DURGA ENGINEERING WORKS Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The writ application has been preferred challenging an order dtd. 30/9/2014 passed by the Employees' Provident Fund Appellate Tribunal, New Delhi in A.T.A. No. 497(15)2004.

(2.) The petitioner's case is that on and from September, 1998, the petitioner had started depositing the Provident Fund contributions in the sub code number and had also deposited the arrear contributions from 1/4/1997 in September, 1998 in one go, although the purported sub code number was allotted to the petitioner's establishment only in April, 1998, where it was noted as follows:-

(3.) The petitioner vide their letter dtd. 4/5/98 filed their objection to the said letter dtd. 7/4/1998, stating as follows:-