- (1.) This petition arises out of a dispute relating to a deposit of provident fund under the Employees Provident Fund and Miscellaneous Provisions Act, 1952.
(2.) The petitioner is a service provider to the respondent Electricity Distribution Division namely Madhyanchal Vidyut Vitran Nigam Limited, Gonda.
(3.) An agreement was entered into between the petitioner and the said respondent, a copy whereof is Annexure no. 4 to the writ petition. According to clause 2.10 of the said agreement the petitioner firm is responsible for deducting the amount of Employees Provident Fund as per rules from the wages of the skilled and unskilled labour and contribution of the firm is to be got deposited with the Employees Provident Fund Commissioner as per existing rules and regulations. As per clause 6.0 payment has to be made by the Executive Engineer of the respondent-Corporation once in a month on A certified calculation subject to availability of funds.;