S.R.Singh, J. - (1.) Heard Shri S.N. Srivastava, learned Counsel for the petitioner and Shri Rakesh Tiwari, learned Counsel appearing or opposite parties 1, 2 and 3.
(2.) The writ petition has been filed primarily for issuance of a writ of certiorari quashing order dated 27.5.97 passed by respondent No. 1 and the orders dated 17.9.97 and 6.10.97 passed by opposite party No. 2.
(3.) The order dated 27.5.97 is an order under Section 7-A of the Employees Provident Fund and Miscellaneous Provisions Act, 1952. It is stated that the petitioner has already moved an application for setting aside the order dated 27.5.97, a copy of the application dated 19.9.97, has been filed as Annexure 10 is the writ petition. It may be pertinent to observe here that Sub-section (4) of Section 7-A of the Act provides a remedy for setting aside ex-parte order and Section 7-1 of the Act provides for an appeal against the order dated 27.5.97. In that view of the matter, I am not inclined to entertain this writ petition as against the order dated 27.5.97.;