PARTHAS TEXTILES Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The writ petitioner is a new establishment that was set up in the year 2017. It is sought to be brought under the coverage of the Employees Provident Fund and Miscellaneous Act, 1952. The proceedings under Section 7A of the Act were initiated and the impugned order dated 30.01.2019 was issued calling upon the writ petitioner to pay a sum of Rs.5,30,081/- towards contribution. The said order is under challenge in this writ petition.

(3.) The principal contention urged by the learned counsel for the petitioner is that the authority has placed reliance on the report of the enforcement officer that was submitted on 09.01.2019. The copy of the said report was not made available to the writ petitioner. This according to the petitioner 's counsel is a clear violation of principles of natural justice.