SIDDHI ENGINEERING Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the respective parties.

(2.) The Petitioner has put forth prayer clauses (b), (c), (d) and (e), which read as under :-

(3.) The Respondent Authority conducted the inquiry of the Petitioner/factory under Sec. 7(A) of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter referred to as 'the 1952 Act'), for the non-payment of the PF contributions and non-submission of records, for the period from 05/2016 to 05/2019, on the basis of the Area Enforcement Officer's interim report dtd. 03/05/2019. There were several complaints by the employees of the factory as regards the deductions of the employees contributions from their salaries and failure to deposit the same alongwith the Employer's share, with the Provident Fund Department.