CourtKutchehry.com
Supreme CourtDivision Bench(1988) 01 SC CK 0023

D.A.V. College and Others vs Regional Provident Fund Commissioner and Others

Supreme Court Of India · Decided on 29 January 1988 · Citation: (1988) 1 JT 344 : (1988) 2 LLJ 218

HON’BLE JUDGES
K. N. Singh, J · E. S. Venkataramiah, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition No''s. 6976 and 8000-01 of 1982, 2834, 5852, 5333-55, etc. of 1983 and 12791-94, 12642-54 and 1603 of 1984

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

2 paragraphs · 198 words

E.S. Venkataramiah, J.—Shri S.K. Bagga, learned Counsel appears for the petitioners. We do not find any substance in the contention of the petitioners in these cases that the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter referred to as 'the Act') has no application to the educational institutions who are petitioners in these cases. We, therefore, dismiss all these cases.

2.

We direct that the petitioners shall comply with the Act and the schemes framed there under regularly with effect from 1.2.1988. Whatever arrears they have to pay under the Act and the schemes in respect of the period between 1.3.1982 and 1.2.1988 shall be paid by each of the petitioners within such time as may be granted by the Regional Provident Fund Commissioner. If the petitioners pay all the arrears payable from 1st March, 1982 upto 1st February, 1988 in accordance with the directions of the Regional Provident Fund Commissioner he shall not levy any damages for the delay in payment of the arrears. Having regard to the special facts of these cases the subscribers (the employees) shall not be entitled to any interest on the arrears. The Writ Petitions are disposed of accordingly. No costs.