RAMANATHAPURAM DISTRICT CO-OPERATIVE SPINNING MILLS LTD Vs. CENTRAL BOARD OF TRUSTEES OF EMPLOYEES PROVIDENT FUND ORGANIZATION

JUDGEMENT

(1.) THESE appeals arise out of a common order passed by the learned Judge, in a batch of four writ petitions, dismissing a challenge to the imposition of damages under Section 14 -B of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952. Heard P. Chandrabose, learned Counsel appearing for the appellants and G.R. Swaminathan, learned Counsel appearing for the E.P.F Organisation in W.A (MD) Nos. 228 to 230 of 2011 and K. Muralisankar, learned Counsel appearing for the E.P.F Organisation in W.A (MD) No. 365 of 2011.

(2.) ALL the appellants before us are various District Co -operative Spinning Mills. They are all established in terms of the provisions of the Tamil Nadu Co -operative Societies Act, 1983.

(3.) SIMULTANEOUSLY , the appellants also approached the Government of Tamil Nadu Relief Undertaking (Special Provisions) Act, 1969. The Government of Tamil Nadu by G.O. Ms. No. 58, Handlooms, Handicrafts, Textiles & Khadi (C1) Department, dated 7.4.2005 declared Certain Co -operative Spinning mills in the State of Tamil Nadu as relief undertakings for a period of two years with effect from 18.7.2003. The appellants in these writ appeals are included in the list of relief undertakings so declared by the said Government Order.