AYUREVED RUGNALAYA Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) VIDE the instant petition, the petitioner seeks modification of the order dated 15.09.2014 passed by the learned Tribunal. He further seeks directions thereby directing the Tribunal to hear the appeal on merits without insisting the pre -deposit.

(2.) THE petitioner has been asked to pay damages under Section 14B of the Employees Provident Fund and Miscellaneous Provisions Act, 1952 for the period March, 2002 to February, 2009.

(3.) LEARNED counsel appearing on behalf of the petitioner submits that pre -deposit is not required to be deposit in view of the decision taken by this Court in various judgments.