R JAMES Vs. DEPUTY GENERAL MANAGER, CENTRE FOR APPLIED RESEARCH AND DEVELOPMENT (CARD) NEYVELI LIGNITE CORPORATION LTD AND REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The writ petition has been filed by the Petitioner to call for the records of the impugned order made in Lr. No. CARD/DGM/P&A/ Contract/39/2008 dated 04.01.2007 passed by 1st Respondent and quash the same.

(2.) Heard Mr. S. Saravana Kumar, learned Counsel for the Petitioner and Mr. N.A.K. Sharma, learned Counsel for the first Respondent and Mr. S. Vaidyanathan, learned Counsel for the second Respondent.

(3.) According to the learned Counsel for the Employees Provident Fund authority notice under Section 7-A has been issued against the first Respondent and the Petitioner claimed certain amount and or failure to submit the proper returns it appears that final orders have been passed on 22.07.2007. Though the first Respondent states that the Petitioner is liable to pay the amount, the Employees Provident Fund authority recovered the amount from the first Respondent and consequent thereupon the first Respondent has issued a letter to the Petitioner for recovery of the amount as realised by the Employees Provident Fund authority from them.