VIRUDHUNAGAR MUNICIPALITY, VIRUDHUNAGAR Vs. THE ASSISTANT PROVIDENT FUND COMMISSIONER, EMPLOYEES PROVIDENT FUND ORGANISATION AND ORS.

JUDGEMENT

(1.) Heard the learned counsel appearing for the writ petitioner and the learned Standing counsel appearing for the respondents / Employees' Provident Fund Organisation.

(2.) The writ petitioner is a Municipality. The writ petitioner is running an Establishment known as Amma Unavagam. It is a welfare scheme announced by the Government of Tamil Nadu. It caters to the food security requirements of the economically poor. The writ petitioner is aggrieved by the impugned order, whereby, even those employees working in Amma Unavagam have been brought within the purview of provident fund coverage. The first respondent had issued an order under Section 7-A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952, assessing the liability of the writ petitioner Municipality at Rs.7,62,014/-. Questioning the same, this Writ Petition has been filed.

(3.) The respondents have also filed their counter affidavit.