Madhya Pradesh High Court
Hemant Dhere vs Employees Provident Fund Organisation on 15 March, 2021
Author: Vishal Mishra
Bench: Vishal Mishra
1 WP-3841-2021
The High Court Of Madhya Pradesh
WP-3841-2021
(HEMANT DHERE Vs EMPLOYEES PROVIDENT FUND ORGANISATION AND OTHERS)
3
Gwalior, Dated : 15-03-2021
Shri D.P. Singh, learned counsel for the petitioner.
Shri R.K. Goyal, learned Govt. Advocate,for the respondent/State.
Counsel for the petitioner has drawn attention of this Court at Annexure P/18 wherein while issuing the second show cause notice on 13.01.2021, the authorities were granted time to the petitioner and date of appearance of the petitioner on 22.01.2021 for production of reply and other relevant documents. Thereafter, the impugned order has been passed preponing the date and final order was passed on 21.01.2021.
Counsel for the respondents has drawn attention of this Court to the second show cause notice dated 13.01.2021 overleaf of the aforesaid clearly shows that the endorsement has been made received on 16.01.2021. He submits that there is no preponing of date rather the petitioner has tendered his appearance on 16.01.2021 and thereafter, the order was passed.
Considering the aforesaid, this Court deems it appropriate to call the original record with respect to the proceedings taken up by the authorities.
Let the record be produced within a period of three working days. List the matter on 18.03.2021.
(VISHAL MISHRA) JUDGE mani SUBASRI MANI 2021.03.16 12:12:04
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