- (1.)The present petition has been preferred for getting provident fund amount from respondent no. 2.
(2.)Learned counsel appearing on behalf of respondents submitted that already the proceeding under Section 7-A of the Employees Provident Fund and Miscellaneous Provisions Act, 1952, have been initiated and the authority will also consider the case of the present petitioners under the Act, 1952 and as the efficacious alternative remedy available to the petitioners under the Act, 1952, this writ petition may not be entertained, at this stage, even, there is provision of appeal under Section 7-I of the Act, 1952. Thus, the Act, 1952 has inbuilt mechanism for redressal of the grievances ventilated in this petition.
(3.)In view of these submissions and looking to the fact that already proceeding under Section 7-A of the Act, 1952 has been started, I hereby, direct the authority to consider the case of the present petitioners under the Act, 1952 and the petitioners shall approach the Assistant Provident Fund Commissioner, Ranchi and shall make claim before the said authority and it will be considered in accordance with law and as expeditiously as possible by the said authority under the Act, 1952.