AIR CONTROL AND CHEMICAL ENGINEERING CO LTD Vs. ASSISTANT PROVIDENT FUND COMMISSIONER EMPLOYEES PROVIDENT

JUDGEMENT

(1.) RULE . Ms. E. Shailaja, the learned advocate appearing for the Respondent waives service of notice of rule.

(2.) THE Petitioner has filed this petition under Articles 226 and 227 of the Constitution of India, praying for a declaration that the action on the part of the Respondent in making coercive recovery from the Petitioner and from its Directors is illegal and unjust, and also praying for a direction to grant reasonable installments to the Petitioner to make the payment in question. The Petitioner has also prayed for an interim relief restraining the Respondent from coercively recovering the amount in question and also seeking direction to the Respondent to immediately lift the attachment made by an order dated 21st December 2010.

(3.) THIS Court has issued notice on 27th December 2010. Pursuant to the said notice, Ms. Shailaja, the learned advocate appears on behalf of the Respondent.