KUMARI INDUSTRIAL WEAVERS CO-OPERATIVE PRODUCTION AND SALES SOCIETY LTD Vs. RECOVERY OFFICER EMPLOYEES PROVIDENT FUND ORGANISATION AND ORS

JUDGEMENT

(1.) The Petitioner has filed the present writ petition seeking the relief of writ of certiorarified mandamus in calling for the records of the first Respondent in Proceedings No. TN/TNY/10541/Recovery/KK/2007 dated 19/1/2007 and the consequential order passed by the first Respondent in his proceedings in E.P.F.C.P17 No. TN/TNY/10541/ENF.1 (Recovery)/CP17/2008 dated 21/2/2008 and to quash the same. Further, the Petitioner has sought for issuance of an order by this Court in directing the Respondents in discharging the Petitioner's Society from its Liability.

(2.) According to the Petitioner/Society, it is registered under the Tamil Nadu Co-operative Societies Act, 1983 on 13/2/1960. The object of the Co-operative Societies is to give continuous employment to the loom-less Weavers. But the Petitioner's Society has established the looms and other accessories including work shed to its members for their benefit. The Society initially functioned profitably and latter, it is not open in a position to run further.

(3.) The Petitioner's Society's control vests with the Board of Management, who are elected from the members of the Society. The strength of the Petitioner's Society has been of 123 members. The first Respondent/Recovery Officer, Employees' Provident Fund Organisation, Sub-Regional Office, Tirunelveli, demanded a sum of Rs. 3,85,726/- as Employee's contribution for the period from September 1978 to July 1995 from the Petitioner's Society.