SAMBUDDHA CHAKRABARTI,J. - (1.) Let the affidavit of service filed in Court today be kept with the record.
(2.) One of the principal grievances of the petitioners is that they have not been served with any copy of the order under Sections 14B or 7Q of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952.
(3.) To a question put by this Court to Mr. Prasad, the learned advocate for the provident fund authorities, about the date on which the petitioners had received the said order he produced the instruction received by him and submitted that he is not aware of the date as Mr. Chatterjee, the learned senior counsel for the petitioners, for the first time is making this submission in Court. Therefore, he could not take the instruction about the date on which, if at all, such order was served upon the petitioners.;