VYANKATESH SHETKARI VINKARI SAHAKARI SOOT GIRANI LTD Vs. REGIONAL PROVIDENT FUND COMMISSIONER AND RECOVERY OFFICER

JUDGEMENT

(1.) This Writ Petition is directed against the order of the Employees' Provident Fund Appellate Tribunal, New Delhi in ATA No. 218 (9) 2006 delivered on 7.1.2011.

(2.) This is one more instance where the order of the Appellate Tribunal delivered and pronounced by the same Presiding Officer is required to be set aside on the ground of complete non application of mind.

(3.) The order recites that the appeal is preferred by the Appellant (Petitioner before me) against the order of the Provident Fund Authority passed under Section 14B of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (in short, "EPF Act"). The order proceeds on the basis that it is arising out of the proceedings under section 14B of the EPF Act directing the Petitioner to deposit the penalty and interest.