NATHAN INDUSTRIES Vs. ASSISTANT COMMISSIONER (COMP) SRO EMPLOYEES PROVIDENT FUND ORGANIZATION; REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The petitioner is manufacturing Films and Bags at R.S.No.266, Shed-B, Main Road, Odiampet,Villianur Post, Puducherry.

(2.) According to the petitioner, he started the manufacturing activity from June 2002. However, he employed less than 20 workmen. According to the petitioner, he wrote a letter in September 2010 to the first respondent that now he has employed 20 persons and therefore, he is covered by the Employees Provident Fund Act and he is willing to pay contribution. It is stated that thereafter the petitioner is regularly paying the contribution. While so, inspection was made by the Enforcement Officer of the Department. The Enforcement Officer gave his reports. Based on the reports, the impugned order dated 29.4.2013 was passed under section 7A of the Employees Provident Fund Act, directing the petitioner to pay contribution form April 2002 onwards to the tune of Rs.14,35,590/-.

(3.) The petitioner has filed this writ petition to quash the aforesaid order.