ADEMS Vs. RPF COMMISSIONER II

JUDGEMENT

(1.) This instant Writ Petition has been filed challenging the ex parte order dated 30.07.2014 in TN/NGL/ 79601/ 14B/ 158/ PDC(3)/2014 and the consequential order dated 14.01.2015 passed in TN/NGL/ 79601/PDC/ 8F/2015.

(2.) The respondent has initiated proceedings under Section 14(B) of the Employees Provident Funds and Miscellaneous Provisions Act, 1952(herein after called as Act,1952) against the petitioner for default committed by him in the payment of Provident Fund Contributions. The respondent after issuance of the show cause notice to the petitioner, which was duly acknowledged by him, initiated proceedings under Section 14(B) of the Act, 1952 and fixed the date of hearing on 25.07.2014. Since the petitioner failed to appear before the respondent on 25.07.2014, by the impugned proceedings dated 30.07.2014, the respondent levied damages under Section 14(B) of the Act, 1952 for the period from 02/2012 to 01/2014 against the petitioner. Aggrieved by the exparte proceedings dated 30.07.2014 and the consequential order dated 14.01.2015 under Section 8(f) of the Act 1952, the instant writ petition has been filed.

(3.) Heard Mr.Hema Karthikeyan, learned counsel appearing for the petitioner and Mr.M.Gurnathan, learned counsel appearing for the respondent.