COTTON BLOSSOM (INDIA) PVT LTD Vs. REGIONAL PROVIDENT FUND COMMISSIONER - II, EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) Heard Mr. P.Thangaraj, Learned Counsel for the Petitioner, Mr. J.Sathya Narayana Prasad, Learned Standing Counsel for the Respondent and perused the materials placed on record, apart from the pleadings of the parties.

(2.) It is contended by the Learned Counsel for the Petitioner that though the Petitioner has challenged the order No. CB/CBE/PDCII/ CC30/45347/INTEREST/2018 dated 07.09.2018 passed by the Respondent demanding payment of interest for the accumulation of provident fund dues under Section 7-Q of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter referred to as the 'Act' for short), the Petitioner would be satisfied if the arrears of provident fund dues accumulated are permitted to be remitted in 24 equated monthly installments.

(3.) In response to the query made, Learned Standing Counsel appearing for the Respondent has produced the Circular No. RRC/28(23)06/BIFR/23781 dated 11.02.2014 and the Circular No. RRC/28(23)06/BIFR/3345 dated 12.05.2014 issued by the Central Provident Fund Commissioner, containing the instructions approved by the Central Board of Trustees of the Employees Provident Fund Organisation in their earlier meetings to permit the arrears of provident fund dues accumulated to be remitted in monthly installments.