ANNAI VELANKANNI COLLEGE Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The present Writ Petition has been filed by an Educational Institution challenging the order dtd. 28/3/2025 passed by the respondent Organisation under Sec. 7Q of the Employees' Provident Fund Miscellaneous Provisions Act, 1952.

(2.) According to the learned counsel appearing for the writ petitioner, the contribution amount has been remitted by the establishment in time. However, contributions were paid under a different head. On these allegation, two orders came to be passed under Ss. 14 B and 7 Q of the Employees' Provident Fund Miscellaneous Provisions Act, on 28/3/2025.

(3.) Challenging the order passed under Sec. 14-B of the Employees' Provident Fund Miscellaneous Provisions Act, the establishment has filed W.P.No.17530 of 2025 before the Principal Bench of this Court. This Court was pleased to direct the Management to file an appeal and granted liberty to the Management to file an appeal and directed the appellate Tribunal dispose of the appeal within a period of four months and the attachment order was kept in abeyance till the appeal is decided by the appellate authority.