Sambuddha Chakrabarti, J. - (1.) Heard Mr. Majumder, the learned advocate for the petitioner and Ms. Banerjee, the learned advocate for the provident fund authority.
(2.) Although there is a provision for a statutory appeal this writ petition is taken up for consideration as, I am informed, the Appellate Tribunal is practically non-functioning.
(3.) The petitioner challenges an order dated August 25, 2017 passed by the Regional Provident Fund Commissioner-I, i.e. the respondent no. 1 herein. This order has been passed under Section 7A of the Employees' Provident Fund & Miscellaneous Provisions Act in respect of the petitionerestablishment for the period from May 2015 to September 2016.;