EXECUTIVE ENGINEER, SHAH NAHAR EXTN., CIVIL DIVISION, HOSHIARPUR, PUNJAB Vs. EMPLOYEES PROVIDENT FUND APPELLATE TRIBUNAL AND OTHERS

JUDGEMENT

(1.) Petitioner has prayed for the following relief:-

(2.) By virtue of interim direction, petitioner is stated to have deposited 30% of the determined amount under 7-A proceedings before the Appellate Tribunal. In view of the aforesaid development, present petition insofar as challenge to the decision of the Appellate Tribunal do not survive for consideration. Hence, order dated 26.07.2016 passed in ATA No. 412(II) 2016 (Annexure P-11) is set aside and ATA No. 412(II) 2016 is restored.

(3.) Accordingly, petitioner is permitted to pursue his remedy before the Appellate Tribunal. The Appellate Tribunal is hereby directed to give a date of hearing to the petitioner. The contractors are hereby directed to appear before the Appellate Tribunal or CGIT on 24.1.2018.