Calcutta High Court (Appellete Side)
Raiganj Municipality vs The Union Of India & Ors on 15 January, 2018
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1
15.01.2018.
Item no. 4.
Court No. 19
ap W.P. No. 1358 (W) of 2015
Raiganj Municipality
Versus
The Union of India & Ors.
Ms. Deblina Chattaraj.
...For the Petitioner.
Mr. Shiv Chandra Prasad.
...For the Respondent P.F. Authority.
Mrs. Sipra Majumdar, Mrs. Susmita Biswas Chowdhury.
...For the State.
Mr. Ritwik Pattanayak.
...For the Respondent No.1.
Let the affidavit-of-service file in Court today by the learned Advocate for the petitioner be taken on record.
After hearing of the matter, I prima facie find that the case relates to the liability of the petitioner Municipality to pay provident fund dues under the Employees Provident Fund and Miscellaneous Provisions Act, 1952 as assessed by the Provident Fund Authority under Section 7A of the above Act. Therefore, this is not a matter under Group V of the classification list. This has erroneously been filed under the heading Group V. 2 In view of the above, this matter stands release from this list to enable the petitioner to approach the Hon'ble Acting Chief Justice for passing necessary orders to place it before the appropriate Bench.
(Debasish Kar Gupta, J.)