IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.5394 OF 2002

SHREI NARAYANA GURU ENGLISH MEDIUM SCHOOL ...APPELLANT

VERSUS

THE REGIONAL PROVIDENT FUND COMMISSIONER, BANGALORE ...RESPONDENT

O R D E R

This is an appeal against an order order dated 14th of February, 2002 passed by

the High Court of Karnataka at Bangalore in Writ Appeal No.3821/1997, by which the

High Court had dismissed  the appeal and held that the appellant-Institution comes

within the purview of the Employees' Provident Fund and Miscellaneous Provisions Act,

1952.

After hearing the arguments advanced by learned counsel for the parties,  the

parties have come to a settlement that the appellant-Institution is  covered under the

Employees' Provident Fund and Miscellaneous Provisions Act, 1952, but such coverage

shall be taken with effect from 1st August, 2005.  The order of the Regional Provident

Fund Commissioner, Mangalore is accordingly modified to the extent mentioned above

and the appeal is disposed of accordingly with no order as to costs.  Interim order, if

any, stands vacated.

.......................J. (TARUN CHATTERJEE)        

.......................J. (AFTAB ALAM)              

NEW DELHI, AUGUST 7, 2008