- (1.) While exercising powers under Section 14-B of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter referred to as "the Act of 1952"), the Regional Provident Fund Commissioner-II, Udaipur by order dated 15.9.2008 assessed damages in a tune of Rs.99,77,983/- against the petitioner for delayed payment of the Employees Provident Fund Contributions; the Employees Pension Scheme, 1995; the Insurance Fund Contributions and the Administrative Charges of EPF Scheme, 1952/EDLI Scheme, 1976. By the same order the Regional Provident Fund Commissioner-II, Udaipur also determined a sum of Rs.19,55,678/- as interest payable by the petitioner employer against the amount said to be due. An appeal giving challenge to the order aforesaid came to be rejected by the Employees Provident Fund Appellate Tribunal under an order dated 15.2.2010. Being aggrieved by the orders aforesaid this petition for writ is preferred.
(2.) The facts necessary to be noticed for adjudication of this petition for writ are as follows:-
(3.) The petitioner is a society registered under the Rajasthan Societies Registration Act, 1958 and is involved in several community upliftment activities including all round development of rural life, promotion of community organisations to foster leadership and encourage people's participation in integrated rural development, establishment of rural workers training centers, training groups of people for voluntary service towards the promotion of social welfare, promotion programmes relating to adult and non formal education, establishment of libraries, reading rooms etc. and several other philanthropic programmes. The society is receiving grants and funds from international and national donors including the grants under government projects. The society is absolutely a non profit earning non governmental organisation.;