VALAVI Vs. ASSISTANT PROVIDENT FUND COMMISSIONER REGIONAL OFFICE

JUDGEMENT

(1.) Heard Dr. Thushara James, appearing for petitioner and Adv.S.Prasanth, Standing Counsel, appearing for respondent.

(2.) Petitioner prays for the following reliefs:

(3.) The respondent, through Ext.P7, dated 21.10.2017, has determined the liability of petitioner under Section 7A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (for short 'the Act').