- (1.) THESE writ petitions involve common question of law and, therefore, they are disposed of by this common judgment.
(2.) FOR the convenient disposal of all these writ petitions, the facts given in the case of The Cotton Corporation of India Ltd. v. The Union of India (D. B. Civil Writ Petition No. 1935 of 1991) are taken into consideration.
(3.) THE petitioner is a Corporation established with a view to regulate the purchase and sale of raw and processed cotton, their storage and transportation. The petitioner by this writ petition has prayed that the orders Annexures 2 and 3 may be quashed and the provisions of Section 5 of the Employees Provident Funds and Miscellaneous Provisions Act, 1952 (referred to hereinafter as 'the Act of 1952') may be struck down.;