SURYA ROSHINI LTD Vs. EMPLOYEES PROVIDENT FUND

JUDGEMENT

(1.) Mr. Shekhar Naphade, learned senior counsel appears for the Petitioner in S.L.P. (C) Nos. 8781-8782 of 2012, Mr. Raghenth Basant, learned Counsel appears for the Petitioners in S.L.P. (C) Nos. 11438-11439 of 2012 and S.L.P. (C) Nos. 11440-11441 of 2012. Ms. Aparna Bhat, learned Counsel appears for the Respondent Provident Fund Commissioner in all the matters. Delay condoned.

(2.) These Special Leave Petitions seek to challenge the orders of the Madhya Pradesh High Court which have declined to interfere in the orders passed by the Employees' Provident Fund Appellate Tribunal and Assistant Provident Fund Commissioner, Gwalior whereunder conveyance allowance and special allowance were included in the definition of "basic wages' for the purposes of payment of Provident Fund Contribution.

(3.) By order dated 13th July, 2012, another Bench of this Court has granted stay of the impugned order by directing the Petitioners to deposit 60% of the amount demanded after getting credit to the amount already paid. We are informed that the amount has been deposited with the Provident Fund office concerned.