- (1.) HEARD Shri Rohit Agarwal, learned counsel for the petitioner and Shri D. K. Pandey, learned counsel for both the respondents.
(2.) THE question involved in this writ petition is as to whether petitioner's establishment is covered by Employees' provident Funds and Miscellaneous Provisions act, 1952 (E. P. F. Act in short) or not.
(3.) ON May 17, 1971 the Central government in exercise of powers conferred upon it by Section 1 (3) (b) of the Act issued notification which is quoted below: "the Central Government hereby specifies that with effect from the May 31, 1971, the said Act, shall apply to every establishment rendering expert services such as supplying of personnel, advice on domestic or departmental enquiries, special services in rectifying pilferage, thefts, and pay roll irregularities to factories and establishments on certain terms and conditions as may be agreed upon between the establishment and the establishment rendering expert services, and employing twenty or more persons. ";