I.P.MUKERJI,J. - (1.) The petitioner is a director of M/s. Jessop and Co. Ltd. Mr. Ghosh, learned Advocate for him submits that since 19th November, 2015, he is in Dum Dum Jail. He has been sent to civil prison by the Provident Fund Authority in execution of a certificate/certificates under the Employees' Provident Funds and Miscellaneous Provisions Act, 1952.
(2.) Mr. Dipak Das, is also in similar custody. The Provident Fund authority says that he is a director. His learned Advocate asserts that he resigned from the Board of directors on 27th May, 2015.
(3.) On the prayer of his learned Advocate, Dipak Ghosh is added as a party -respondent to this writ petition. The amendment is to be effected by his Advocate in course of today.;