Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 01.08.2017 passed by the High Court of Madhya Pradesh, Bench at Indore in Writ Petition No.1046 of 2017 whereby the Division Bench of the High Court dismissed the writ petition filed by the appellant herein and affirmed the order dated 06.09.2016 passed by the Employees Provident Fund Appellate Tribunal, New Delhi in ATA No.214(8) of 2015.
(3.) The facts of the case lie in a narrow compass and it would be clear from the facts stated hereinbelow.;