- (1.) The subject matter of challenge in the instant writ application is an order dated 10th September, 2014 passed by the respondent No. 1 under Section 14B of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (hereinafter referred to as the said Act of 1952) and a prohibitory order dated 17th February, 2015 passed by the respondent No. 1. Mr. Sengupta, learned senior advocate appearing for the petitioner, submits that Dalmore Tea Estate was previously owned by Octavius Tea Industries Limited and that by reason of de-merger of the company, the tea estate is being managed by the petitioner on and from 17th July, 2011.
(2.) He further submits that challenging an order dated 18th January, 2011 passed by the respondent No. 1 under Section 7A of the said Act of 1952, pertaining to a period from 12/2006 to 12/2009, an appeal being ATA No. 870(15) 2011 was preferred by the petitioner and the same was disposed of by an order dated 3rd January, 2012 directing payment of the amount due in 36 equal installments and that subsequent thereto, a further order was passed by the respondent No. 1 under Section 7A of the said Act of 1952, pertaining to a period to 01/2010 to 11/2011 and challenging the same an appeal being ATA No. 671(15)2012 was preferred by the petitioner and the same was disposed of by an order dated 22nd August, 2012 directing payment of the amount due in 36 equal installments.
(3.) He further submits that alleging delay on the part of the petitioner towards remittance of contribution pertaining to a period from 12/2003 to 11/2009 an order was passed under Section 7Q of the said Act of 1952 and challenging the same an appeal, being ATA No. 667(15)2014, was preferred by the petitioner and an order was passed on 7th August, 2014 directing payment of the amount due in 60 equal monthly installments.;