G4S SECURITY SERVICES INDIA LTD. Vs. APFC

JUDGEMENT

(1.) THE order passed under Section 7A of the EPF Act is in challenge in this Case.

(2.) THE case of the Appellant is that the Appellant is engaged in providing security services to its various clients and it was covered under the Act. The Appellant paid the contribution and the basic wages paid to the employee. The EPF authority treated the different allowances i.e. house rent, washing and conveyance allowance as the basic wages and also treated the trainee as employee and assessed the dues. The order is illegal one.

(3.) THE case of the Respondent is that the Appellant is paying the basic wages on the guise of the allowance and also engaging the employees of the trainees so the assessment was made correctly.