- (1.) Both these writ applications are being disposed of by this common judgement and order. These writs challenge the show -cause notice dated 5th March, 2010 and the adjudication order dated 21th April, 2010.
(2.) First of all, I observe that the third, fourth and fifth heads of charge in the show cause notice are as follows: - "AND whereas a sum of Rs. 82,72,264.30 is shown us Unclaimed Deposited, which should ho paid to rightful member successors. AND whereas Re. 10,75,795.40 shown against interest due to outgoing members which should be paid. AND whereas Salary reconciliation statement monthwise, headwise has not been furnished."
(3.) Significan TLY , they have not been dealt with at all in the adjudication order. Therefore, I presume that the provident fund authority was satisfied with the answer given to them by the writ petitioners and did not want to proceed with those charges. Hence, they are doomed to be dropped. The sixth charge against the writ petitioners was as follows: - "AND whereas Bank balance and figures shown in Appendix 'A' for March 2009 have not been reconciled.";