BOARD OF DIRECTORS OF KOLLAM WOOD INDUSTRIAL CO-OP Vs. REGIONAL PROVIDENT FUND COMMISSIONER EMPLOYEES PRO

JUDGEMENT

(1.) Petitioner is an establishment covered by the Employees' Provident Funds and Miscellaneous Provisions Act ('the Act') . They are in arrears in respect of the contribution payable under the Act. The demand notice issued in this regard by the Provident Fund Organisation is under challenge in the writ petition.

(2.) Heard the learned counsel for the petitioner as also the learned Standing Counsel for the Provident Fund Organisation.

(3.) When the matter was taken up, the learned counsel for the petitioner only prayed for indulgence of this Court to remit the provident fund arrears in convenient instalments.