- (1.) HEARD Mr. Kalyan Roy, learned counsel for the petitioner and Mrs. Shubha Jha, learned counsel for the Respondents.
(2.) PETITIONER , in this writ application, is a Registered Establishment, engaging workers and has the liability to deposit the Provident Fund Contributions of the workers. Challenge in this writ application, is to the order dated -24.09.2007, passed by the Respondent No. 2, namely, the Assistant Provident Fund Commissioner, Employee Provident Fund Organization, Bhagirath Complex, Karamtoli, P.O. & District -Ranchi, passed under Section 7 A of the E.P.F. & M.P. Act whereby the petitioner was directed to deposit a sum of Rs. 6,96,505/ - towards the arrears of contributions alongwith interest to the extent of Rs.2,19,265/ - upon the arrears of contributions for the period May, 2003 to July, 2006.
(3.) THE petitioner had preferred a Review application under the provisions of Section 7 B of the Act. The Review application was dismissed by order dated -03.12.2007, by the concerned authority.;