- (1.) This is an appeal against an order order dated 14th of February, 2002 passed by the High Court of Karnataka at Bangalore in Writ Appeal No. 3821/1997, by which the High Court had dismissed the appeal and held that the appellant-Institution comes within the purview of the Employees Provident Fund and Miscellaneous Provisions Act, 1952.
(2.) After hearing the arguments advanced by learned Counsel for the parties, the parties have come to a settlement that the appellant-Institution is covered under the Employees Provident Fund and Miscellaneous Provisions Act, 1952, but such coverage shall be taken with effect from 1st August, 2005. The order of the Regional Provident Fund Commissioner, Mangalore is accordingly modified to the extent mentioned above and the appeal is disposed of accordingly with no order as to costs. Interim order, if any, stands vacated.;