I.P.MUKERJI, J. - (1.) Mr. Mishra for the petitioner has taken a very fair stand in offering to liquidate the demand of the Provident Fund Authority by instalments.
(2.) The assessed amount of damages under Section 14B of the Employees Provident Funds and Miscellaneous Provisions Act, 1952 payable by the petitioner is Rs.1,87,413/-. The Supreme Court and our High Court have held that these Courts have the power to reduce the damages but not to remit it altogether. Using my discretion I reduce the damages to Rs.1,50,000/-. On account of interest under Section 7Q of the said Act, the petitioner has deposited Rs. 97,728/- with the Registrar, High Court, Original Side.
(3.) The Registrar is directed to make over this sum together with accrued interest, if any after deduction of any applicable commission to the Regional Provident Fund Commissioner, Salt Lake, Kolkata by 15th September, 2016.;