ASSISTANT PROVIDENT FUND COMMISSIONER EMPLOYEES PROVIDENT FUND ORGANIZATION COIMBATORE Vs. M/S. TULYA ALLOY CASTINGS LTD

JUDGEMENT

(1.) IN these five writ petitions, the petitioner is the Assistant Provident Fud Commissioner, Employees' Provident Fund Organization at Coimbatore. The challenge in these writ petitions is to the order passed by the Emplyees Provident Fund Appellate Tribunal in ATA No.154(13)2011, dated 21.9.2011, ATA No.475(13)/2010, dated 24.08.2011, ATA No.305(13)2009, dated 22.09.2011, ATA No.250(13)2011, dated 21.09.2011 and ATA No.808(13)2009, dated 21.09.2011 respectively in respect of each of the contesting first respondent.

(2.) THE Tribunal on entertaining the appeals filed by the contesting first respondent had reduced the damages by holding as follows:

(3.) THE Supreme Court also held that if an employer wants relief, necessary pleadings must be raised before the Department and must be strictly proved as found in paragraph 26 of the same judgment, which is as follows:-