- (1.) Heard Sri Jamal Ahmad Khan, learned counsel for the petitioner and Sri Sachindra Upadhyay, learned counsel for the Respondents No.1 & 2.
(2.) By means of the present writ petition, the petitioner has prayed for quashing of the impugned orders dated 06.01.2016 and 27.04.2016 and further prayed for a direction to the respondents to recover the amount as indicated in the impugned orders dated 06.01.2016 and 27.04.2016 from the Respondent No.4 who is the principal employer of the employees and is liable for compliance of the provisions of the Act, 1952 and has also prayed for a direction to the Respondents No.1 & 2 not to take any coercive action against the petitioner for recovery of the amount and identified in the impugned orders.
(3.) At the very outset, learned counsel for the contesting respondent has raised a preliminary objection that the impugned orders are appealable under Section7-I of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952.;