GURU GHASIDAS VISHWAVIDYALAYA Vs. EMPLOYEES PROVIDENT FUND ORGANIZATION

JUDGEMENT

(1.) Heard on admission.

(2.) With the consent of the parties, the matter is heard finally.

(3.) The petitioner/Guru Ghasidas Vishwavidyalaya (for short "the University") has filed the present writ petition under Article 226 of the Constitution of India challenging the legality and validity of the order dtd. 3/10/2024 (Annexure P/1) passed under Sec. 14B of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (for short "the Act, 1952") assessing the dues amounting to Rs.1,36,96,925.00 for the period from 1/10/2009 to 31/8/2018, and the order dtd. 4/10/2024 (Annexure P/2) passed under Sec. 7-Q of the Act, 1952 whereby respondent No. 2 has assessed the interest amount of Rs.1,34,68,457.00.