COIMBATORE DISTRICT CONSUMERS CO Vs. PRESIDING OFFICER EMPLOYEES PROVIDENT FUND APPELLATE TRIBUNAL, NEW DELHI AND ANR.

JUDGEMENT

(1.) Since the legal issue raised in these Writ Petitions are identical and the challenge is to the orders passed by the Employees Provident Fund Appellate Tribunal, New Delhi, and the orders passed by the second respondent, EPF Organisation, by both the petitioner society as well as the EPF Organisation, they were heard together and are disposed by this common order.

(2.) W.P.NO. 3213 of 2011, has been filed by the petitioner society, challenging the order passed by the Tribunal, in ATA No. 546 (13/2010), 8.3.2011, and the order of the second respondent dated 30.7.2010, in so far as it relates to the levy of damages under section 14 B of the Employees Provident Fund and Miscellaneous Provisions Act, 1952 (Act). W.P. 13216 OF 2011 has been filed by the EPF Organisation, challenging the very same order passed by the Tribunal dated 8.3.2011, reducing the damages and interest.

(3.) W.P.NO. 13214 of 2011, has been filed by the petitioner society, challenging the order passed by the Tribunal, in ATA No. 356 (13/2007), 2.2.2011, and the order of the second respondent dated 15.12.2006, in so far as it relates to the levy of damages under section 14 B Act. W.P. 13316 OF 2011 has been filed by the EPF Organisation, challenging the very same order passed by the Tribunal dated 2.2.2011, reducing the damages and interest.