SRI SANKARA VIDYALAYA MATRICULATION SCHOOL Vs. ENFORCEMENT OFFICER, EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) Heard.

(2.) The petitioner School has filed the present writ petition under Article 226 of the Constitution of India, seeking a Writ of Certiorari to quash the summons dtd. 18/11/2019 issued by the Employees' Provident Fund Organization (First Respondent) under Sec. 7A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952.

(3.) The petitioner is M/s. Sri Sankara Vidyalaya Matriculation School, a private unaided institution at Urapakkam, Chennai. It is stated that the School has about 50 teaching and non-teaching employees, all duly covered under the Employees' Provident Fund (EPF) Scheme since 1/6/2000, with contributions regularly remitted.