DEPUTY GENERAL MANAGER, KARNATAKA STATE FINANCIAL CORPORATION Vs. ASSTT. PROVIDENT FUND COMMISSIONER AND RECOVERY OFFICER

JUDGEMENT

(1.) Sri P.S. Mali Patil, learned counsel for the petitioner.

(2.) The petition is admitted for hearing and the same is heard finally.

(3.) In this petition under Articles 226 and 227 of the Constitution of India, the petitioner inter alia has assailed the validity of the notice dated 21.03.2019 issued by respondent under the Employees' Provident Funds Act, 1952 by which petitioner has been asked to pay a sum of Rs.86,789/-.