Sambuddha Chakrabarti, J. - (1.) The petitioners are directed to put in the deficit Court fees in course of this week. In default, the writ petition is maintainable in respect of the petitioner no. 1.
(2.) The petitioners by this writ petition want a follow up action of the order passed by the Assistant Provident Fund Commissioner on May 20, 2014 which has been annexed to the writ petition as annexure P-10.
(3.) Paschim Banga Sarva Siksha Mission was covered by the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 with effect from September 22, 1997. An enquiry was initiated under Section 7A of the Act against the employer based on the complaints received from the employees for non-deposit of provident fund dues. A notice was served upon the establishment and the establishment appeared before the authority for a hearing.;