Sambuddha Chakrabarti, J. - (1.) Let the affidavit of service filed in Court today be kept with the record.
(2.) This writ petition is directed against an order passed under Section 14B of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952. Since the order is appealable the petitioner already filed an appeal before the appropriate tribunal.
(3.) Mr. Majumder, the learned advocate for the petitioner, submits that there is practically no presiding Judge available for the disposal of the appeal and there by way of abandoned precaution the petitioner has taken out this writ petition.;