- (1.) Let the affidavit of service filed in Court be kept with the record. The order impugned in the writ petition was passed by the Presiding Officer of the Employees' Provident Fund Appellate Tribunal on July 25, 2012 in ATA No. 590(15) 2012.
(2.) The said appeal before the Appellate Tribunal was filed under section 71 of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 against an order dated May 09, 2012 passed by the Regional Provident Fund Commissioner, Jalpaiguri under section 7A of the said Act.
(3.) It appears from the order impugned in the writ petition that before the Appellate Tribunal the appellant had admitted the liability of the appellant to pay the provident fund dues but merely prayed for instalments for liquidating the same on account of financial predicaments. Learned Presiding Officer of the Tribunal overruled the objection made by the Provident Fund Authorities as without any basis and allowed the appellant to liquidate the determined amount in 36 instalments payable by the 15th of every calendar month and with other necessary directions.;