MANGALORE ELECTRICITY SUPPLY CO. Vs. ASSTT. PF COMMISSIONER

JUDGEMENT

(1.) This petition is filed assailing the order dtd. 3/8/2011 issued by the respondent rejecting petitioner's application seeking permission to deduct provident fund contribution of the employees.

(2.) The petitioner has also questioned the notice dtd. 26/4/2012 alleging violation of paragraph No.32 of the Employees Provident Funds Scheme, 1952 (for short 'Scheme, 1952').

(3.) Learned counsel for the petitioner submits that between 2/6/2002 to 1/5/2008, the petitioner company engaged services of 182 temporary gangmen to meet the urgent workload. On 7/6/2010, respondent acting under Sec. 7A of the Employees Provident Fund and Miscellaneous Act, 1952 (for short 'Act of 1952') determined the provident fund dues in respect of said 182 gangmen amounting to Rs.85,64,155.00.