ASIAD DETECTIVE BUREAU Vs. UNION OF INDIA

JUDGEMENT

(1.) The appeal is directed against an order dtd. 3/2/2026 passed by a Single Bench of this Court.

(2.) The brief facts relevant to the case are that the appellants are engaged in the business of supplying labour to various hospitals run by the State of West Bengal.

(3.) Pursuant to proceedings under Sec. 7A of the Employees Provident Fund and Miscellaneous Provisions Act, 1952 that culminated in order dtd. 23/2/2024, the respondent Provident Fund authorities found that the appellants had omitted making deposits towards provident fund of labourers supplied to the hospitals. A lump sum amount of above Rs.5.00 crores was arrived at by the Employees Fund Authorities payable by the appellant extablishment under Sec. 7A of the Act of 1952.