- (1.) Aggrieved by orders dated 11.04.2012 and 31.05.2012, the petitioner Akhil Bhartiya Sikchak Kalyan Sangh has approached this Court by filing the present writ petition.
(2.) The brief facts of the case are that, on 04.05.2010 a complaint was submitted by the Secretary of the petitionerSangh alleging evasion of Provident Fund contribution with respect to 21 employees. A notice was issued to the establishment and a proceeding under Section 7 A of the Employees Provident Funds and Miscellaneous Provisions Act, 1952 was initiated. A copy of the complaint dated 04.05.2010 was served upon the establishment and after hearing the parties, order dated 11.04.2012 has been passed. Aggrieved the petitionerSangh filed a review application which was also dismissed vide order dated 31.05.2012.
(3.) A counteraffidavit has been filed justifying the impugned orders dated 11.04.2012 and 31.05.2012.;