FABRICA DE GAS CARBONICO PVT LTD , THROUGH ITS AUTHORIZED REPRESENTATIVE, DIPALI S DHARWARDKAR Vs. ASST PROVIDENT FUND COMMISSIONER, BHAVISHYA NIDHI BHAVAN

JUDGEMENT

(1.) Heard Mr. G. Teles, learned Advocate for the petitioner and Mr. P. P. Singh, learned Advocate for the respondent.

(2.) The challenge in this petition is to the order dated 6.8.2012 made by the Assistant Provident Fund Commissioner, Regional Office Goa in proceedings under Section 7(A) of the Employees Provident Fund and Miscellaneous Provision Act 1952 ("the Act" for short).

(3.) Upon a query as to why the petitioner should not be relegated to avail alternate remedy available under Section 7(D) of the said Act, Mr. Teles, had made following submissions:-