TRACO CABLE COMPANY LTD. Vs. REGIONAL PROVIDENT FUND COMMISSIONER EMPLOYEES PROVIDENT FUND ORGANIZATION AND ORS.

JUDGEMENT

(1.) Heard Sri. Jaimohan, the learned counsel for the petitioner and Sri. Sajeet Kumar, the learned Standing Counsel appearing for the respondents. The petitioner prays for the following reliefs:

(2.) The learned counsel for the petitioner has limited prayer to consider granting monthly instalments to clear the total outstanding as stated in Ext.P5. The petitioner requests sixteen monthly instalments.

(3.) The learned Standing Counsel for the respondents submits that the request for the instalments in the circumstances of this case is completely unfounded and further the request for sixteen instalments, if is considered by this Court favourable consideration would defeat the object and purpose Employees Provident Fund and Miscellaneous Provisions Act, 1952 ('EPF Act). However, leaves the grant of instalments to the discretion of the Court. The limited submissions are placed on record and noted. The request for instalment is accepted and the writ petition disposed of by this judgment.