KATPADI INDUSTRIAL INSTITUTE Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) W.P. No. 28527 of 2017 has been filed by the petitioners, namely, Katpadi Industrial Institute, Katpadi, and CSI Diocese of Vellore, Vellore, seeking to quash the proceedings dated 14.07.2016 and 15.07.2016 passed by the second respondent/Assistant Provident Fund Commissioner, Employees Provident Fund Organization, Vellore, quantifying a sum of Rs. 41,48,017/- and Rs. 25,18,724/- respectively as damages and interest for the period from April,2013 to September, 2015. In this writ petition, the petitioners have also challenged the impugned clarificatory proceedings dated 01.11.2017, in and by which, the second respondent stated the default period as from 12/2000 to 01/2001.

(2.) W.P. Nos. 28528 and 28529 of 2017 have been filed by the above said writ petitioners seeking to quash the impugned proceedings dated 15.06.2017 quantifying a sum of Rs. 6,99,290/- and Rs. 6,99,290/- respectively as interest for the default period from March, 2015 to November, 2016.

(3.) W.P. No. 26226 of 2017 has been filed M/s. CSI Diocese of Vellore, Vellore, seeking to quash impugned proceedings dated 22.09.2017 passed by the second respondent ordering to recover a sum of Rs. 49,19,452/- from their accounts, that too without serving prior notice.