Manoj Misra, J. - (1.) Heard learned counsel for the petitioner; and Sri Jagdish Pathak holding brief of Sri Sachindra Upadhyay for the respondents 1 and 2.
(2.) The present petition is directed against the order dated 09.04.2018 passed by the Tribunal-cum-Labour Court, Employees Provident Fund Appellate Tribunal, Kanpur on an application filed by the petitioner for waiver of deposit required under Section 7-O of the Employees Provident Fund and Misc. Provisions Act, 1952 (in short the Act).
(3.) It appears that pursuant to an order dated 17.11.2017, under Section 7-A of the Act, the petitioner was required to deposit Rs.8,06,715/- against which appeal has been preferred by the petitioner. Section 7-O requires deposit of 75% of the demanded amount to maintain an appeal. Though the proviso to Section 7-O confers power on the Tribunal to waive or reduce the amount required to be deposited for reasons to be recorded in writing.;