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

JUDGEMENT

(1.) This writ petition is filed under Article 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 2 nd 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 2 nd 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 Section 7-A of the Act, assessing an amount of Rs.7,27,230/- 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 Section 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.