Sambuddha Chakrabarti, J. - (1.) Let the affidavit-of-service filed in Court today be kept with the record. Dalkolah Municipality is assailing an order dated May 27, 2014 passed by the Assistant Provident Fund Commissioner, i.e. the respondent no. 3.
(2.) I have heard Mr. Bhattacharyya, the learned Advocate for the petitioner. I have not called on the learned Advocates for the respondents to make any submission.
(3.) I have perused the relevant documents and the order impugned and I do not find any reason to entertain the writ petition.;