Rajasthan High Court - Jaipur
M/S Nirwan Z Security Services Ex- ... vs Assistant Provident Fund Commissioner on 24 September, 2018
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 20657/2018
M/s Nirwan Z Security Services Ex- Serviceman Welfare Co-
Operative Society Limited
----Petitioner
Versus
Assistant Provident Fund Commissioner
----Respondent
For Petitioner(s) : Mr. R.D. Sharma, Adv. For Respondent(s) : Mr. Nikhil Simlote, Adv.
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 24/09/2018 Counsel for the petitioner is directed to serve copy of writ petition to Mr. R.B. Mathur, Adv.
Mr. Nikhil Simlote, Adv. appears on behalf of the respondents.
Counsel for the petitioner has submitted that against the order dt.25.07.2018 passed under Section 14-B of the Employees Provident Fund & Miscellaneous Provisions Act, 1952, appeal has been preferred before the Central Government Industrial Tribunal-Cum-Labour Court, Jaipur.
Learned counsel has submitted that there is no Presiding Officer in the said Industrial Tribunal and as such the respondents are required to restrain to take any coercive action against the petitioner. Learned counsel has further submitted that till appeal is decided by the Presiding Officer, this Court is required to protect right of the petitioner.
(2 of 2) [CW-20657/2018] Learned counsel has submitted that Coordinate Bench in SBCWP No.18931/2018 has also passed interim order on 27.08.2018 where the impugned order was stayed.
This Court deems it proper to direct the respondents not to take any coercive action in pursuance of order dt.25.07.2018.
Mr. Nikhil Simlote, Adv. may also file reply to the writ petition.
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