TELCO TRANSPORT COMPANIES ASSOCIATION Vs. UNION OF INDIA
LAWS(JHAR)-2011-9-100
HIGH COURT OF JHARKHAND
Decided on September 15,2011

TELCO TRANSPORT COMPANIES ASSOCIATION Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) As common question of law is involved in the aforesaid cases, they have been heard together and are being disposed of by this common judgment.
(2.) Heard learned counsel for the parties.
(3.) The writ petitioners have challenged the order of the Regional Provident Fund Commissioner dated 18th May, 2006.;


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