P MANDAKINI Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) These writ petitions concern recovery of provident fund dues from an establishment and its employers.

(2.) The brief facts involved in the case are as follows:

(3.) In the statement filed by the Employees Provident Fund Authority (hereinafter referred to as EPF Authority) in W.P.(C) No.14624 of 2007, it is stated that the dues are for the following periods: