TUTICORIN ALKALI CHEMICALS AND FERTILIZERS LIMITED Vs. REGIONAL EMPLOYEES PROVIDENT FUND COMMISSIONER-1

JUDGEMENT

(1.) Mr.Muralishankar, learned counsel, takes notice for the respondents 1 and 2.

(2.) By consent of both parties, the main Writ Petition itself is taken up for final disposal at the stage of admission.

(3.) The petitioner is an Establishment covered by the provisions of Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (herein after referred to as the 'Act'). The petitioner suffered two orders dated 12.01.2018, one under Section 7Q of the said 'Act' and other under Section 14B of the said 'Act'. The petitioner has filed an appeal within 60 days before the Appellate Tribunal. At present, the Tribunal is not functioning, because the post of the Presiding Officer is vacant.