BOARD OF DIRECTORS OF THE KOLLAM WOOD INDUSTRIAL CO-OPERATIVE SOCIETY LTD Vs. REGIONAL PROVIDENT FUND COMMISSIONER

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

(2.) 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. Having regard to the facts and circumstances of this case, I deem it appropriate to dispose of the writ petition permitting the petitioner to pay the upto-date arrears in ten equal monthly instalments, commencing from 004.2018. Ordered accordingly. Needless to say, if the petitioner liquidates the arrears as directed above, further coercive action against the petitioner shall be deferred.