ARUN BHATTA COMPANY Vs. PRESIDING OFFICER, EMPLOYEES PROVIDENT FUND APPELLATE TRIBUNAL, DELHI AND ANOTHER

JUDGEMENT

(1.) As common questions of law and facts are involved in the above titled seven writ petitions, therefore, with the consent of learned counsel for the parties, all these writ petitions are taken up collectively for disposal. Civil Writ Petitions bearing No. 18952 of 2016, 23801 of 2012 and 19359 of 2017 have been filed by the Employer-Companies and CWP Nos. 14078 of 2016, 13935 of 2009, 8627 of 2017, 8628 of 2017 have been filed by Regional Provident Fund department.

(2.) For facility of reference, facts are being taken from CWP No.18952 of 2016 - M/s Arun Bhatta Company vs. The Presiding Officer, Employees Provident Fund Appellate Tribunal, Delhi and another.

(3.) Present writ petition is for quashing impugned order dated 09.05.2016 (Annexure-P/3) passed by Employees Provident Fund Appellate Tribunal, Delhi (hereinafter referred to as 'the Appellate Tribunal'), whereby the Appellate Tribunal ordered M/s Arun Bhatta Company (for short, 'the petitioner company') to deposit 20% of the assessed damages alongwith assessed interest before the respondent authority, on the ground that the same is totally illegal, arbitrary and against the principle of natural justice. The petitioner-company has also sought quashing of demand notice/orders Annexure P/1 and P/2 as also the letter dated 28.06.2016 (Annexure-P/5).