REGIONAL PROVIDENT FUND COMMISSIONER Vs. PRESIDING OFFICER

JUDGEMENT

(1.) This Writ Petition has been filed seeking Writ of Certiorarified Mandamus, calling for the records in connection with the order dtd. 24/9/2013 passed in A.T.A.No.378(13)/2012 and to quash the same. The impugned order is dtd. 24/9/2013, whereas the present Writ Petition has been filed on 26/2/2018. It is after lapse of about five years.

(2.) Through the impugned order, the learned appellate Tribunal set aside the order dtd. 9/4/2012 passed by the petitioner herein. Through the said order dtd. 9/4/2012, the respondent No.2 herein was made liable to pay an amount of Rs.10,00,78,623.00 towards PF contribution. The said order dtd. 9/4/2012 was interfered with by the appellate Tribunal on the ground that the petitioner herein passed the said order dtd. 9/4/2012 basing upon assumption and doubts without establishing the liability of the respondent No.2.

(3.) Heard Mr.K.Muralisankar, learned counsel for the petitioner and Mr.B.Prasannavinoth, learned counsel for the respondent No.2.