GARWARE GOA NETS LTD Vs. ASST PROVIDENT FUND COMMISSIONER EMPLOYEES PROVIDENT FUND ORGANIZATION, BHAVISHYA NIDHI BHAVAN, PATTO, PANAJI

JUDGEMENT

(1.) This petition can be disposed of on a short count.

(2.) The learned Counsel for the petitioner is not challenging damages under Section 14B of the Employees Provident Fund and Miscellaneous Provisions Act, 1952 (the Act, for short). A calculation made thereunder is set out in the impugned order dated 14/02/2011.

(3.) The only contention is that while calculating the interest under Section 7Q of the Act, the concerned authority has applied compound interest, which is not permissible. In other words, the only dispute is about the calculation of the interest from 11/08/2004 to 26/06/2006 i.e. for a period of 705 days.