CENTRAL BOARD OF TRUSTEES Vs. PRESIDING OFFICER

JUDGEMENT

(1.) This writ petition has been filed as against the order passed by the first respondent/Tribunal in ATA.No.735(13)2013 dtd. 29/11/2013.

(2.) The above appeal was filed by the second respondent/ establishment as against the demand order dtd. 27/9/2013 issued as against the second respondent /establishment demanding contribution of the second respondent / establishment of Rs.1,84,36,532.00 and 7Q dues Rs.1,74,14,068.00.

(3.) The second respondent / establishment has preferred the above appeal before the appellate Tribunal and the same was allowed on the following grounds:-