MANEKBEN RAMABHAI TANDEL Vs. EMPLOYEES PROVIDENT FUND ORGANIZATION

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with prayers as under:

(2.) Essentially, the petition is filed against the notice to show cause before arrest on failure of the petitioners to pay an amount as per the Recovery Certificate.

(3.) Before entering into the merits of the case, learned Advocate for the respondent-Employees' Provident Fund Organization has drawn attention of this Court to Annexure-Z-2 on Page-79 to submit that in so far as the demand for an amount under Sec. -7(Q), which was tune to Rs.7,59,571.00 has already been paid by the petitioners. However, only an amount that is pending is an amount of Rs.11,15,858.00 towards the damages under Sec. -14(B).