THE CENTRAL GOVERNMENT TRUSTEES Vs. JAGADAMBA ANUSUCHIT JATI SHETAKARI VINARKI SAHAKARI SOOT GIRNI NIYAMIT AND ORS.

JUDGEMENT

(1.) This Petition is filed by The Central Board Of Trustees, Employees Provident Fund Organization, questioning the impugned order dated July 13, 2010 passed by the Presiding Officer, Employees' Provident Fund Appellate Tribunal, New Delhi.

(2.) The facts necessary for deciding the petition are as under-

(3.) According to Petitioner, the said co-operative society started functioning from December 31, 1989 and it being establishment under the aforesaid Act, tendered its PF contribution till September 1997 and thereafter committed a default.