CENTRAL BOARD OF TRUSTEES, EPF ORGANISATION Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ application has been preferred challenging the order dtd. 13/1/2014 in appeal being ATA No. 20(15) 2014 passed by the learned Presiding Officer, Employees Provident Fund Appellate Tribunal.

(2.) The case of the petitioner is that the respondent no. 3 did not deposit the dues as prescribed under the Act for the period from 05/2002 to 12/2004. Accordingly, an enquiry under Sec. 7A was initiated to determine the extent of the default.

(3.) The Regional Provident Fund Commissioner-II, Regional Office Jalpaiguri in exercise of the powers conferred upon him under Sec. 7A of the said Act of 1952, on consideration of the facts, submissions made and evidence adduced before him and also on the basis of the report of the Enforcement Officer had determined an amount of Rs.46,43,536.00 under Sec. 7A of the EPF Act and Rs.41,60,699.00 towards interest under Sec. 7Q of the said Act.