- (1.) ORDER
(2.) SHRI S.K. Bagga, learned counsel appears for the petitioners. We do not find any substance in the contention of the petitioners in these cases that the Employees Provident Funds And Miscellaneous Provisions Act, 1952 (hereinafter referred to as 'the Act') has no application to the educational institutions who are petitioners in these cases. We, therefore, dismiss these cases. We direct that the petitioners shall comply with the Act and the schemes framed thereunder regularly with effect from 1/2/1988. Whatever arrears they have to pay under the Act and the schemes in respect of the period between 1/3/1982 and 1/2/1988 shall be paid by each of the petitioners within such time as may be granted by the Regional Provident Fund Commissioner. If the petitioners pay all the arrears payable from 1/03/1982 upto 1/02/1988 in accordance with the directions of the Regional Provident Fund Commissioner he shall not levy any damages for the delay in payment of the arrears. Having regard to the special facts of these cases the subscribers (the employees) shall not be entitled to any interest on the arrears. The Writ Petition are disposed of accordingly. No costs.;