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[Cites 1, Cited by 1]

Madras High Court

M/S. Iss Sdb Security Services Private ... vs The Regional Provident Fund ... on 20 November, 2019

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                                             W.P.No.9278 of 2013

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED 20.11.2019

                                                               CORAM

                                         THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM

                                                        W.P.No.9278 of 2013

                      M/s. ISS SDB Security Services Private Limited
                      4, 7th Avenue, Harrington Road
                      Chetpet, Chennai- 600 031.
                                                                                                  ..Petitioner
                                                                  vs

                      The Regional Provident Fund Commissioner
                      Employees Provident Fund Organisation
                      37 Royapettah High Road
                      Chennai- 600 014.

                                                                                               .. Respondent

                      Prayer: Writ Petition filed under Article 226 of the Constitution of India praying to issue
                      a writ of Certiorarified Mandaumus calling for the records of the respondent in
                      TN/CHN/Exem/7919/Regl/2013, quash its proceedings dated 06.03.2013 and direct the
                      respondent not to continue the enquiry till such time the pronouncement of the
                      judgment of the Supreme Court on the issue.


                                       For Petitioner               : Mr. Anand Gopalan
                                                                      for M/s. T.S. Gopalan and Co.

                                       For Respondent                  : Mr. T.R. Sundaram




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                                                                                    W.P.No.9278 of 2013

                                                      ORDER

The relief sought for in the present Writ Petition is to quash the proceedings dated 06.03.2013 and direct the respondents not to continue the enquiry till such time the pronouncement of the Judgment of the Supreme Court on the issue is passed.

2. It is brought to the notice of this Court that the Hon'ble Supreme Court delivered a Judgment [reported in 2019 (2) CTC 302] dated 28.02.2019 in respect of the issue in relation to the coverage of Special allowance for the purpose of Provident fund Contribution under the Employees Provident Funds & Miscellaneous provisions Act, 1952.

3. In view of the Judgment, no further consideration is required with reference to the grounds raised in the present Writ Petition and the respondents are at liberty to proceed by following the procedure contemplated under the Statutes.

4. With these observations, the Writ Petition stands dismissed. No costs. No costs.

20.11.2019 Index:Yes / No Internet: Yes / No Speaking / Non-Speaking order mrn To 2/4 http://www.judis.nic.in W.P.No.9278 of 2013

1. The Regional Provident Fund Commissioner Employees Provident Fund Organisation 37 Royapettah High Road Chennai- 600 014.

2. M/s. ISS SDB Security Services Private Limited 4, 7th Avenue, Harrington Road Chetpet, Chennai- 600 031.

S.M.SUBRAMANIAM, J.

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