SINGARA ESTATE Vs. THE ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The order dated 19.07.2017 passed by the respondent under Section 7-Q of the Employee's Provident Fund and Miscellaneous Provisions Act, 1952 in respect of the writ petitioner Tea Factory is under challenge in the present writ petition.

(2.) The authorities competent / Assistant Provident Fund Commissioner, on scrutiny of records of the writ petitioner establishment, arrived a conclusion that the dues with belated remittance period from October 2015 to October 2016 is to be remitted. Accordingly, the total sum of Rs.4,62,665/-(Rupees Four Lakhs Sixty Two Thousand Six Hundred and Sixty Five only) was directed to be paid by the writ petitioner.

(3.) The learned counsel for the writ petitioner states that the Union became sick for several reasons and on account of the financial crisis, the writ petitioner company was not in a position to pay the dues on time. However, the writ petitioner states that they are ready and willing to pay the said amount by way of instalments.