LAWS(MAD)-2012-3-431

GUDALUR TALUK MUSLIM ORPHANAGE COMMITTEE Vs. REGIONAL PROVIDENT FUND COMMISSIONER

Decided On March 30, 2012
Gudalur Taluk Muslim Orphanage Committee Appellant
V/S
REGIONAL PROVIDENT FUND COMMISSIONER Respondents

JUDGEMENT

(1.) THE petitioner is Gudalur Taiuk Muslim Orphanage Committee, represented by its General Secretary. In this writ petition, they have come forward to challenge an order passed under Section 7A of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (for short EPF Act) by the second respondent.

(2.) BY the impugned order, it was ascertained that the petitioner had not paid the Provident Fund dues from 3/06 to 10/08 and the amount was worked out to Rs.9,73,528/ -. It was further stated if the amount was not paid in time, it will also attract damages and levy of interest and appropriate recovery action will be initiated for recovering the amount.

(3.) WHEN the matter came upon 3.4.2009, notice was taken by the learned Standing Counsel appearing for the respondent PF organisation and an interim stay was granted.