NAV BHARAT INDUSTRIES Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) THE petitioner filed this writ petition for quashing the order passed by the 1st respondent.

(2.) THE petitioner is a manufacturing firm. It employed several workers in its manufacturing unit. The petitioner-firm failed to deposit the provident fund dues of its employees for the period from March, 1975 to March, 1979. When a notice was given to the petitioner for taking action for non deposit of the provident fund dues by its employees, it was contended that due to labour trouble, go slow, tool down strike and lock-out, the provident fund dues were belatedly deposited and there was no intention on the part of the management to cause delay in the payment of said amount. On a consideration of the explanation offered by the management, the Regional Provident Fund Commissioner imposed a levy of damages of Rs. 21,375. 25 paise on the petitioner for belated deposit of the provident fund dues for the period March, 1975 to March, 1979.

(3.) CHALLENGING the said order, the petitioner filed the above writ petition.