MAHINDRA GEARS AND TRANSMISSION PVT LTD Vs. ASSISTANT PROVIDENT FUND COMMISSIONER EMPLOYEES PROVIDENT FUND

JUDGEMENT

(1.) Present petition is preferred against the order dated October 20, 2010 passed by the Assistant Provident Fund Commissioner in exercise of powers under Section 7-A of the Employees Provident Fund and Miscellaneous Provisions Act, 1952 (hereinafter referred to as the "Act"), whereby, the authority has quantified the amounts payable by the petitioner-employer and issued necessary and appropriate directions.

(2.) Heard Mr. Dipak Dave, learned Advocate for the petitioner and Mr. Niral Mehta, learned Advocate for the respondent.

(3.) In view of the provision of the Act, particularly Section 7-I, there is provision for statutory appeal against the order passed under Section 7-A of the Act. Therefore, by virtue of statutory provision, the party who is aggrieved by the order of the Competent Authority under Section 7-A can prefer appeal before the Appellate Tribunal within the period of limitation prescribed by the Act/Rules.