENT

DINESH KUMAR SHARMA, J. (Oral)

The present writ petition has been filed with the following prayers:

A. "Pass an order issuing appropriate writ/order/direction directing Respondent to dispose of the complaints filed by the petitioner within four weeks from the date of the order of this Hon'ble Court.

B. Award costs in favour of the petitioners and against the respondent for respondent's negligent conduct;"

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:14.07.2022 11:42:03 Learned counsel for the petitioner submits that the complaint dated 30th March, 2021 has yet not been disposed of by the respondent.

Learned counsel submits that despite there being regular follow ups and e-mails being sent, the department have not taken any action up until a communication was received on 8th July, 2022 that they have conducted the inspection.

Issue notice.

Sh. Rajesh Kumar, learned standing counsel accepts notice on behalf of the respondent.

Learned standing counsel submits that in fact in pursuant to the certain judgments passed by this Court in Food Corporation Of India v. Provident Fund Commissioner 1990 (1) SCC 68 and Central Board of Trustee V. M/s Era Infra Engineerings Ltd in W.P. (C) 4083/2015 dated 31st May, 2022, the department is bound to issue notice to all the concerned persons and conduct a detailed inquiry/inspection.

Learned counsel submits that the proceedings to be conducted by the department is quasi judicial in nature and thus it takes time to complete the same. However, learned standing counsel submits that the present complaints shall be disposed of by 31st December, 2022.

The abovesaid undertaking is taken on record and the department is held bound by the same.

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:14.07.2022 11:42:03 With these observations, the writ petition stands disposed of.

DINESH KUMAR SHARMA, J JULY 11, 2022 Pallavi

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:14.07.2022 11:42:03