TRIBAL HEALTH INITIATIVE Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The Petitioner has come forward to challenge an order dated 13.07.2004 passed by the Respondent levying damages under Section 14B of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (for short PF Act) together with interest in terms of Section 7Q of the PF Act. The amount of damages levied for the period from 8/1999 to 2/2002 worked out to Rs. 2,29,528/- and the interest worked out to Rs. 75,006/-.

(2.) The Petitioner instead of challenging the same before the Employees' Provident Funds Appellate Tribunal under Section 7I of PF Act had moved this Court.

(3.) The writ petition was admitted on 04.10.2004. Pending the writ petition, an interim stay was granted in respect of penalty and interest alone. On notice from this Court, the Respondents have filed a counter affidavit dated 08.02.2011.