S.J.MUKHOPADHAYA, J. - (1.) THE petitioner has challenged the order dated 12/14 June, 2002 passed by the Assistant Provident Fund Commissioner, Jharkhand, Ranchi, whereby and whereunder, petition for review against the order dated 24th of April, 2002 passed under Section 7 -A of the EPF and MP Act, 1952 has been rejected.
(2.) THE petitioner was also directed to pay the assessed amount of Rs. 43,823/ -(Forty three thousands, eight hundreds and twenty three). The case was taken up on 30th August, 2002 when the Court passed the following order : - - "Counsel for the respondents is granted three weeks time to file counter affidavit. Place this case for admission on 7th October, 2002 within ten cases. In the meantime, if the petitioner deposits a sum of Rs. 22,000/ - (Twenty two thousand) within 15 days, the respondents will not take any coercive step against the petitioner in pursuance of order dated 12/14 June, 2002." It appears that the petitioner earlier moved against the order passed under Section 7 -A in WP (S) No. 23.93 of 2001. In the said case on the opposition made by the counsel for the respondents, counsel for the petitioner sought permission to withdraw the writ petition to prefer objection before the concerned authority.
(3.) THE Court vide order dated 30th June, 2001 directed the competent authority to decide the objection, if preferred by petitioner, within fifteen days by a reasoned order.;