LUTHERAN CHRISTIAN BETHESDA HOSPITAL Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The petitioner in W.P. No.9221/19 a Trust Association, is aggrieved by the order dtd. 13/7/17, passed by the 2nd respondent u/s 7-A of the Employees Provident Fund and Miscellaneous Provisions Act (for short the 'Act').

(2.) It is the case of the petitioner that according to the provisions of the Act, an appeal is provided u/s 7-I of the Act and the appeal has to be preferred within 60 days as per the Appellate Tribunal (Procedure) Rules, 1997 and a further period of 60 days is allowed, provided sufficient cause is shown for not filing the appeal within the first sixty days.

(3.) The petitioner Association has been taken over by the interim Administrator appointed by this Court, who is a retired Judge, in view of factional feud between the members of the Trust Association. According to the affidavit sworn to by the interim Administrator, in view of the consistent enmity among the members, the Association could not be effectively run and, therefore, they had invited the action by the EPF authorities. In any case, after taking over the administration, the Administrator has been doing his best to salvage whatever that has happened in the past in order to redeem the Trust Association from all its liabilities.