VENKATESHWARA BEST SCHOOL Vs. REGIONAL PROVIDENT FUND

JUDGEMENT

(1.) BEING aggrieved by the order passed by the Employees' Provident Fund Appellate Tribunal, Bangalore dated 5.2.2010 at Annexure-B and consequential notice dated 16.11.2011 at Annexure-D, the petitioner has filed this writ petition.

(2.) THE grievance of the petitioner is that, the petitioner was not given an opportunity. Before the Appellate Authority, records were not produced. THE Appellate Authority, relying only on the finding of the Regional Authority, has held that there were 22 employees engaged by the petitioner ­ employer and the organisation is covered by the provisions of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (hereinafter referred to as 'the Act' for short).