MUSLIM ASSOCIATION EDUCATION TRUST THIRUVANANTHAPURAM Vs. ASSISTANT PROVIDENT FUND COMMISSIONER PATTOM

JUDGEMENT

(1.) Petitioner challenges Ext.P3 order and recovery proceedings initiated, under Ext.P5. Ext.P1 order under Sec. 7A of the Employees Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter referred to as 'the Act') was passed on 5/11/2012, determining the amounts due from the employer, the petitioner in respect of M/s.Abdul Rafi Residential School, Nettayam, Vattiyoorkavu, Thiruvananthapuram, as Rs.21,74,811.00. Against Ext.P1 order, the petitioner preferred Ext.P2 review under sub-sec. (1) of Sec. 7B of the Act producing documents specifically stating that out of the 78 employees identified by the Enforcement Officer in Nettayam Unit, 47 employees left service.

(2.) By Ext.P3 order, orders were passed in the review petition, which reads as follows:-

(3.) After rejection of Ext.P3 review petition, Ext.P5 demand was raised, which is also challenged in this writ petition.