SINGHIAJHORA TEA ESTATE Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Vide the instant petition, the petitioner seeks modification of the order dated 11.09.2014 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 April, 1996 to February, 2014.

(3.) Being aggrieved, the petitioner filed an appeal bearing No.ATA 870(15)2014 wherein vide order dated 11.09.2014 the learned Tribunal directed the petitioner to deposit Rs.20 lacs as pre-deposit and the appeal is listed for hearing in the month of February, 2015.