S.D.AJITHKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is aggrieved by the final determination of his liability as Rs.94,914/- towards Motor Transport Workers Welfare Funds Scheme by the 2nd respondent and the dismissal of his appeal by the 1st respondent confirming the findings of the 2nd respondent. The 2nd respondent passed Ext.P6 order finally determining the liability of the petitioner as Rs.94,914/- for the period 2001-2005 towards liability under the Motor Transport Workers Welfare Funds Scheme.

(2.) HEARD the learned counsel for the petitioner, learned Government Pleader and standing counsel for the 2nd respondent.

(3.) THEREFORE , Ext.P7 order is set aside. There will be a direction to the 1st respondent to re-consider the appeal afresh and pass appropriate orders within a period of three months from the date of receipt of a copy of this judgment. The recovery proceedings, if any, initiated shall be kept in abeyance till the disposal of the appeal. The writ petition is disposed of as above.