Jharkhand High Court
Employees Provident Fund Organization ... vs D A V Nandraj Public School Ranchi ... on 30 October, 2017
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (C) No. 2863 of 2017
Employees' Provident Fund Organization, through Ananda Chandra
Sahoo, son of Sri Pravakar Sahoo, presented posted as Regional Provident
Fund Commissioner (Legal) Ranchi having its Office at Bhagirathi Palace
(Karamtoli) P.O. & P.S. Lalpur, District-Ranchi
... ... Petitioner
Versus
1. D.A.V. Nandraj Public School, Ranchi through Rajendra Kumar Arya,
son of Tekchand Arya, President of D.A.V. Nandraj Public School, having
its office at D.A.V. Public School, Burdwan Compound, P.O. and P.S.
Lalpur, Dist. Ranchi
2. The Principal, D.A.V. Nandraj Public School, Lalpur, Ranchi
3. D.A.V. Nandraj Public School, Bariatu, Ranchi
... ... Respondents
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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner : Mr. Rupesh Singh, Advocate
For the Respondents : Mr. Ashutosh Anand, Advocate
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4/30.10.2017Notice.
Mr. Ashutosh Anand, Advocate appears and waives notice on behalf of respondents.
Learned counsel for the respondents prays for and is allowed four weeks' time to file counter-affidavit.
Put up this case on 07.12.2017 under the heading for Admission.
Till next date, operation of the impugned order dated 10.04.2017, passed by the Employees' Provident Fund Appellate Tribunal, New Delhi in A.T.A. No. 771 (18) 2016 shall remain stayed.
(Rajesh Shankar, J.) Binit/