The Commissioner vs The Regional Provident Fund ...
2023 Latest Caselaw 6761 Mad

                                                                                  W.P.No.8199 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                         Dated :     21.06.2023

                                                          CORAM:

                            THE HONOURABLE Mr.JUSTICE V.LAKSHMINARAYANAN

                                                     W.P.No.8199 of 2014
                                                            and
                                                      M.P.No.1 of 2014


                    The Commissioner,
                    Salem City Municipal Corporation,
                    Salem.                            ...Petitioner.

                                                             Vs.

                    The Regional Provident Fund Commissioner,
                    Employees Provident Fund Organization,
                    Sub-Regional Office,
                    S.L.Plaza, Swaranapuri,
                    Salem – 636 004.                  ...Respondent.

                    Prayer: Writ Petition is filed under Article 226 of the Constitution of India,
                    to issue writ of certiorari to call for the records relating to the impugned
                    proceedings issued by the Respondent in No.TN/SRO/SLM/Comp-
                    I/90982/Applicability/S-2/2014 dated 26.02.2014

                                    For Petitioner      : Mr.B.Thingalaval
                                    For Respondents : Mrs.R.Meenakshi



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https://www.mhc.tn.gov.in/judis
                                                                                    W.P.No.8199 of 2014




                                                       ORDER

An order impugned is passed under Section 7 A of the EPF Act. Such

an order is appealable under Section 7 (I) of the very same Act. The Act has

been made applicable to the employees of the writ petitioner.

2.The issue raised in this writ petition is squarely covered by a

judgment of this Court in W.A.No.765/2023 dated 29.03.2023. Following the

said judgment, this writ petition stands dismissed. If the appellate remedy is

still available to the petitioner, the petitioner can pursue the remedy. No

costs. Connected Miscellaneous Petition is closed.

                                                                                        21.06.2023

                    nst
                    Index                 : Yes/No
                    Speaking              : Yes/No
                    Neutral Citation Case       : Yes/No

https://www.mhc.tn.gov.in/judis W.P.No.8199 of 2014

To, The Regional Provident Fund Commissioner, Employees Provident Fund Organization, Sub-Regional Office, S.L.Plaza, Swarnapuri, Salem – 636 004.

https://www.mhc.tn.gov.in/judis W.P.No.8199 of 2014

V.LAKSHMINARAYANAN,J nst

W.P.No.8199 of 2014

21.06.2023

https://www.mhc.tn.gov.in/judis