RH 153, RAMANATHAPURAM DISTRICT CO Vs. CENTRAL BOARD OF TRUSTEES OF EMPLOYEES PROVIDENT FUND ORGANIZATION, THROUGH ITS CHIEF EXECUTIVE OFFICER (CENTRAL PROVIDENT FUND COMMISSIONER), NEW DELHI

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 Sec. 14-B of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952.

(2.) 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.

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