M/S.RAMANATHAPURAM DISTRICT CO-OPERATIVE PRINTING WORKS LIMITED Vs. EMPLOYEES PROVIDENT FUND APPELLATE TRIBUNAL

JUDGEMENT

(1.) This Writ Appeal is directed against the order, dated 15.06.2012 passed in W.P(MD)No.8027 of 2012.

(2.) Originally, the said Writ Petition was filed by the appellant/writ petitioner challenging the demand of damages levied by the first respondent in A.T.A.No.797(13)/2011, dated 19.04.2012, which confirmed the order of the second respondent in his proceedings in TN/RO/MDU/6072/RO/Circle.40/PDC/LD/2011, dated 25.02.2011 and to quash the same.

(3.) The second respondent, who passed the order impugned, had categorically held that the remittance of contribution pertaining to March, 2005 to February, 2007 was made belatedly, therefore, the levy of damages to the tune of Rs.3,66,982/- was made. The same was challenged before the first respondent herein and the first respondent also confirmed the order of the second respondent, which was listed before the learned Single Judge, who had categorically stated that the authority below had considered the case of the appellant in detail and dismissed the Writ Petition. Aggrieved by the same, the above Writ Appeal is filed.