MEGHALAYA ENERGY CORPORATION LTD. Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) The challenge in this writ petition is to order dated 19.08.2019 passed by respondent No. 2 under Section 14B of the Employee's Provident Fund and Misc. Provisions Act, 1952. It has been claimed that the same had been passed without affording adequate and proper opportunity of hearing to the petitioner. Accordingly, the order (Annexure-7) passed by the Regional Provident Fund Commissioner has been assailed.

(2.) On 20.09.2019, the submissions made by the learned counsel for the petitioner was recorded and the following order was passed:-

(3.) Learned counsel Ms. P. Bhattacharjee on 20.09.2019, had appeared on behalf of the respondents and sought time to file reply but no reply has been filed controverting the averments made in the writ petition. Accordingly, the factual averments made by the petitioner in the writ petition are impliedly not disputed.