ST MICHAEL HIGHER SECONDARY SCHOOL Vs. ASSISTANT PROVIDENT FUND COMMISSIONER; ENFORCEMENT OFFICER EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) By consent of the learned counsel on either side, the writ petition is taken up for final disposal.

(2.) Heard Mr.FR.A.Xavier Arulraj, learned Counsel appearing for the petitioner and Mr.K.Gunasekaran, learned Senior Panel Counsel for Central Government appearing for the respondents.

(3.) The petitioner is an unaided minority Tamil Medium School funcioning at Gingee. It is admitted that the School was established in 1996 and is in existence as on date. The dispute in this Writ Petition is on account of a demand issued by the first respondent dated 10.12.2014 and a consequential show cause notice for prosecution issued by the second respondent. According to the petitioner, they have paid far in excess than the amount demanded. Therefore, it is submitted that the question of demanding interest or levying penalty or charges does not arise.