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Karnataka High Court

Mr S.K.Nagi Reddy vs Assistant Provident Fund Commissioner ... on 5 August, 2014

Bench: N.Ananda, S.N.Satyanarayana

                                1


             IN THE HIGH COURT OF KARNATAKA
                     GULBARGA BENCH

          DATED THIS THE 5TH DAY OF AUGUST, 2014

                           PRESENT

           THE HON'BLE MR.JUSTICE N.ANANDA
                              AND
      THE HON'BLE MR.JUSTICE S.N.SATYANARAYANA

            WRIT APPEAL NO.200385/2014 (L-EPF)

BETWEEN

Mr. S.K. Nagi Reddy,
Municipal Contractor,
H.No.9-18-56, Maddipet,
Raichur - 584 101
Representing as Contractor.
                                                 ... APPELLANT
(By Sri Z.N. Hansi, Hansi Associates, Adv)

AND

1.     Assistant Provident Fund Commissioner
       Employees' Provident Fund Organisation,
       Sub Regional Office,
       2nd Floor, Garladinni Complex,
       Saath Kacheri Road,
       Raichur - 584 101.
       Represented by the:
       Assistant Provident Fund
       Commissioner (EPFO)

2.     The Commissioner
       City Municipal Counsel (CMC),
       Raichur - 584 101
       Represented by the Commissioner.
                                             ... RESPONDENTS
                                  2




     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO CALL FOR
RECORDS IN WRIT PETITION NO.202876/2014 AND SET
ASIDE THE ORDER PASSED BY THE LEARNED SINGLE
JUDGE DATED 23.04.2014.      THIS HON'BLE COURT MAY
PLEASE QUASH THE ORDER OF THE LEARNED SINGLE
JUDGE DISMISSING THE PETITION AND THE PRAYER
THEREIN TO IMPLEAD THE RESPONDENT CMC AS A
NECESSARY PARTY TO THE PROCEEDINGS BEFORE THE
RESPONDENT EPF AUTHORITY, RAICHUR.


     THIS WRIT APPEAL IS COMING ON FOR ORDERS THIS
DAY, N.ANANDA J. DELIVERED THE FOLLOWING:-

                            JUDGMENT

The appellant being aggrieved by the rejection of application to implead the Commissioner, City Municipal Counsel, as an additional respondent to the proceedings in case No.GB/RCH/47043 before the learned Single Judge in W.P.No.202876/2014 (L-EPF) has preferred this appeal.

2. The learned Single Judge has held that the Commissioner, City Municipal Counsel, Raichur, is not necessary party to adjudicate upon the proceedings pending before the 1st respondent in case 3 No.GB/RCH/47043. We do not find any reasons to interfere with the order of the learned Single Judge.

The appeal is accordingly, dismissed.

Sd/-

JUDGE Sd/-

JUDGE msr