Page No.# 1/2 vs The Union Of India And 4 Ors
2025 Latest Caselaw 475 Gua

Gauhati High Court

Page No.# 1/2 vs The Union Of India And 4 Ors on 13 May, 2025

                                                                  Page No.# 1/2

GAHC010017802016




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                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : WP(C)/3490/2016

         MUKTASHREE HIGH SCHOOL and ANR.
         CHANDICHARAN ROAD, SILCHAR, DIST. CACHAR, ASSAM REPRESENTED
         BY ITS HEADMASTER

         2: SOUMYA KANTI DAS

          S/O LATE KSHITISH CH. DAS
          HEADMASTER
          MUKTASHREE HIGH SCHOOL
          CHANDICHARAN ROAD
          SILCHAR
          DIST. CACHAR
          ASSAM

         VERSUS

         THE UNION OF INDIA and 4 ORS
         REPRESENTED BY THE SECY. TO THE GOVT. OF INDIA, MINISTRY OF
         LABOUR and EMPLOYMENT, NEW DELHI

         2:REGIONAL PROVIDENT FUND COMMISSIONER-II
          EMPLOYEES PROVIDENT FUND ORGANISATION
          NE REGION
          BHANGAGARH
          GUWAHATI-5
         ASSAM.

         3:REGIONAL PROVIDENT FUND COMMISSIONER -II

          EMPLOYEES PROVIDENT FUND ORGANISATION
          N.E. REGION
          BHANGAGARH
          GUWAHATI-5
          ASSAM.
                                                                           Page No.# 2/2


            4:ASSTT. PROVIDENT FUND COMMISSIONER COMPLIANCE
             EMPLOYEES PROVIDENT FUND ORGANISATION
             NE REGION
             BHANGAGARH

            5:ENFORCEMENT OFFICER
             EMPLOYEES PROVIDENT FUND ORGANISATION
             SILCHAR

Advocate for the Petitioner   : MS.B DAS, MR.S CHAKRABARTY,MR.A DASGUPTA

Advocate for the Respondent : MR K CHAKRAVARTY R-2-5, ASSTT.S.G.I.,C.G.C.,MR.A
CHAKRABORTY(R-2-5),MR.M DUTTA(R-2-5),MR.P K ROY(R-2-5),MS.H TERANGPI




                                        BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

13.05.2025 Hearing concluded. Judgment reserved.

JUDGE

Comparing Assistant