S D COLLEGE Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) THIS order shall dispose of Civil Writ Petitions 637 and 692, both of 1995, as common questions of law and fact are involved in these petitions.

(2.) CIVIL Writ Petition No. 692 of 1995 has been admitted whereas Civil Writ Petition No. 637 of 1995 is at the motion stage. On November 1, 1995, it was ordered by the Bench that both these petitions should be decided together and the office was directed to fix Civil Writ Petition No. 692 of 1995 as well for disposal. That is how, these two petitions are being taken up together. Facts are taken from Civil Writ Petition No. 637 of 1995.

(3.) CHALLENGE in this petition is to the damages imposed by the Regional Provident Fund Commissioner. Punjab. Himachal Pradesh and Union Territory Chandigarh at Chandigarh (hereinafter referred to as 'the RPFC') for late deposit of the amount of the Employees Provident Fund with it.