COMMISSIONER OF COAL MINES PROVIDENT FUND DHANBAD Vs. J P LALLA AND SONS

JUDGEMENT

(1.) THIS appeal by special leave turns on the question whether the Coal Mines Provident Fund Commissioner is to hear an employer before making an order requiring the employer to pay damages under S. 10-F of the Coal Mines Provident Fund and Bonus Schemes Act, 1948 (hereinafter referred to as the Act).

(2.) THE employer being the respondent to this appeal was directed by a letter dated 3/01/1969 to pay provident fund contributions amounting to Rs. 5,821.21 for the months of July to September, 1968 and damage at the rate of 25 percent on the above dues amounting to Rs. 1,455.30. THE employer was required to pay damages under the provisions of Section 10-F of the Act.

(3.) THE High Court did not accept the contention of the employer that Section 10-F of the Act suffered from the vice of excessive delegation.