- (1.) THE petitioners are aggrieved by the order contained in Annexure -2 dated 22/10/2001, i.e. the letter containing the order passed by the Regional Provident Fund Commissioner, Ranchi, by which the petitioners have been directed to deposit the amount of provident fund and allied dues for the period from April, 1991 to December 1999.
(2.) THE grievance of the petitioners are that without issuing any prior notice or without assigning any reason whatsoever and also without holding any enquiry, the petitioners, who are two different institutions, have illegally been clubbed together, and directions as contained in Annexure2 has been issued though both the petitioners, were having separate entity. On the other hand, Mr. P.P.N.Roy, senior counsel appearing for the respondent Regional Provident Fund Commissioner submitted that in fact sufficient notice and opportunity was given to the petitioners and they also produced documents and, thereafter, the order as contained in Annexure -2 dated 22/10/2001 has been issued by the concerned authority.
(3.) THE letter dated 22/10/2001, as contained in Annexure -2, whereby the petitioners were asked to deposit the amount of provident fund and other allied dues for the period from April 1991 to December 1999, does not show any reason for arriving at such a conclusion and, therefore, in my view, the concerned authority is required to firstly determined the issue raised by the petitioners on verification of the documents produced by the petitioners.;