A.K.Bhattacharya, J. - (1.) It appears from the records that this writ petition was entertained by this Court on 23rd September. 2005 when direction was given for filing affidavits in connection with this writ petition in the presence of the respondents. It appears from the said order that an interim order was also passed in this writ petition.
(2.) Subsequently an application for amendment of the writ petition was filed by the petitioners for incorporating certain subsequent events therein. In the proposed amendment additional reliefs have also been sought in the changed scenario.
(3.) When the said application for amendment was taken into consideration, a preliminary objection regarding the maintainability of this writ petition was taken by Mr. Das Adhikary, learned Advocate appearing for the respondent No.1 for the first time. Mr. Das Adhikary submitted that since the petitioners have challenged the legality of the show-cause notice issued by the Regional Provident Fund Authority at Jharkhand. this Court cannot entertain this writ petition for want of territorial jurisdiction. It was further contended that writ of certiorari which has been prayed for in this writ petition cannot issued, as the custodian of the records relating to the dispute lies within the jurisdiction of Jharkhand High Court at Ranchi.;