EASTERN POWER DISTRIBUTION COMPANY OF ANDHRA PRADESH LIMITED Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Heard Sri Metta Chandra Sekhara Rao, learned counsel for the petitioner and Sri P.Rama Bhoopal Reddy, learned Standing Counsel for the respondent Nos. 1 and 2.

(2.) This writ petition under Article 226 of the Constitution of India has been filed by the 'Eastern Power Distribution Company of Andhra Pradesh Limited, represented by the Divisional Electrical Engineer (Operation)' in short APEPDC Limited, for the following reliefs:

(3.) The petitioner A.P.E.P.D.C.L was formed in February, 1999 and came under the provisions of the Employees Provident Fund and Miscellaneous Provisions Act, 1952 (in short, "the EPF Act") working in the company in the year 2003, with effect from February, 1999. As the company did not deposit its contribution from February, 1999 to January, 2007 in time and there was considerable delay, the proceedings under Ss. 7Q and 14-B of the EPF Act were initiated. After holding enquiry and affording the opportunity of hearing to the petitioner, the 1st respondent-Assistant P.F. Commissioner passed the order dtd. 13/2/2009.