S.J.MUKHOPADHAYA, J. - (1.) THE writ petition was preferred by the petitioner for a direction on the respondents to dispose of his review petition filed under Section 7 -A(4) of the Employees Provident Fund and Miscellaneous Provisions Act, 1952.
(2.) FURTHER prayer was made to restrain the respondents from taking any coercive steps against it, the assessed amount under Section 7 -A of the Act stated to have been passed arbitrarily, without considering the materials available on record and without hearing the petitioner. The counsel for the respondents submitted that the review petition has already been rejected, being time barred, as communicated, vide letter No. 1332 dated 11th July, 2002. A copy of letter has been produced before this Court for perusal.
(3.) THE counsel for the petitioner submitted that the petitioner filed the review petition within time, i.e. within three months from the date of knowledge. The original order under Section 7 -A having passed ex parte and as the petitioner come to know of the same in June, 2002, the review petition was preferred.;