RAVEENDRA MILLS LTD Vs. R DEVADOSS

JUDGEMENT

(1.) SINCE the Petitioners, Respondent and the issue involved in all these Criminal Original Petitions are one and the same, these Criminal Original Petitions are disposed of by this common order.

(2.) THE Petitioners in all these Criminal Original Petitions are facing trial for the alleged offences under Sections 6C read with 14(1B) and 14-A of Employees Provident Fund and Miscellaneous Provisions Act 1952 and also under Sections 14(1A) and 14-A of the said Act in CC.Nos.80 to 84 and 86 to 92/2000 on the file of the learned Judicial Magistrate III, Coimbatore.

(3.) THE contention of the learned counsel for the petitioners cannot be countenanced, in view of the position of law laid down directly by the Full Bench of this Court rendered in the case of Gowri Spinning Mills (P) Ltd by its Managing Director, Dharmapuri Vs. Assistant Provident Fund Commissioner, Salem and Another [2007-II-LLJ-140], wherein it has held thus:-