NAZAR MUSALIAR Vs. EMPLOYEES PROVIDENT FUNDS APPELLATE TRIBUNAL

JUDGEMENT

(1.) THE petitioner is aggrieved by Ext.P2 order passed by the second respondent under Section 7 Q of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952. The petitioner has challenged the said order before the Employees Provident Funds Appellate Tribunal, New Delhi by filing Ext.P3. Ext.P3 is accompanied by Ext.P4, a petition seeking waiver of the deposit contemplated by the Act as a condition for entertaining the appeal. In view of the pendency of the said proceedings, the petitioner has sought for the issue of interim orders staying further action of the respondents for recovering the determined amount.

(2.) THIS writ petition was admitted on 27.6.2012 and an interim stay was granted for a period of two weeks. The interim order is expiring today.

(3.) THIS writ petition is accordingly disposed of directing that the interim order dated 27.6.2012 shall continue to remain in operation until final orders are passed by the Employees Provident Funds Appellate Tribunal, New Delhi on Exts.P4 and P5, the petitions for waiver of the pre- deposit and for stay filed by the petitioner, along with his appeal.