- (1.) HEARD learned counsel for the parties.
(2.) THE petitioner has sought quashing of the order dated 27.1.2005, by which his application under Section 7A of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 has been rejected. The petitioner had come before this Court earlier challenging the order dated 28th November, 2003 passed by Assistant Provident Fund Commissioner, Jharkhand, Ranchi under Section 7A of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 , (hereinafter referred to as the Act of 1952). The said writ petition being W.P. (C) No. 4408 of 2004 was dismissed, however, giving liberty to the petitioner to approach the respondents invoking the remedy under subsection (4) of section 7A of the said Act of 1952.
(3.) THE petitioner thereafter preferred his application vide Annexure5 and the impugned order dated 27th January, 2005 has been passed rejecting the same by the Assistant Provident Fund Commissioner(Compliance), EPF Organization, Regional Officer, Ranchi.;