STATE INFRASTRUCTURE AND INDUSTRIAL DEVELOPMENT CORPORATION OF UTTARAKHAND LTD Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) By means of this writ petition, the petitioner has sought a writ in the nature of certiorari quashing the recovery certificates dated 26-06-2010 amounting to Rs. 1,04,768/- (Annexurre-1) and dated 13-9-2010 for Rs. 1,90,000/- (Annexure-4) and directing the respondent no. 3 to return both the certificates of recovery to the respondent no.2.

(3.) Admittedly, the recovery proceedings under Section 8F Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (for short the Act) were initiated against the petitioner on the basis of order passed under Section 14B of the Act. The impugned orders pertain to execution proceeding. The original order has not been assailed by the petitioner.