HARRISON MALAYALAM LIMITED Vs. REGIONAL PROVIDENT FUND COMMR

JUDGEMENT

(1.) In this writ application, an employer has challenged an order dated January 27, 1999 and a Memo dated March 25, 1999 communicating the order rejecting an application for review of the order dated January 27, 1999 passed by the Assistant Provident Fund Commissioner.

(2.) By the order dated January 27, 1999, the employer was asked to deposit a sum of Rs. 46,205- towards due of provident fund contribution payable by the petitioner for respondent No. 3, a reappointed employee.

(3.) The respondent No. 3 was an employee of the petitioner No. 1 and having taken voluntary retirement at the age of 54 years 11 months was reappointed as a retainer on payment of Rs. 3,500- a month initially for a period of one year from March 1, 1993 but such appointment was extended upto February 28, 1998.