SWIFT COURIERS Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The challenge in this petition, is to the order dated 12/02/2009 of the Employees Provident Fund Appellate Tribunal, New Delhi (Appellate Tribunal, for short) by which the appeal filed by the petitioner has been dismissed and the order dated 20/05/2004 passed by the Assistant Provident Fund Commissioner, Goa (Commissioner) under Section 7A of the Employee's Provident Fund and Miscellaneous Provisions Act, 1952, (Act, for short) has been confirmed.

(2.) The brief facts necessary for the disposal of the petition may be stated thus:

(3.) The petitioner challenged the aforesaid order before the appellate Tribunal, which by the impugned judgment, has confirmed the order of the Commissioner, which brings the petitioner to this Court.