ENGLISH BLAZER Vs. REGIONAL PROVIDENT

JUDGEMENT

(1.) SMT. Sumangala A. Swamy, learned counsel is directed to take notice for the respondents.

(2.) PETITIONER has challenged the order passed by respondent No.1 dated 14.08.2012 produced at Annexure 'E', directing the petitioner to pay the sum of Rs.46,32,252/- by way of damages and interest under Section 14-A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter referred to as 'the Act').

(3.) HE further submits that, the petitioner, in order to approach the Tribunal and file an appeal, requires reasonable time. In the meanwhile, the petitioner has also paid interest at Rs.16,44,385/-. Accordingly, he has filed memo in this writ petition.