ESSORPE MILLS LTD Vs. CENTRAL PROVIDENT FUND COMMR

JUDGEMENT

(1.) In this writ petition the petitioner- company prays for the issue of a writ of certiorari calling for the records in respect of the order dated November 15, 1999, passed by the third respondent in C5/TN/CB/3924/ Enf/CBE.V.99 and quash the same.

(2.) Heard Mr. C.S. Dhanasekaran, learned counsel appearing for the writ petitioner and of Mr. V. Vibishanan, learned standing counsel appearing for the respondents. On behalf of the respondents a counter has been filed. With the consent of counsel for either side the writ petition itself is taken up for final disposal.

(3.) The order impugned is an order of adjudication dated November 15, 1999, passed by the second respondent, who is the competent authority under Section 7-A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952. The impugned proceeding is an adjudication proceeding passed by the third respondent in exercise of powers conferred under Section 7-A of the Act and the dues payable by the writ petitioner for the period from March, 1998, to February, 1999, in respect of the petitioner's establishment determined on the basis of materials collected by the second respondent and its subordinate.