MALAYALAM COMMUNICATIONS LTD Vs. EMPLOYEES PROVIDENT FUND APPELLATE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned standing counsel appearing for the respondents.

(2.) THE petitioner in these writ petitions is a Company established under the provisions of the Companies Act engaged in broadcasting visual media. THE establishment is one covered under the provisions of the Employees Provident Fund and Miscellaneous Provisions Act, 1952. Petitioner is aggrieved by Ext.P1 orders in these writ petitions, which are passed by the 3rd respondent exercising his powers under Section 14B of the Act, levying damages on the petitioner on the allegation that it paid the EPF dues belatedly. Appeals were filed before the Tribunal, which rejected the appeals by Ext.P4 orders. THEse orders are under challenge in these writ petitions.

(3.) THE 3rd respondent is directed to issue notice, hear the petitioner and pass fresh orders in the matter. Writ petitions are disposed of as above.