REGENT COMPUTRONICS PVT. LTD.

V.R. College, Nellore, Rep. By Its Secretary AndAmp; Correspondent Sri Anam Vivekananda Reddy Appellant

V/S

The Provident Fund Appellate Tribunal, New Delhi, Rep. By Its Registrar, And Others Respondents

Referred Judgements :-

STATE OF PUNJAB V. THE LABOUR COURT JULLUNDUR [REFERRED TO]
HARI VISHNU KAMATH V. SYED AHMED ISHAQUE [REFERRED TO]
E.S.I.C. MEDICAL OFFICER'S ASSOCIATION V. E.S.I.C. [REFERRED TO]
M/S. D.A.V. COLLEGE V. REGIONAL PROVIDENT FUND COMMISSIONER [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
AHMEDABAD MANUFACTURING AND CALICO PRINTING CO LIMITED AHMEDABAD VS. RAM TAHEL RAMNAND [REFERRED TO]
SILVER JUBILEE TAILORING HOUSE VS. CHIEF INSPECTOR OF SHOPS AND ESTABLISHMENTS [REFERRED TO]
A SUNDARAMBAL VS. GOVERNMENT OF GOA DAMAN AND DIU [REFERRED TO]
MOHAMMAD SHAHNAWAZ AKHTAR VS. IST ADJ VARANASI [REFERRED TO]
REGIONAL PROVIDENT FUND COMMISIONER VS. SANATAN DHARAM GIRLS SECONDARY SCHOOL [REFERRED TO]
KUMARI UMA VS. BOARD OF PRE UNIVERSITY EDUCATION [REFERRED TO]
VENKITARAMAN VS. LABOUR COURT [REFERRED TO]
VENKITARAMAN VS. LABOUR COURT [REFERRED TO]
KARTHIYAYANI VS. UNION OF INDIA UOI [REFERRED TO]
T N CHANDRA VS. SOUTH INDIA CORP AGENCIES LTD [REFERRED TO]
PRAMODINI PATKAR VS. INDIAN CANCER SOCIETY [REFERRED TO]

JUDGEMENT

(1.) - This writ petition is filed under Art. 226 of the Constitution of India seeking the following relief.

(2.) The petitioner is an Educational institution at Nellore, against which the Assistant Provident Fund Commissioner, the 2nd respondent herein, initiated proceedings under the provisions of the Employees' Provident Funds Miscellaneous Provisions Act, 1952 (hereinafter called 'the Act') with regard to part-time lecturers of the petitioner-college. During the course of enquiry the 2nd respondent framed the following questions.

(3.) The 2nd respondent passed an order vide proceedings No.AP/SRO/CP/ENF/NLR/ AP/7728/2006/4545, dated 08/13.03.2006 under Sec. 7-A of the Act, assessing an amount of Rs.7,27,230.00 towards E.P.F. contributions payable to respondents 3 to 17 herein. Challenging the said order dated 8/13.03.2006, the petitioner preferred an appeal in ATA No.698(1)2006 before the Employees' Provident Fund Appellate Tribunal (hereinafter called 'the Tribunal'), New Delhi under Sec. 7-I of the Act. The Tribunal, by virtue of an order dated 10.05.2010, dismissed ATA No.698(1)2006, confirming the order passed by the 2nd respondent dated 8/13.03.2006.

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V.R. COLLEGE, NELLORE, REP. BY ITS SECRETARY & CORRESPONDENT SRI ANAM VIVEKANANDA REDDY Vs. THE PROVIDENT FUND APPELLATE TRIBUNAL, NEW DELHI, REP. BY ITS REGISTRAR, AND OTHERS

Referred Judgements :-

JUDGEMENT

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