GYANODAY PUBLIC SCHOOL Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India is directed against the interim order dated 20.09.2012 passed by the Employees Provident Fund Appellate Tribunal, New Delhi (for short, the Tribunal) in ATA No.772 (8) /2012.

(2.) Briefly stated, challenging the order dated 13.08.2012 passed by the Assistant Provident Fund Commissioner under Sections 14-B and 7-Q of the Employees Provident Fund & Miscellaneous Provisions Act, 1952 (hereinafter referred to as the Act), directing the petitioner to pay damages for delayed payment of provident fund and allied dues to the extent of Rs.8,87,447/-. The aforesaid ATA No.772 (8) /2012 was filed by the petitioner. The said appeal was admitted by the Tribunal and while considering the prayer for grant of stay, the Tribunal directed the petitioner / appellant to deposit 30% of the determined amount within four weeks.

(3.) Feeling aggrieved, this writ petition has been filed.