MUNICIPAL COUNCIL Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The petitioner/Municipal has filed this writ petition as against the order of attachment passed under Sec. 8F of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 [hereinafter referred as 'the Act'] and the consequent order dtd. 8/10/2025.

(2.) The order of attachment has bene passed by the respondent pursuant to the order passed under Sec. 7A of the Act determining the liability of the petitioner/Municipality. According to the petitioner, the order passed under Sec. 7Aof the Act dtd. 14/7/2025 has been challenged by way of an appeal before the EPF appellate Tribunal within the period prescribed under the statute and it has also been numbered as EPFA.No.320 of 2025 and it is listed for admission, on 5/12/2025. While so, in the meantime, this impugned order of attachment and the consequent order dtd. 8/10/2025

(3.) According to the learned counsel appearing for the petitioner, they are having good case before the appellate Tribunal. He further submits that it is mandate that at the time of admission, they have to deposit the amount as directed by the appellate Tribunal. In the event, if the petitioner's account is attached, the right of the appeal by depositing before the appellate Tribunal would be affected and therefore , the learned counsel seeks interference of this Court.