REGIONAL PROVIDENT FUND COMMISSIONER SUB REGIONAL OFFICE Vs. NEW INDIA CERAMICS WORKERS INDUSTRIAL, CO-OPERATIVE SOCIETY LTD.

JUDGEMENT

(1.) HEARD the learned counsel for the appellants, learned counsel appearing for the 1st respondent and the learned Government Pleader appearing for respondents 2 and 3.

(2.) THE challenge in this appeal is against the judgment of the learned single Judge absolving the 1st respondent from damages under Section 14B of the Employees' Provident Funds and Miscellaneous Provisions Act.

(3.) ALTHOUGH various contentions are raised in the appeal memorandum and were reiterated before us, reading of the judgment itself shows that it was considering the fact that the 1st respondent is a sick industry and is a Co -operative Society which is run by none other than the workers that the learned single Judge has exercised his discretion and passed the impugned judgment. We do not think that the view taken by the learned single Judge is an illegal one to be corrected. Writ appeal is dismissed.