SHIV SHAKTI SHETKARI SAHAKARI SAKHAR KARKHANA LTD., WASHI (TANDULWADI),DIST. OSMANABAD, THROUGH ITS CHAIRMAN SHRI PANDITRAO S/O GANPATRAO CHEDE, AGED 76 YEARS, OCC.AGRIL., R/O WASHI, DIST. OSMANABAD Vs. THE UNION OF INDIA

JUDGEMENT

(1.) (Oral) - Heard.

(2.) Rule. Rule returnable forthwith. With the consent of the parties, the petition is taken up for final hearing.

(3.) Mr. Choudhari, learned counsel for the petitioner states that the order U/s 7-A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952, is passed without considering the documents on record. Even Review U/s 7-B was disposed of without considering the documents on record. The appellant could not remain present before the Appellate Tribunal and the Appellate Tribunal on merits in absence of the present petitioner dismissed the appeal. The learned counsel submits that the sugar factory was closed for some time. Many of the workers/labours were not employed during the said period and even salary and wages for the said period has been considered while adjudicating the liability of the petitioner. According to the learned counsel, erroneous calculations are made. Only ledger was seen and not the other documents.