AMARESHWAR SAHAY, J. - (1.) IN this application, the petitioner has challenged the order dated 28.10.1997 as contained in Annexure 6 to the writ application, passed by the Regional Provident Fund Commissioner, Ranchi whereby a direction was made to the petitioner to pay a sum of Rs. 15,046/ -from the date of the order under the provisions of the Employees Provident Fund Miscellaneous Provision Act, 1952.
(2.) FROM the impugned order it appears that the same was passed ex parte as nobody on behalf of the petitioner appeared before the Regional Provident Fund Commissioner, Ranchi. Learned counsel for the petitioner Mr. Sahani submits that no person was present before the Regional Provident Fund Commissioner when the matter was taken up but all the relevant documents had already been filed before him showing that there was no dues against the petitioner for the period from March, 1992 to February, 1995 and in support of this fact all the relevant documents were on the record before the Regional Provident Fund Commissioner, Ranchi, but he without applying his mind and without looking into the records of the case has passed the impugned order.
(3.) NOBODY appears for the respondents, nor any counter affidavit has been filed controverting the statements made in the writ application.;