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Jharkhand High Court

Tata Steel Rural Development Society ... vs Employees Provident Fund Organization ... on 3 November, 2015

Author: Shree Chandrashekhar

Bench: Shree Chandrashekhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI 

                               W.P. (L) No.5397 Of 2015

           Tata Steel Rural Development Society (TSRDS),  represented 
           through its Honorary Secretary, Debdoot Mohanty, 16 New 
           TC   Colony,   Road   No.   7   BH   Area,   Kadma­5,   P.O.   &   P.S.­
           Kadma, Town, Jamshedpur, Singhbhum (East)
                                                            ...  Petitioner
                                                                  
           Employees   Provident   Fund   Organization,   through   the 
           Regional   Provident   Fund   Commissioner,   Jamshedpur, 
           Singhbhum(East) & Ors.           ..     ...      Respondents         
                             ­­­ 

            CORAM       : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR 

           For the Petitioner         :Mr. Rajiv Ranjan, Sr. Advocate
                                       Mr. P.A.S. Pati, Advocate
           For  the Respondent Nos. 1 ­3 : Mr. Prashant Pallav, 
                                      Advocate
                                  ........
                       I.A. No. 6287 of 2015
      02/03.11

.2015 This   application   has   been   filed   seeking  amendment   in the prayer portion of the writ   petition as  well as in the writ petition.

For   the   reasons   stated   in   the   interlocutory  application, I.A. No. 6287 of 2015  stands allowed. W.P.(L) No.5397 of 2015

Referring to order dated 03.09.2015, the learned  Senior   counsel   for   the   petitioner   submits   that   without  recording a reason the objection to the jurisdiction to initiate  proceeding   against   the   petitioner   under   the  Employees'   Provident   Fund   and   Miscellaneous   Provisions  Act, 1952 has been rejected. 

The   learned   counsel   for   the  respondent­Employees   Provident   Fund   Organization   refers  to   enquiry   report   dated   18.03.2015   and   submits   that   the  report   was   already   on   record,   on   the   basis   of   which   the  impugned order has been passed.

Prima­facie,  I   find  that   the  petitioner   has  been  able to make out a case for grant of interim relief.

Mr. Prashant Pallav, the learned counsel appears  and   waives   service   of   notice   on   behalf   of   the   respondent  nos. 1 to 3.

Issue notice to the  respondent  nos. 4 & 5 under  registered cover with A/D as well as by ordinary process for  which   requisites   etc,   must   be  filed   within   one   week   after  Diwali Puja Vacation. Dasti notice in addition.

The   petitioner   is   directed   to   file   affidavit   of  proof of service of dasti notice upon the respondent  nos. 4  & 5 within a period of four weeks. 

Post the matter on 16.12.2015.

In   the   meantime,   further   proceeding     in   the  present   case   before   the   Assistant   Provident   Fund  Commissioner, Jamshedpur shall remain stayed. Satyarthi/­ (Shree Chandrashekhar, J.)