Punjab-Haryana High Court
Punjab Pradesh Palledar Mazdoor Union vs Punjab Agro Industries Corporation And ... on 2 March, 2009
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.M.No.4046 of 2009 in
C.W.P.No.2718 of 2009
Date of Decision:- 02.03.2009
Punjab Pradesh Palledar Mazdoor Union ....Petitioner(s)
vs.
Punjab Agro Industries Corporation and others ....Respondent(s)
***
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
***
Present:- Mr.Raman Sharma, Advocate
for the applicant-petitioner.
***
AUGUSTINE GEORGE MASIH, J. (Oral)
C.M.No.4046 of 2009 Allowed as prayed for.
C.W.P.No.2718 of 2009 A prayer has been made by the petitioners that respondents No.1 to 5 are not complying with the judgment passed by this Court in C.W.P.No.16879 of 2004 titled as Ram Singh and others vs. Punjab State Cooperative Supply & Marketing Federation Ltd, decided on 25.7.2006 He contends that a representation to this effect has already been sent to the Regional Provident Fund Commissioner-respondent No.6 who has to ensure the compliance of the provisions of the Act and is also bound by the judgment passed by this Court and the execution thereof.
In the light of the submissions made by the counsel for the petitioner, this writ petition is disposed of with a direction to respondent No.6-Regional Provident Fund Commissioner, Employees' Provident Fund C.W.P.No.2718 of 2009 -2- Organization, Sub Regional Office, Goniana Road, Bathinda, to look into the representation dated 30.6.2007 (Annexure P-2) and take necessary appropriate steps in accordance with the judgment passed by this Court in C.W.P.No.16879 of 2004 in Ram Singh's case (supra).
Let this exercise be completed within a period of six months from the date of receipt of certified copy of this order.
March 02, 2009 ( AUGUSTINE GEORGE MASIH ) poonam JUDGE