LAKSHMI METAL INDUSTRIES Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The Petitioner is the management and they have come forward to challenge the order passed by the Respondent dated 20.01.2009 by exercising the power under Section 7(A)(1)(b) of the Employees Provident Funds and Miscellaneous Provisions Act, 1952.

(2.) Notice of motion was ordered on 20.03.2009 and this Court granted interim stay of warrant of arrest. On notice from this Court, the Respondent have filed counter affidavit dated 03.06.2010.

(3.) The contention of the Petitioner was that they have been regularly paying subscription for the covered employees and therefore the power under Section 7A has not been properly exercised by the Respondent.