KIDATHIRUKKAI PRIMARY AGRICULTURE CO OPERATIVE BANK REP BY ITS SECRETARY RAMANATHAPURAM DISTRICT Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of a Writ in the nature of Certiorari, to quash the order, dated September 17, 2009 passed under Section 7-Q of the Employees Provident Fund and Miscellaneous Provisions Act, 1952 (hereinafter referred to as the Act), order under Section 14-B of the 'Act' imposing damages for delay in deposit of the contribution, and also the executory order passed under Section 8-F of the 'Act'.

(2.) THE admitted facts leading to the filing of the writ petition, is that the petitioner is a Co-operative society registered under the Tamil Nadu Cooperative Societies Act, 1983.

(3.) THE petitioner committed default in deposit of the contribution and proceedings were initiated for the recovery of contribution under Section 7-A of the 'Act'. As the petitioner did not comply with the orders, steps were taken for attachment of its property.