- (1.) ADMIT. As the respondent is duly represented by the advocate, the matter is complete. On the request of the learned counsel for the parties, the matter is taken up for final hearing.
(2.) HAVING heard learned counsel for the parties, perusing the entire record of the writ petition, special appeal and the judgment of the learned single Judge challenged therein, we are satisfied that in the judgment of the learned single Judge passed in S. B. Civil Writ Petition No. 1986/1998, out of which this appeal arises, no interference is called for in this appeal.
(3.) IN the writ petition aforesaid the petitioner appellant questioned before the learned single Judge two orders passed by the respondent the Regional Provident Fund Commissioner, Jaipur (for short, 'the respondent Commissioner'), one is dated June 9, 1997 (Annexure-17) and another is dated March 4, 1998 (Annexure- 21 ). Under the order dated June 9, 1997 the respondent Commissioner extended the applicability of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (for short, the Act, 1952') to the petitioner appellant establishment, Under order dated March 4, 1998 (Annexure21) the respondent Commissioner has dismissed the review application filed by the petitioner appellant for review of the order aforesaid.;