JAY SECURITY SERVICES Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Heard Shri G Sardessai, learned Counsel appearing for the petitioner and Shri P. P. Singh, learned Counsel appearing for the respondent. Rule. Heard forthwith by consent of learned Counsel.

(2.) Shri P. P. Singh, learned Counsel appearing for the respondent waives service.

(3.) The above petition challenges the order passed by the Employees' Provident Fund Appellate Tribunal, New Delhi, in Case No. ATA No. 155(20)2009 dated 24.08.2011 whereby an appeal preferred by the petitioner challenging the order dated 28.01.2009 came to be dismissed.