ASSISTANT PF COMMISSIONER Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The order dated 28. 01. 2014, passed by the 1st respondent in ATA No. 355(13)(2012) is sought to be quashed in the present writ petition.

(2.) The writ petitioner is the Assistant Provident Fund Commissioner, Employees' Provident Fund Organisation, Coimbatore.

(3.) The order passed by the Appellate Tribunal under Section 7-I of the Employees' Provident Fund and Miscellaneous Provisions Act , 1952 (hereinafter referred to as "the Act") is under challenge mainly on the ground that the appeal itself was filed by the 2nd respondent company after a lapse of 13 years from the date of passing of the orders under Section 7-A of the Act.