BRAKES INDIA LTD Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) The petitioner Company has filed the above writ petition to issue a Writ of Certiorarified Mandamus to call for the records connected with impugned order ref No.TN/VLR/38789/SDC/2013 dated 26.12.2013 on the file of the respondent and quash the same and direct that the respondent shall not have a right to proceed against the petitioner under section 14B of the PF Act.

(2.) The brief case of the petitioner is as follows:

(3.) The brief case of the respondent is as follows: