GURU NANAK COLLEGE Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The petitioner is an aided private College, imparting higher education in Arts and Science subjects. The College has been functioning for the past 40 years.

(2.) The respondent Provident Fund authority passed an order dated 4.1.2013 under Section 7-A of the Employees Provident Fund and Miscellaneous Provisions Act (hereinafter called as "Act") directing the petitioner to pay contribution from June 1985 to March 2010, amounting to Rs.39,63,563/-. The petitioner filed a Review Petition under Section 7-B of the Act against the order dated 4.1.2013 and the Review Petition was dismissed by the order dated 6.3.2013.

(3.) The petitioner filed an appeal in A.T.A.No.411 (13) of 2013 against the aforesaid orders dated 6.3.2013 and 4.1.2013 before the Employees Provident Fund Appellate Tribunal under Section 7-I of the Act.