VIVEKANAND SCHOOL, VIVEKANAND GRAM, HARIDWAR ROAD, DEHRADUN THROUGH ITS PRINCIPAL Vs. REGIONAL PROVIDENT FUND COMMISSIONER, DEHRADUN, DISTRICT DEHRADUN

JUDGEMENT

(1.) HEARD Mr. Lok Pal Singh, Advocate for the petitioner and Mr. D.S. Patni, Advocate for the respondent.

(2.) ON 8.6.2010, a notice was issued to the petitioner by the Regional Provident Fund Commissioner, Dehradun under Section 7A of the Employees Provident Fund and Miscellaneous Provisions Act, 1952. The petitioner Institution submitted its reply to the said notice on 18.6.2010, in which the petitioner Institution has submitted that the amount of employees' fund contribution had already been deposited by the Principal Employer "Alert Protection Service" and now the petitioner is not liable to pay any thing.

(3.) SRI D.S. Patni, learned counsel for the respondent submitted that the authority will decide the case under the aforementioned section expeditiously.