SANTHOSH Vs. THE CHIEF EXECUTIVE OFFICER, MOTOR WORKERS WELFARE FUND BOARD, THE DISTRICT EXECUTIVE OFFICER, MOTOR WORKERS WELFARE FUND BOARD AND THE JOINT REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) The petitioner owns a tempo traveller and when attempt was made for remitting the Motor Transport Workers Welfare Fund under the Scheme formulated for the same, he was told that he should remit a some of Rs. 700/- for two employees in terms of Table I of the Scheme. According to the petitioner, the vehicle being a tempo traveller, the obligation to pay the welfare fund is only for one employee and the quantum is only Rs. 100/- as per Table III. The respondent has filed a statement stating that since the vehicle is a contract carriage, though being a tempo traveller, it is liable to pay welfare fund @ Rs. 700 per employee and that too for two employees and hence the authorities concerned were justified in making a demand. The relevant provision which deals with liability to pay contribution to the fund is Clause 28(1) which reads as under:

(2.) That being the situation, this writ petition is disposed of as follows: