LAWS(APH)-1978-6-21

DIVISIONAL ENGINEER M R T DIVISION CITY CIRCLE ANDHRA PRADESH STATE ELECTRICITY BOARD MINT COMPOUND HYDERABAD Vs. REGIONAL PROVIDENT FUND COMMISSIONER BARKATPURA HYDERABAD

Decided On June 29, 1978
DIVISIONAL ENGINEER M.R.T.DIVISION, CITY CIRCLE, ANDHRA PRADESH STATE ELECTRICITY BOARD, MINT COMPOUND, HYDERABAD Appellant
V/S
REGIONAL PROVIDENT FUND COMMISSIONER BARKATPURA, HYDERABAD Respondents

JUDGEMENT

(1.) These two writ petitions raise a common question and hence they are disposed of by a common judgment. In W. P. No. 1838/1977 the petitioner challenges the proceedings No. AP/1874/PD/Eng/6494, dated 7th June, 1977, of the Regional Provident Fund Commissioner, Hyderabad, calling upon the petitioner to pay damages of Rs. 28,179-35P. under section 14-B of the Employees Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter called the Act) for the delayed payment of : (i) the Provident fund contributions, (ii) the family pension contributions and (iii) the administrative charges for the period March 1971 to February, 1976.

(2.) In the Writ Petition No. 1200 of 1978, the petitioner therein challenged a similar order of the Regional Provident Fund Commissioner, Hyderabad calling upon the petitioner therein to pay damages of Rs. 42,521-45P. for delayed payment of the aforesaid amount for the period April, 1970 to September, 1977.

(3.) The petitioner in W.P. No. 1838 of 1977 is the Divisional Engineer, Electrical, M.R.T. Division, Andhra Pradesh State Electricity Board, Hyderabad, and the petitioner W. P. No. 1200 of 1978 is the Executive Engineer, G. T. S. Division, Andhra Pradesh State Electricity Board, Hyderabad. It is not disputed that both the petitioners are establishments, covered by the Employees' Provident Funds and Miscellaneous Provisions Act, 1952. As per the provisions of the Act, the provident fund contributions and administrative charges. should be remitted within 15 days from the beginning of the following month with a further grace period of five days.