THE ASSISTANT PROVIDENT FUND COMMISSIONER, EMPLOYEES PROVIDENT FUND ORGANISATION Vs. SHARADA CHITRAMANDIRA

JUDGEMENT

(1.) Though matter is listed for preliminary hearing, by consent of learned Advocates appearing for parties, it is taken up for final disposal.

(2.) We have heard Sri.M.Pradeep, learned Advocate appearing for appellant and Sri.Somashekar, learned Advocate appearing for respondent. Perused the records.

(3.) This intra-court appeal is directed against the order dated 13.08.2018 passed in W.P.No.35325/2010, whereunder the order passed by the Employees' Provident Fund Appellate Tribunal, New Delhi dated 17.09.2010 (Annexure-L) came to be dismissed and order passed by the PF Authority under Section 7A of Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (hereinafter referred to as 'EPF & MP Act' for short) directing the appellant to deposit alleged dues of seven (7) employees, came to be confirmed, on the premise that said seven (7) employees whose names are reflected in the impugned order at paragraph 2 are the employees of respondent.