DR SOMERVELL MEMORIAL C S I MEDICAL COLLEGE REPRESENTED BY ITS DIRECTOR Vs. EMPLOYEES PROVIDENT FUND ORGANIZATION

JUDGEMENT

(1.) The petitioner, an establishment, threatened with an action for non-remittance of EPF contribution has approached this Court. There is no challenge against determination against order in this matter. The petitioner points Exhibit P4 and submits that on account of failure to remit dues, the Department threatened the petitioner that proceedings under Section 14B and 7Q of the EPF & MP Act, 1952 will be initiated against the petitioner. The petitioner submits that they may be given six months instalments to clear the dues along with regular contribution. The learned counsel for the Department opposed the said prayer and submitted that the petitioner had not chosen to challenge any order in this matter and therefore, no reliefs can be granted to them.

(2.) The petitioner is seeking reliefs only for instalments pointing out financial difficulties. In such circumstances, the petitioner shall discharge the arrears within six months along with regular contribution. In tune with the above directions, all coercive steps against the petitioner shall be deferred.