REGIONAL PROVIDENT FUND COMMISSIONER Vs. JAMIYYATUL FALAH

JUDGEMENT

(1.) The petitioner-Employees Provident Fund Organisation constituted under the Employees' Provident Funds and Miscellaneous Provisions Act. 1952 (for short 'Act'), aggrieved by the order dated 30-3-2009 in A.T.A. No. 663(6) 2003 of the Employees Provident Fund Appellate Tribunal, New Delhi, Annexure- "B", has preferred this petition.

(2.) The 1st respondent an establishment falling within the definition of the said term under the 'Act', was required to deposit the Provident Fund contributions under Section 6 of the Act read with Paragraph 38 of Employees' Provident Fund Scheme, 1952, for short 'EPF Scheme 1952'; Pension Fund contributions under Section 6A of the Act read with Paragraph 3 of the EPF Scheme, 1952; Administrative charges under Paragraph 38 of EPF Scheme 1952; Inspection charges under Section 17(3) of the Act read with Paragraphs 27 and 27A of the EPF Scheme, 1952; Employees Deposit linked Insurance Fund contribution and administrative charges under Section 6 C of the Act and inspection charges under Section 17(3A) of the Act.

(3.) The petitioner, alleging that the Respondent Establishment failed to pay in time :