DMP NIRMAN PVT LTD Vs. EPF APPELLATE TRIBUNAL

JUDGEMENT

(1.) RULE. With the consent of the parties, the petition was taken up for final hearing.

(2.) By way of the present petition, the petitioner assails the order dated 13.06.2008 passed by the Employees' Provident Fund Appellate Tribunal, the respondent No.1 herein, inasmuch as vide the impugned order the respondent No.1 has imposed the condition of pre deposit of 50% of the amount assessed under Section 7-A of the Employees' Provident Fund Act, 1952.

(3.) The facts as are relevant for the adjudication of the present petition are that the petitioner is covered under the Employees' Provident Fund Act, 1952 and its employees are members of the statutory provident fund.