ASSISTANT PROVIDENT FUND COMMISSIONER Vs. LEARNED PRESIDING OFFICER

JUDGEMENT

(1.) The present writ petition has been filed by an Assistant Provident Fund Commissioner, Nagercoil challenging the order passed by the Employees Provident Fund Appellate Tribunal, Chennai on 8/8/2019.

(2.) The second respondent herein had suffered an order at the hands of the writ petitioner under Sec. 14-B of the Employees' Provident Fund Act on 13/2/2014 wherein an order was issued to recover a sum of Rs.4,40,190.00 The said order was challenged by the second respondent herein before the first respondent by filing EPFA.No.380 of 2017.

(3.) After considering the submissions made on either side, the Appellate Tribunal was pleased to allow the appeal in part and directed the second respondent herein to deposit 35% of the dues determined in the impugned order within a period of 2 months. This order is put to challenge in the present writ petition.