ROHLIG INDIA PRIVATE LIMITED Vs. ASSISTANT PROVIDENT FUND COMMISSIONER EMPLOYEES PROVIDENT FUND ORGANISATION CHENNAI-14

JUDGEMENT

(1.) The prayer in this Writ Petition is to quash the order dated, 20.12.2018, of the Presiding Officer, Central Government Industrial Tribunal Cum Labour Court, Chennai, Tamil Nadu, made in EPFA.No.59 of 2017, in and by which, the Tribunal had directed the Petitioner to pre-deposit 40% of the claim amount.

(2.) This court heard the learned counsel on either side and also perused the materials placed on record.

(3.) The Petitioner Company is a Multi-National Corporation, engaged in the business international logistics. The Respondent has initiated proceedings under Sec. 7A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (herein after referred to as the Act), for determination of dues and by order dated, 12.01.2017, a sum of Rs. 55,52,881.00 was determined as dues and the Petitioner was directed to remit the aforesaid amount to the respective EPF Account Numbers. As against the same, the Petitioner has filed an appeal in EPFA.No.59 of 2017, wherein, by the impugned order, the appeal was admitted and stay was granted, subject to predeposit of 40% of the amount determined in the order dated, 12.01.2017, on or before 31.01.2019. It is this order, which is under challenge in this Writ Petition.