SANGHVI WRITING INDUSTRIES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Though several contentions are raised, the petition can be disposed of at the admission stage on consideration of one of the principal contention being that the show-cause notice issued to the petitioner under Section 14B of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (for short the Act) read with paragraph 32A of the Provident Fund Scheme contained the conclusion with regard to the damages proposed to be imposed upon the petitioner on the charge of petitioner having defaulted in making the payment of the employer's part of provident fund as required under the Act/scheme.

(2.) The petitioner was alleged to have committed default in respect of the above said payments between 2002 and 2008. The said amount was eventually paid by the petitioner and there is no dispute on that count.

(3.) The show-cause notice dated 27/03/2014/01/04/2014 came to be issued to the petitioner in the following terms: