- (1.) BOTH these writ applications are heard together and disposed of by this common order.
(2.) HEARD Mr. Kalyan Roy, learned counsel for the petitioners and Mrs. Banani Verma, learned counsel for the Respondent No. 2. The petitioners in these two writ applications have challenged the order dated -24.09.2007, passed by the Respondent No. 2 in the proceedings under Section 7 A of the E.P.F. and M.P. Act, whereby the petitioners were directed to deposit the amounts specified in the orders, which had purportedly accrued by way of arrears of deposit towards P.F. contributions, from July, 2003 to July, 2006, together with interest calculated thereon.
(3.) BY an amendment in both the writ applications, the petitioners have introduced the orders passed by the Reviewing authority under Section 7 B of the Act on the Review applications filed by the petitioners and have prayed for quashing the orders passed by the Reviewing authority.;