RAJASEKHAR MANTHA,J. - (1.) The writ petitioner is aggrieved by an order passed under Section 7 A of the Employees Provident Fund and Miscellaneous Provisions Act 1952 (said Act) dated 14th February 2018 as also an order passed in review thereof dated 27th February, 2018.
(2.) The writ petitioner claims to be engaged as building contractor. He claims that he is only engaged in construction of roads and pavements. He submits that he does not undertake any other building or construction works.
(3.) Pursuant to information as regards alleged default in deposit of Provident Fund in terms of the Act, an inspection was conducted by the Respondent no.2 on 11th January 2016. During such inspection the wage register from April 2012, paid challans from September 2008 and balance sheet P/L account from 2012 to 2015 were examined and a sum of rupees 19,77,688/- (Rupees nineteen lakhs seventy seven thousand six hundred eighty eight only) was found due and payable by the petitioner.;