MUNICIPAL COUNCIL Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard finally with consent of the learned counsel for the parties.

(2.) By seeking indulgence under Article 227 of the Constitution of India, the petitioner-Municipal Council, Pusad has assailed the order dtd. 8/12/2025 passed by the respondent no.2-Recovery Officer, Regional Provident Fund Office, Akola purportedly under Sec. 8-F(3)(i) of the Employees Provident Fund and Miscellaneous Provisions Act, 1952 (for short, 'the Act').

(3.) The background facts leading to the instant petition are succinctly put below:-