SCHAEFFLER INDIA LIMITED Vs. REGIONAL PROVIDENT FUND COMMISSIONER-I, EMPLOYEES PROVIDENT FUND ORGANISATION AND ORS.

JUDGEMENT

(1.) Aggrieved over the order passed u/s. 7A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter referred to as EPF & MP Act) dated 24.09.2020 passed by the 1st respondent, the petitioner filed an appeal before the Central Government Industrial Tribunal, Chennai. The said appeal has been entertained and pending as EPFA.No.117 of 2020.

(2.) In the above said appeal, the petitioner has filed petitions to waive the condition of pre-deposit of the 75% amount demanded and a petition for stay. Both the petitions are pending before the Central Government Industrial Tribunal, Chennai without disposal.

(3.) During the pendency of these petitions, the 1st respondent has issued an order u/s. 8F of the EPF and MP Act, 1952 on 12.01.2021 and the same is under challenge before this Court. According to the petitioner, the attachment of his bank account during the pendency of the petitions before the Appellate Tribunal is erroneous and illegal.