RAJPATH MOTORS Vs. ASSISTANT PROVIDENT FUND COMMISIONER

JUDGEMENT

(1.) THE petitioner Rajpath Motors has filed this writ petition, inter alia, challenging the order passed by the Assistant Provident Fund commissioner dated August 29, 2006 (Annexure-9) in a proceeding for review under section 7-B of the Employees' Provident Funds and Miscellaneous Provisions Act 1952 (hereinafter referred to as "the Act") as well as original order dated June 9,2006 (Annexure-6)passed in a proceeding under Section 7-A of the Act.

(2.) HEARD Debasis Das, learned counsel for the petitioner, P. K. Mishra, learned counsel for opposite party No. 1 and D. P. Mohanty, learned senior advocate for opposite party No. 2.

(3.) AS it appears vide order dated June 9, 2006 (Annexure-6), the Assistant Provident fund Commissioner, Orissa, Bhubaneswar, passed his final order in a proceeding initiated against the present petitioner under Section 7a of the Act and directed the petitioner to deposit rs. 40,494/- towards E. P. F. dues and rs. 23,553 towards interest @ 12% per annum, in respective Account, within a period of fifteen days from the date of receipt of the award.