MAHARANI SMT. PRAMODA DEVI WADIYAR W/O LATE SRI. SRIKANTA DATTA RAJA WADIYAR Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) The petitioner in this writ petition has called in question the order passed by the first respondent - Employees Provident Fund Organisation (hereinafter referred to as 'the EPFO' for short) dtd. 21/8/2015, by which, the EPFO initiated proceedings under Sec. 8B of the Employees Provident Funds And Miscellaneous Provisions Act, 1952 (hereinafter referred to as 'the said Act' for short) for effecting recovery of the assets movable and immovable of M/s.Ideal Jawa (India) Limited on the ground that the husband of the petitioner was once a Director of the Company.

(2.) Heard Sri K. Kasturi, learned senior counsel appearing for the petitioner along with Smt. Sribhoomi Yesaswini and Sri M.Pradeep, learned counsel appearing for first respondent and Sri K.S.Mahadevan, learned counsel for second respondent.

(3.) Brief facts of the case leading to the filing of the writ petition are that, Sri Srikantadatta Narasimha Raja Wadiyar during his lifetime was one of the directors of the M/s.Ideal Jawa (India) Limited. On 5/10/1994, he tendered his resignation to the post of director and ceased to function in the said post on and from 5/10/1994.