SAMBUDDHA CHAKRABARTI, J. - (1.) Let the affidavit-of-service filed in Court today be kept with the record.
(2.) In spite of service none appears on behalf of the Provident Fund Authorities. Mr. Prasad who regularly appears for the Provident Fund authorities is present in Court. He is asked to appear on behalf of the respondents. The petitioners have served a copy of the writ petition upon Mr. Prasad. The Regional Provident Fund authorities, i.e. the respondent no. 1 is directed to file a report in the form of an affidavit in response to the allegations made in the writ petition, on the next date of hearing. The report must specifically disclose the reasons for passing the prohibitory order assailed in the present writ petition. The petitioners make a grievance that because of the attachment of the Bank accounts they are not in a position to make the payment. Mr. Ghosh submits that they have been regularly paying the installments pursuant to the order passed by the Employees' Provident Fund Appellate Tribunal but in the midst of such payment the prohibitory order has been issued rendering them unable to make the payments in terms of the order of the Tribunal.
(3.) In such view of it, I direct the Provident Fund authorities to lift the attachment order in respect of the HDFC Bank at Hillcart Road Branch, Siliguri for a period of two weeks. The petitioners shall not withdraw any sum other than that which is necessary for making the payment of installments and the payment for the labours. In case the petitioners deposit the installment next falling due within the said period of two weeks the authority shall not, in respect of the said Branch, take any further coercive measure until further order. In that case, however, the petitioners shall have to furnish monthly statement of the amount lying in their account in the said Branch and how much has been withdrawn and for which purpose. The details of the labour payment shall also be furnished fortnightly to the office of the respondent no. 1.;