A.K. Basu, J. - (1.) I have heard the learned Advocate for the writ petitioner and also the learned Advocate representing the Provident Fund Authority over this writ petition.
(2.) The grievance of the writ petitioner has been regarding computation of the amount payable by the writ petitioner on account of provident fund dues of both employer 's and employees ' share. It has been contended by the writ petitioner that the Provident Fund Authorities while computing the amount payable by the writ petitioner made a mistake in law by including the amount paid on account of loading and unloading charges as a component of PF account and so also by taking into account the components of salary, namely, daily allowance, medical allowance of its employees as part and parcel of salary so as to calculate the amount payable by the petitioner.
(3.) The writ petitioner stated that being aggrieved with the order passed under Sec. 7A of the Provident Fund Act, the writ petitioner preferred a review as permissible under law raising its grievance over determination done under Sec. 7A but the authority concerned without application of mind rejected the review application. It has been stated by the learned Advocate for the petitioner that in the meantime the Provident Fund Authority had deducted the entire amount from the bank account of the writ petitioner.;