SUMMER FIELDS SCHOOL Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India the petitioner seeks quashing of impugned order dated 08th March, 2011 passed by Employees' Provident Fund Appellate Tribunal, New Delhi (EPFAT) in Appeal bearing ATA No. 6(16) 2008 whereby the appeal filed by the petitioner against the order dated 30.11.2007 passed by Assistant Provident Fund Commissioner under Sec. 7A of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (hereinafter referred to as the 'Act') was dismissed.

(2.) The facts germane for adjudication of the present petition are summarized below: -

(3.) Learned counsel for the petitioner contended that the petitioner was not given reasonable opportunity to present its case before the Appellate Authority causing grave injustice to the petitioner.