UMA SPINNING MILLS Vs. ASST. PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Heard

(2.) In W.P. No. 15567 of 2020, the Petitioner, a private spinning mill, has filed this writ petition challenging the order of the Employees' Provident Fund Appellate Tribunal in EPFA No. 545 of 2017, dtd. 21/4/2020. The Petitioner contests the order passed by the Respondent, the Assistant Provident Fund Commissioner, Salem, dtd. 11/12/2017, directing the recovery of Rs.6,02,065.00. The recovery notice issued by the Respondent stated that no dues were recoverable from the Petitioner Mills for the period from April 2014 to October 2016. However, regarding the non-enrollment of workers during the same period, the Respondent held the Petitioner liable for the payment of Rs.6,02,065.00. Aggrieved by this, the Petitioner filed an appeal before the EPF Tribunal, seeking to set aside the order passed under Sec. 7A.

(3.) The Tribunal, after considering the submissions of the Petitioner Mill, concluded that the impugned order was a well-reasoned one and that the management was obligated to comply with it. Noting that the Petitioner Mill had already paid 35% of the assessed amount, the Tribunal issued the following order dtd. 21/4/2020: