JAISAKTHI MATRICULATION SCHOOL Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Heard.

(2.) The writ petitioner, a matriculation school in Dharmapuri, has filed the present petition challenging the order of the Employees Provident Fund Appellate Tribunal (Central Government Industrial Tribunal-cum-Labour Court, Chennai) in EPFA No. 222/2019, dtd. 13/11/2019, by which the appeal was dismissed as barred by limitation.

(3.) When the writ petition was taken up for admission on 10/1/2020, the standing counsel for the Respondent entered an appearance, and the matter was directed to be listed after four weeks. In the meantime, an interim stay was granted, subject to the condition that the petitioner deposits a sum of Rs.10.00 lakhs within four weeks. When the case was subsequently heard on 25/2/2020, the petitioner informed the Court that a sum of Rs.3.00 lakhs had been paid to the Respondent through a Demand Draft dtd. 14/2/2020 and filed a memo seeking an extension of four weeks to remit the balance amount of Rs.7.00 lakhs. Accepting the request, the Court extended the time for payment by four weeks, stipulating that failure to comply would result in the automatic vacation of the stay.