Madras High Court
Ennore Thermal Power Station vs The Regional Provident Fund on 31 August, 2021
Author: M.S.Ramesh
Bench: M.S.Ramesh
WP.No.29278 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 31.08.2021
CORAM
THE HONOURABLE Mr.JUSTICE M.S.RAMESH
W.P.No.29278 of 2014
and
W.M.P.No.2 of 2014
Ennore Thermal Power Station,
Tamil Nadu Generation and
Distribution Corporation Ltd.,
Ennore, Chennai 600 057.
Rep by its Superintending
Engineer (Operations) ...Petitioner
Vs.
1.The Regional Provident Fund
Commissioner (PDC),
Regional Office Chennai,
Employees Provident Fund Organisation,
37, Royapettah High Road,
Chennai 600 014.
2.The Assistant Provident Fund
Commissioner,
Regional Office Chennai,
Employees Provident Fund Organisation,
37 Royapettah High Road,
Chennai 600 014.
3.The Enforcement Officer
Regional Office Chennai,
1/4
https://www.mhc.tn.gov.in/judis/
WP.No.29278 of 2014
Employees Provident Fund Organisation,
37 Royapettah High Road,
Chennai 600 014.
4.The Branch Manager,
Indian Bank,
ETPS Branch,
Ennore, Chennai 600 057. ...Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Certiorarified Mandamus calling for the records
of the 2nd respondent dated 08.10.2014 in proceedings
TN/49336/RO/CHN/PDC/D-29/8F/2014, quash the same and direct the 1st
respondent to furnish copies of the orders alleged to have been passed
under Sec.14B and 7Q of the EPF Act.
For Petitioner : Mr.Anand Gopalan
for M/s.T.S.Gopalan and Co.
For R1 to 3 : Mr.T.R.Sundaram
For R4 : No appearance
ORDER
The petitioner-Corporation has challenged the order dated 08.10.2014 passed by the second respondent predominantly on the ground that the copies of the impugned order that was passed under Section 8F of the Employees Provident Fund and Miscellaneous Provisions Act, 1952, was not served on them.
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2. Today, when the matter was called, the learned counsel for the petitioner submitted that pending the writ petition, the impugned order was served and they have also challenged the same before the Tribunal. He has also filed a memo dated 30.08.2021 to this effect.
3. In view of the submission made by the learned counsel for the petitioner, no effective orders can be passed in the prayer sought for in the present writ petition. Accordingly, the Writ Petition stands closed. No costs. Consequently, connected miscellaneous petition is closed.
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drm/hvk To
1.The Regional Provident Fund Commissioner (PDC), Regional Office Chennai, Employees Provident Fund Organisatin, 37, Royapettah High Road, Chennai 600 014.
2.The Assistant Provident Fund Commissioner, Regional Office Chennai, Employees Provident Fund Organisation, 37, Royapettah High Road, Chennai 600 014.
3.The Enforcement Officer Regional Office Chennai, Employees Provident Fund Organisation, 37, Royapettah High Road, Chennai 600 014.
4.The Branch Manager, Indian Bank, ETPS Branch, Ennore, Chennai 600 057.
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